M/S. GAYATRI PARIVAAR SEVA SAMITI,FARRUKHABAD vs. COMMISSIONER OF INCOME TAX (EXEMPTION), LUCKNOW

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ITA 488/LKW/2019Status: DisposedITAT Lucknow19 May 20222 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. This was because the assessee had since obtained approval under section 80G(5)(ii) of the Income Tax Act.

What were the facts?

The assessee, M/s Gayatri Parivaar Seva Samiti, filed an appeal against an order of the CIT (Exemption). The assessee later applied to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee should be withdrawn. The primary reason for withdrawal was the subsequent grant of approval under section 80G(5)(ii).

Which sections of the Income-tax Act were involved?

Section 80G(5)(vi),Section 80G(5)(ii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “A”, LUCKNOW

Before: SHRI. A. D. JAIN & SHRI T. S. KAPOOR

For Appellant: Shri Swaran Singh, C.A
For Respondent: Smt. Sheela Chopra, CIT (DR)

PER A.D. JAIN, V.P.: This is assessee’s appeal against the order of the ld. CIT (Exemption), Lucknow, dated 24.7.2019 passed under section 80G(5)(vi of the Income Tax Act, 1961. 2. The Assessee Samiti has moved an application dated 18.5.2022, received by the Registry of this office on 19.5.2022, for withdrawal of the appeal, stating therein that the Assessee Samiti has been granted approval under section 80G(5)(ii) of the I.T. Act and, therefore, the Assessee Samiti wishes to withdraw the appeal filed before the Tribunal. The ld. D.R. has no objection to such request. In the light of the request of the assessee, the appeal is dismissed as withdrawn. 3. In the result, the appeal is dismissed as withdrawn. Order pronounced in the open Court on 19/05/2022.

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