PUBLIC HEALTH FOUNDATION OF INDIA,NEW DELHI vs. CIT EXEMPTION, DELHI

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ITA 1894/DEL/2024Status: DisposedITAT Delhi11 November 2024Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR KUMAR (Judicial Member)2 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 for withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the Ld. CIT(A) dated 26.03.2024. During the hearing, the assessee sought to withdraw the appeal, citing that the grounds had become infructuous due to CBDT Circular No.7/2024, which extended the due date for filing Forms 10A/10AB under the Income-tax Act, 1961.

What were the issues?

Whether the appeal, challenging a CIT(A) order, should be dismissed as withdrawn after the grounds became infructuous due to a subsequent CBDT circular extending compliance deadlines.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

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

For Respondent: Shri Sumer Singh Meena, CIT DR
Hearing: 11.11.2024

Order

: 11.11.2024 O R D E R

PER S.RIFAUR RAHMAN,AM:

1.

The appeal has been filed by the assessee against the order of the Learned Commissioner of Income Tax (Exemptions), Delhi [for short ‘Ld. CIT(A)’] dated 26.03.2024.

2.

At the time of hearing, it is noticed by the Bench that assessee has filed application dated 11th November, 2024 for withdrawal of the appeal stating that the grounds taken by the assessee are now fully covered by the Circular No.7/2024 dated 25.04.2024 issued by the Central Board of Direct Taxes extending the due date for filing Form 10A/Form 10AB of the Income-tax Act, 1961 upto 30th June, 2024, hence the grounds raised

in the appeal has since become infructuous Accordingly, it was prayed to withdraw the appeal.

3. In view of the request made in the application filed by the ld. AR for the assessee for withdrawal of the appeal, we allow to withdraw the same and accordingly, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on this 11th day of November, 2024.

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