DHARIWAL FOUNDATION,NEW DELHI vs. THE COMMISSIONER OF INCOME TAX (EXEMPTIONS), NEW DELHI

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ITA 686/DEL/2024Status: DisposedITAT Delhi10 October 2024Bench: SHRI PRADIP KUMAR KEDIA (Accountant Member), SHRI YOGESH KUMAR US (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?

During the hearing, the assessee's counsel informed the Tribunal that the grievances had been resolved, as both the registration under section 12AB and the approval under section 80G had since been granted. Consequently, the counsel sought to withdraw the appeals, which the Tribunal allowed, dismissing them as withdrawn.

What were the facts?

The assessee trust filed appeals against the denial of registration under section 12AB(1)(b)(ii) and the denial of approval under section 80G of the Income Tax Act. These appeals were based on the initial denial of these registrations/approvals by the authorities.

What were the issues?

Whether the assessee trust was entitled to registration under section 12AB and approval under section 80G of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 12AB(1)(b)(ii),Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “B” DELHI

Before: SHRI PRADIP KUMAR KEDIA & SHRI YOGESH KUMAR US

For Respondent: Shri Surender Pal, CIT-D.R

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIAL MEMBER & 685/Del/2024 Assessment Year : N.A. Dhariwal Foundation Vs. The Commissioner of Income Tax D-696, FF, Chittaranjan Park, (Exemption) Alaknanda, Nehru Place, New Delhi South Delhi, New Delhi – 110 019 TAN/PAN: AADTD 8813 H (Appellant) (Respondent) Applicant by: Shri Ranjan Chopra, C.A. Respondent by: Shri Surender Pal, CIT-D.R. Date of hearing: 10 10 2024 Date of pronouncement: 10 10 2024 O R D E R PER PRADIP KUMAR KEDIA - A.M.:

The captioned appeal in relate to registration of assessee trust under section 12AB(1)(b)(ii) of the Act and appeal in relate to approval under section 80G of the Act.

2.

When the matter was called for hearing, the learned Counsel, Shri Ranjan Chopra, C.A. submitted at the outset that the assessee trust is no longer aggrieved by the denial of registration under section 12AB of the Act and denial of approval under section 80G of the Act appealed against. The grievance of the assessee has since been resolved and the registration and approval under the relevant provisions have since been granted. The learned Counsel thus sought withdrawal of the appeal in the absence of any subsisting grievance.

& 685Del/2024 2 Dhariwal Foundation vs. CIT A.Y. N.A.

3.

In the light of submissions made on behalf of the assessee seeking withdrawal of the appeal, captioned appeals are dismissed as withdrawn.

Order pronounced in the open Court on 10/10/2024.

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