REALIZING DREAMS FOUNDATION,GURUGRAM vs. CIT (EXEMPTIONS), CHANDIGARH

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ITA 1393/DEL/2024Status: DisposedITAT Delhi17 October 2024AY 2023-24Bench: SHRI KUL BHARAT (Judicial Member), SHRI NAVEEN CHANDRA (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the Ld. CIT DR for the Revenue had no objection to the withdrawal. Accordingly, the Tribunal allowed the request to withdraw the appeal and dismissed it as withdrawn.

What were the facts?

The assessee, Realizing Dreams Foundation, filed an appeal against an order from the Ld. CIT(Exemptions), Chandigarh for the assessment year 2023-24. During the hearing, the assessee's counsel sought to withdraw the appeal.

What were the issues?

Whether the Income Tax Appellate Tribunal should allow the assessee's request to withdraw its appeal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

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

Before: SHRI KUL BHARAT & SHRI NAVEEN CHANDRA

For Appellant: Shri Harphool Jat, AR
For Respondent: Shri Sanjeev Kaushal, CIT DR
Hearing: 17.10.2024Pronounced: 17.10.2024

ORDER

PER KUL BHARAT, JM :

1.

This appeal filed by the assessee is directed against the order of Ld. CIT(Exemptions), Chandigarh dated 15.03.2024 for the assessment year 2023- 24.

2.

Ld. Counsel for the assessee seeks to withdraw the present appeal. A letter dated 17.10.2024 by the Ld. Counsel for the assessee is placed on record.

3.

Ld. CIT DR for the Revenue has no objection in this regard.

4.

We have heard the rival contentions and perused the material available on record. The request of the Ld. Counsel for the assessee is allowed. Thus, the appeal of the assessee is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed.

Order pronounced in the open Court on 17th October, 2024.

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