VASUDHA CHARITABEL TRUST,DELHI vs. CIT(EXEMPTION), NEW DELHI

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ITA 6041/DEL/2018Status: DisposedITAT Delhi30 July 2019AY 2018-192 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 submissions of both parties. As the assessee wished to withdraw the appeals and the Departmental Representative did not object, the Tribunal dismissed the appeals as withdrawn.

What were the facts?

The assessee, Vasudha Charitable Trust, filed appeals against an order of the CIT (Exemptions). During the hearing, the assessee's counsel requested to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw the appeals filed before the Tribunal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISHI

For Appellant: Shri Gaurav Singhal, CA and Shri
For Respondent: Shri Sulekha Verma, Sr.D.R

The aforesaid appeal has been filed by the assessee against the impugned order dated 14.08.2018 passed by Ld. Commissioner of Income Tax (Exemptions), New Delhi for the Assessment Year 2018-19.

2.

During the course of hearing, at the outset, the ld. counsel for the assessee states that he wants to withdraw the present appeals.

3.

In his submission, learned Department Representative did not object if the appeals of the assessee are dismissed as withdrawn.

4.

In view of the submissions of both the parties, we dismiss the appeals of the assessee as withdrawn.

5.

In the result, both the appeals of the assessee are dismissed as withdrawn.

Order pronounced in the open Court on 30th July, 2019.

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