SOCIETY FOR MEDIA AND VALUE EDUCATION,NEW DELHI vs. ITO(EXEMPTIONS), NEW DELHI

PDF · subscribers
ITA 7594/DEL/2019Status: DisposedITAT Delhi03 June 2024AY 2009-10Bench: SHRI KUL BHARAT (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Departmental Representative raised no objection to the request for withdrawal. Consequently, the tribunal granted permission for the assessee to withdraw the appeal and dismissed it as withdrawn.

What were the facts?

The assessee filed an appeal against an order from the Commissioner of Income-tax (Exemptions) dated 27.06.2019, passed under sections 12AA(3) read with 12A/254 of the Income-tax Act, 1961, for the assessment year 2009-10. During the hearing, the assessee's counsel submitted a request to withdraw the appeal, accompanied by an application.

What were the issues?

Whether the assessee's appeal against the order of the CIT(E) u/s 12AA(3) of the Income-tax Act, 1961, should be allowed to be withdrawn as requested by the assessee.

Which sections of the Income-tax Act were involved?

Section 12AA(3),Section 12A,Section 254

AI-generated summary — verify with the full judgment below

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

Before: SHRI KUL BHARAT & SHRI AVDHESH KUMAR MISHRA

For Appellant: Shri V. Rajkumar
For Respondent: Shri Dharm Veer Singh, CIT(DR)
Hearing: 03.06.2024Pronounced: 03.06.2024

O R D E R PER KUL BHARAT, JM:

This appeal, by the assessee, is directed against the order of the learned Commissioner of Income-tax (Exemptions), New Delhi, dated 27.06.2019 u/s 12AA(3) read with section 12A/254 of the Income-tax Act, 1961, pertaining to the assessment year 2009-10.

2.

At the outset learned counsel for the assessee submitted that the assessee is not interested in pursuing the instant appeal and prayed that the assessee may be permitted to withdraw the appeal. An application to this effect has also been filed by the assessee.

Learned DR made no objection to the request so made on behalf of the assessee. Accordingly, assessee is permitted to withdraw the appeal.

3.

Appeal of the assessee is dismissed as withdrawn.

Order pronounced in open court on 03.06.2024.

More judgments on Section 12AA(3)

All 256 judgments and leading authorities on Section 12AA(3) →

Recent GST High Court judgments

Search GST case law →