TELEHEALTH INNOVATIONS FOUNDATION,THANE vs. COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE

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ITA 662/MUM/2024Status: DisposedITAT Mumbai26 April 20242 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(E) rejecting its application under section 80G. The assessee's counsel requested to withdraw the appeal.

What were the issues?

Whether the appeal should be withdrawn. The primary issue was the assessee's request for withdrawal.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

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

Before: SHRI NARENDRA KUMAR BILLAIYA, HONBLE & SHRI RAJ KUMAR CHAUHAN, HONBLE

For Appellant: Shri Shukdev Sadhoo &, Shri Jatin Proothi
For Respondent: Shri H.M. Bhatt
Pronounced: 26.04.2024

O R D E R PER NARENDRA KUMAR BILLAIYA (AM)

1.

This appeal filed by the assessee is preferred against the order of Learned Commissioner of Income-Tax (Exemption), Pune [hereinafter in (A.Y: 2024-25) M/s. Telehealth Innovations Foundation short “Ld. CIT(E)”] dated 16.01.2024 by which the Ld. CIT(E) rejected the application filed by the assessee under section 80G of Income-tax Act, 1961 (in short “Act”).

2.

Before us, counsel for the assessee fairly submitted that since the due date has been extended by the CBDT, the assessee may be allowed to withdraw the appeal. On such concession, the appeal is dismissed as withdrawn.

3.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 26th April, 2024.

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