CANCER CARE INDIA,NEW DELHI vs. CIT(EXEMPTION), NEW DELHI

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ITA 754/DEL/2023Status: DisposedITAT Delhi06 August 2024Bench: MS. MADHUMITA ROY (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant 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 ld. Departmental Representative raised no objection to the withdrawal request. Consequently, the Income Tax Appellate Tribunal dismissed both appeals as withdrawn.

What were the facts?

The assessee filed appeals against two orders of the CIT(Exemption), Delhi, both dated 27.01.2023. During the hearing, the assessee requested to withdraw these appeals, stating that a new application for registration with CIT(Exemption) had been approved on 21.05.2024.

What were the issues?

The primary issue was whether the assessee's request to withdraw its appeals, based on the approval of a new registration application by the CIT(Exemption), should be granted.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, DELHI

Before: MS. MADHUMITA ROY & SHRI AVDHESH KUMAR MISHRA

Hearing: 16.07.2024Pronounced: 06.08.2024
2.

At the time of hearing, the assessee has filed a letter dated 02.07.2024 requesting for withdrawal its appeals, in view of the fact that a new application for registration with CIT(Exemption) Delhi has been approved by its order dated 21.05.2024, a copy whereof has also been annexed to the said letter.

P a g e | 2 & 755/Del/2023 M/s Cancer Care India Vs. CIT (Exemption) 3. The ld. D.R has raised no objection. Hence, we dismiss the appeals as withdrawn.

3.

In the result, the appeals of the assessee are dismissed as withdrawn.

Order pronounced in the open court on 06.08.2024

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