DEEVA FOUNDATION,VARANASI vs. COMMISSIONER OF INCOME TAX (EXEMPTION), LUCKNOW

PDF · subscribers
ITA 476/LKW/2019Status: DisposedITAT Lucknow20 January 20222 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's application for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT (Exemption). The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn based on a subsequent approval granted by the Department.

Which sections of the Income-tax Act were involved?

Section 12AA,Section 12A

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 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 26.6.2019 passed under section 12AA(1)(b)(ii) of the Income Tax Act, 1961. 2. The assessee has moved an application dated 28.12.2021 for withdrawal of the appeal, stating therein that the Department has granted approval under section 12A of the Act, hence the appeal pending before the Tribunal is hereby withdrawn.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 In the light of the request of the assessee, the appeal is dismissed as withdrawn. 3. In the result, the appeal is dismissed as withdrawn.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 20.01.2022. Sd/- Sd/- [T. S. KAPOOR] [A. D. JAIN] ACCOUNTANT MEMBER VICE PRESIDENT DATED:20.01.2022 JJ:

More judgments on Section 12AA

All 4,243 judgments and leading authorities on Section 12AA →

Recent GST High Court judgments

Search GST case law →