VASU FOUNDATION BAHUUDESHIYA SANSTHA,CHANDRAPUR vs. COMMISSIONER OF INCOME-TAX, (EXEMPTION), PUNE

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ITA 1651/PUN/2019Status: DisposedITAT Pune15 December 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 tribunal allowed the assessee's request to withdraw the appeal. The Departmental Representative did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income Tax (Exemption) under section 80G(5)(vi) of the Act. During the hearing, the assessee requested to withdraw the appeal to avoid protracted litigation.

What were the issues?

Whether the assessee should be allowed to withdraw its appeal against the order of the CIT(Exemption).

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, PUNE BENCHES “B” :: PUNE

Before: SHRI S.S.VISWANETHRA RAVI & DR. DIPAK P. RIPOTE

For Respondent: Shri Rajarshi Dwivedy – DR
Hearing: 15/12/2022Pronounced: 15/12/2022

ORDER

PER DR. DIPAK P. RIPOTE, AM:

1.

This appeal filed by the Assessee is directed against the order of ld.Commissioner of Income Tax(Exemption), Pune dated 31.08.2019 under section 80G(5)(vi) of the Act, 1961.

2.

It emerges during the course of hearing at the outset that the assessee has submitted its letter as under: “This is an Appeal filed against the Order of the Commissioner of Income Tax (Exemption), Pune Dated 31.08.2019 with reference to the application U/s.80G(5)(vi).

The assessee does not wish to press the appeal filed before Your Honour to avoid protracted litigation and may please be Vasu Foundation Bahuudeshiya Sanstha [A] allowed to withdraw the Appeal against Order of CIT(Appeals).

3.

The Assessee is seeking not to press the instant case and requested the Bench to withdraw the present appeal.

4.

The ld.Departmental Representative(ld.DR) for the Revenue did not object to the request for withdrawal of appeal made by the assessee. Hence, the appeal of the assessee is dismissed as not pressed.

5.

In the result, appeal of the assessee is dismissed as not pressed. Order pronounced in the open Court on 15th December, 2022.

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