ASHA IMPACT,NEW DELHI vs. CIT(E), NEW DELHI

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ITA 5559/DEL/2015Status: DisposedITAT Delhi04 October 20172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order relating to the grant of registration under Section 12AA of the Income Tax Act. During the hearing, the assessee's counsel sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal against the denial of registration under Section 12AA should be permitted to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “C”, NEW DELHI

Before: SHRI H.S. SIDHU & SHRI L.P. SAHUDR. SHYAM PRASAD MUKHERJEE,

ORDER

PER H.S. SIDHU, JM

1.

The Assessee has filed this appeal against the order dated 28/7/2015 passed by the Ld. CIT(E), New Delhi relating to grant of registration u/s. 12AA of the Income Tax Act, 1961.

2.

During the hearing, Sh. Manoj Nagrath, CA/A.R. of the assessee has sought permission to withdraw the by endorsing his remarks on the Original Grounds of Appeal filed with Form No. 36, which read as under:-

“It may be dismissed as Withdrawn.”

3.

Ld. DR has not raised any objection to the request of the Assessee’s A.R.

4.

We have heard both the parties and perused the records, especially the remarks endorsed by the Ld. A.R. of the Assessee on the original Grounds of Appeal

filed with Form no.

36. In view of above, we accept the aforesaid request of the assessee’s A.R. for withdrawal of the Appeal and accordingly, we dismiss Appeal as withdrawn.

5.

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

Order pronounced in the Open Court on 04/10/2017.

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