MADAD GHAR,NEW DELHI vs. CIT(E), NEW DELHI

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ITA 5119/DEL/2018Status: DisposedITAT Delhi21 August 20202 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(Exemptions). At the time of hearing, no one appeared for the assessee. The assessee's counsel requested withdrawal of the appeal to file a fresh one under new norms of Section 80G.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted to allow them to file a fresh appeal under new norms.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & SHRI K. NARASIMHA CHARYSHRI K. NARASIMHA CHARY SHRI K. NARASIMHA CHARY SHRI K. NARASIMHA CHARY

For Respondent: Shri Saras Kumar, Senior DR
Hearing: 21.08Pronounced: 21.08

PER G.S. PANNU PER G.S. PANNU, , , , VP PER G.S. PANNU PER G.S. PANNU VP VP : VP This appeal by the assessee is directed against the order of learned CIT(Exemptions), New Delhi dated 31st May, 2018.

2.

Nobody appeared on behalf of the assessee at the time of hearing. The learned counsel for the assessee, vide letter dated 7th August, 2020, has requested for withdrawal of the appeal filed by the assessee on the ground that the assessee wants to apply a fresh appeal as per the new norms of Section 80G of the Income-tax Act, 1961.

3.

Learned Senior DR has no objection.

2 ITA-5119/Del/2018

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In the result, the appeal of the assessee is dismissed as withdrawn.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 announced on conclusion of Virtual Hearing on 21st August, 2020.

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