MITRAZ FOUNDATION,PUTTAPARTHI vs. COMMISSIONER OF INCOME TAX, (EXEMPTIONS), HYDERABAD

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ITA 353/HYD/2019Status: DisposedITAT Hyderabad07 June 20222 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 assessee requested to withdraw the appeal as the purpose for which it was filed was no longer relevant due to the grant of 80G registration. The Tribunal allowed the withdrawal request.

What were the facts?

The assessee, Mitraz Foundation, filed an appeal before the ITAT. Subsequently, the assessee applied for and was granted registration under Section 80G of the Income Tax Act, 1961.

What were the issues?

Whether the appeal filed by the assessee should be withdrawn due to subsequent grant of registration under Section 80G.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘ B ‘ Bench, Hyderabad

Before: Shri R.K. Panda & Shri K. Narasimha Chary

For Appellant: Shri Pawan Kumar Chakrapani
For Respondent: Shri Y.V.S.T. Sai, CIT (DR)
Hearing: 06/06/2022Pronounced: 06/06/2022

This appeal filed by the assessee is directed against the order of the C.I.T (Exemptions), Hyderabad, dated 25.01.2019.

2.

The learned Counsel for the assessee filed an application seeking withdrawal of the appeal on the ground that the appellant had applied for registration u/s 80G of the I.T. Act, 1961 under new scheme and the appellant has been granted registration u/s 80G of the Act. Hence, the assessee wants to withdraw the appeal filed before the Tribunal.

3.

In the absence of any objection from the side of the learned DR, the request of the assessee seeking withdrawal of the appeal is allowed and the appeal is dismissed as withdrawn.

Order pronounced in the Open Court on 6th June, 2022.

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