M/S. SARVADA JAYATE SEWA NYAS,NEW DELHI vs. CIT (EXEMPTION), LUCKNOW

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ITA 1366/DEL/2017Status: DisposedITAT Delhi16 June 2021AY 2016-172 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal considered the assessee's request to withdraw the appeal and the lack of objection from the Departmental Representative. Consequently, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order denying exemption under Section 80G of the Income Tax Act. During the hearing, the assessee's counsel submitted instructions to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their request.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “G” NEW DELHI

Before: SHRI N.K. BILLAIYA & SHRI AMIT SHUKLA

For Appellant: Shri Sanjeev Sapra, Adv
For Respondent: Shri Prakash Dubey, Sr.DR

O R D E R PER AMIT SHUKLA, JM

The aforesaid appeal has been filed by the assessee against the impugned order dated 28.01.2017, passed by Ld. Commissioner of Income Tax (Exemptions), Lucknow for the Assessment Year 2016-17 2. During the course of hearing, at the outset, the ld. counsel for the assessee submitted he has the instruction to withdraw this appeal and furnished a copy of request letter of the assessee company dated 14.06.2021 which is placed on record.

3.

In his rival submissions, learned Department Representative did not object if the appeal of the assessee is dismissed as withdrawn.

4.

After considering the submissions of both the parties and the material available on record, it is noticed that the assessee-company furnished a letter dated 14.06.2021 stating therein as under:

“Sir, It is submitted that the above appeal was filed by the appellant against the order of the ld. CIT(Exemptions) for denying exemption u/s.80G of the IT Act. We hereby withdraw the above appeal which was filed on 07.03.2017. Our appeal may kindly be treated as ‘Withdrawn’.

5.

In view of the above, we dismiss the appeal of the assessee as withdrawn.

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