M2K FOUNDATION,NEW DELHI vs. ITO,WARD-52(4), NEW DELHI

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ITA 495/DEL/2023Status: DisposedITAT Delhi01 July 2024AY 2017-18Bench: SHRI PRADIP KUMAR KEDIA (Accountant Member), SHRI YOGESH KUMAR US (Judicial Member)1 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 counsel for the assessee submitted a request to withdraw the appeal. Consequently, the Income Tax Appellate Tribunal dismissed the appeal as withdrawn.

What were the facts?

An appeal was filed by the assessee, M2K Foundation, against an order dated 30.01.2023 passed by the Principal Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), under Section 154 of the Income Tax Act, 1961, for Assessment Year 2017-18.

What were the issues?

Whether an appeal filed by the assessee against an order passed under Section 154 of the Income Tax Act, 1961, should be dismissed as withdrawn based on the assessee's counsel's submission.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “E” DELHI

Before: SHRI PRADIP KUMAR KEDIA & SHRI YOGESH KUMAR US

The captioned appeal has been filed at the instance of the assessee against the order of the Principal Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC) dated 30.01.2023 passed under Section 154 of the Income Tax Act, 1961 (the Act) relevant to Assessment Year 2017-18.

2.

At the outset, the ld. counsel for the assessee submits that he wants to withdraw the present appeal. Hence, the present appeal is dismissed as withdrawn.

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