AHAM FOUNDATION,NEW DELHI vs. CIT(E), DELHI

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ITA 424/DEL/2018Status: DisposedITAT Delhi22 March 20212 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 granted the assessee's request to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal. During the hearing, the assessee's counsel sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

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 BENCHES “A” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT

Hearing: 22.03.2021Pronounced: 22.03.2021

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “A” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.424/Del./2018 Under Section 80G of the I.T. Act, 1961 M/s. Aham Foundation, New Delhi - 110 017. The CIT (Exemptions), PAN AAFTA3932L [vs. C/o. M/s. RRA Taxindia, Delhi. D-28, South Extension, Part-1, New Delhi – 110049. (Appellant) (Respondent) For Assessee : Shri Tarun Kumar & Shri Deepesh Garg, Advocates. For Revenue : Shri Ashok Gautam, Sr. DR Date of Hearing : 22.03.2021 Date of Pronouncement : 22.03.2021 ORDER PER BHAVNESH SAINI, J.M.

During the course of hearing, the Learned Counsel for the Assessee seeks permission to withdraw the appeal, to which, the Ld. D.R. has no objection.

2.

In view of the above, we dismiss the appeal of assessee as withdrawn.

2 ITA.No.424/Del./2018 M/s. Aham Foundation, New Delhi. Order pronounced in the open Court.

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