INDIAN GRAMEEN SERVICES,NEW DELHI vs. CIT(E), DELHI

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ITA 6584/DEL/2018Status: HeardITAT Delhi24 December 20212 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the rejection of its 80G certificate. Subsequently, the Department granted the 80G certificate. The assessee then requested to withdraw the appeal.

What were the issues?

Whether the appeal should be withdrawn by the assessee after obtaining the 80G certificate.

Which sections of the Income-tax Act were involved?

Section 80G(5)(vi)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH, ‘B’: NEW DELHI

Before: SHRI R.K. PANDA & SHRI N. K. CHOUDHRY

Hearing: 24.12.2021Pronounced: 24.12.2021

This appeal filed by the assessee is directed against the order u/s. 80G(5)(vi) of the Income Tax Act, 1961, dated 30th August, 2018 of the learned CIT(E), New Delhi.

2.

None appeared on behalf of the assessee at the time of virtual hearing. However, the Assessee’s Managing Director has filed an Application No. IGS/ITAT-80G/599/2021-22 dated 30.11.2021 seeking withdrawal of the captioned appeal by stating therein the following reasons:- -

We have filed an appeal dated 15.08.2018 against CIT(E) regarding the rejection of the certificate of 80G. However, Department is kind enough to grant us the certificate of 80G and we are in receipt of the same dated 24.09.2021. We apologize for the inconvenience caused by us to the Hon’ble ITAT in this aforesaid case. We wish to withdraw the case from our side and request you to kindly close the same.

3.

Learned Sr. DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn. Above decision was pronounced in the open court on conclusion of Virtual Hearing on 24.12.2021.

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