DAINYAM AARADHYAM SOCIETY,KANNAUJ vs. COMMISSIONER OF INCOME TAX (E), LUCKNOW

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ITA 185/LKW/2020Status: DisposedITAT Lucknow28 March 20222 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee's request to withdraw the appeal. The grounds of appeal were not pressed by the assessee.

What were the facts?

The assessee society filed an appeal against an order passed by the CIT (Exemption) under Section 80G(5)(vi) of the Income Tax Act. The assessee later filed an application to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as withdrawn upon their request.

Which sections of the Income-tax Act were involved?

Section 80G(5)(vi)

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 Ashish Agrawal, Advocate
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 31.1.2020 passed under section 80G(5)(vi of the Income Tax Act, 1961. 2. The ld. Counsel for the assessee has moved an application dated Nil, received by the Registry of this office on 7.3.2022, for withdrawal of the appeal, stating therein that under instructions from the client, the grounds of appeal

and the memo of appeal are not pressed and the appeal may kindly be treated as withdrawn. 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 In the light of the request of the assessee, the appeal is dismissed as withdrawn.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 In the result, the appeal is dismissed as withdrawn.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 28/03/2022.

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