MGR FOUNDATION,GURUGRAM vs. CIT(EXEMPTIONS), CHANDIGARH
ITA 236/DEL/2024Status: DisposedITAT Delhi12 December 2024AY 2023-24Bench: MS. MADHUMITA ROY (Judicial Member), SMT. RENU JAUHRI (Accountant Member)2 pages
No AI summary yet for this judgment.
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 Hence, the appeal is dismissed as withdrawn.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The appeal of the assessee is dismissed as withdrawn.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
Recent GST High Court judgments
Search GST case law →- Ganesh Trimbak Saraf And Another vs. The State Of Maharashtra And AnotherBombay · 26 Oct 2026
- M/S. Vajram Infra Material Industries vs. The State Of Andhra PradeshAndhra Pradesh · 26 Oct 2026
- Tyre Center vs. The Superintendent Of CGSTAndhra Pradesh · 26 Oct 2026
- M/S Monolith Resorts Private Limited vs. The CommissionerUttarakhand · 26 Oct 2026
- Sutlej Textiles And Industries Limited vs. Union Of INDIARajasthan · 26 Oct 2026
