NAVKALP FOUNDATION,GURUGRAM vs. CIT (EXEMPTIONS), CHANDIGARH

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ITA 230/DEL/2024Status: DisposedITAT Delhi12 December 2024AY 2023-24Bench: MS. MADHUMITA ROY (Judicial Member), SMT. RENU JAUHRI (Accountant Member)2 pages

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Income Tax Appellate Tribunal, “E” BENCH, DELHI

Before: MS. MADHUMITA ROY & SMT. RENU JAUHRI

For Respondent: Ms. Baljeet Kaur, CIT DR
Hearing: 12.12.2024Pronounced: 12.12.2024
1.

At the time of hearing of the matter, the Ld. Counsel appearing for the assessee submitted before us that he has instruction not to proceed with the matter. Hence, the appeal is dismissed as withdrawn.

2.

The appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 12.12.2024

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