SHIVANI FOUNDATION TRUST,NEW DELHI vs. CIT EXEMPTION, NEW DELHI

PDF · subscribers
ITA 8888/DEL/2019Status: DisposedITAT Delhi05 December 2019AY 2019-202 pages

No AI summary yet for this judgment.

Income Tax Appellate Tribunal, DELHI BENCH ‘G’ : NEW DELHI

Before: SHRI R.K. PANDA & SHRI KULDIP SINGH

For Respondent: Shri S.S. Rana, CIT DR
Hearing: 05.12.2019

IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.8888/Del./2019 (Assessment Year : 2019-20) M/s. Shivani Foundation Trust, vs. CIT (Exemptions), C – 112, Defence Colony, Delhi. New Delhi – 110 024. (PAN : AAXTS4318J) (APPELLANT) (RESPONDENT) ASSESSEE BY : None REVENUE BY : Shri S.S. Rana, CIT DR Date of Hearing : 05.12.2019 Date of Order : 05.12.2019

O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Vide letter dated 19th November, 2019 and for the reasons stated therein, the assessee seeks to withdraw the present appeal. The department has no objection. Consequently, the present appeal is dismissed as withdrawn. Order pronounced in open court on this 5th day of December, 2019.

Recent GST High Court judgments

Search GST case law →