LITTLE LAMP CHARITABLE EDUCATIONAL TRUST,THANE vs. CIT (EXEMPTION), PUNE

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ITA 652/MUM/2024Status: DisposedITAT Mumbai31 July 2024AY 2023-24Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Assessing Officer (Ld. D.R.) did not refute the Assessee's request for withdrawal. Therefore, the Tribunal considered the request.

What were the facts?

The Assessee filed an appeal against an order dated 19.08.2023 passed by the Commissioner of Income Tax (Exemptions). The Assessee sought to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn based on the Assessee's request and the non-refutation by the revenue.

Which sections of the Income-tax Act were involved?

Section 80G(5)

AI-generated summary — verify with the full judgment below

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

Before: SHRI NARENDER KUMAR CHOUDHRY & SHRI GAGAN GOYAL

For Appellant: Ms. Kaushali Shah, Virtually Appeared
For Respondent: Shri Ajay Chandra, CIT-DR

Per : Narender Kumar Choudhry, Judicial Member:

This appeal has been preferred by the Assessee against the order dated 19.08.2023, impugned herein, passed by the Ld. Commissioner of Income Tax (Exemptions) (in short Ld. Commissioner) under section 80G(5) of the Income Tax Act, 1961 (in short ‘the Act’) for the A.Y. 2023-24.

2.

The Assessee has sought withdrawal of the instant appeal on which the Ld. D.R. did not refute. Hence, considering the request of the Assessee the instant appeal is dismissed as withdrawn.

3.

In the result, the appeal filed by the assessee stands dismissed as withdrawn.

Order pronounced in the open court on 31.07.2024.

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