GOVIND CONSTRUCTION CO. ,GWALIOR vs. ITO (TDS), GWALIOR

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ITA 696/AGR/2018Status: DisposedITAT Agra30 July 2025Bench: SHRI SUNIL KUMAR SINGH (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

Since no one appeared on behalf of the assessee and the assessee wished to withdraw the appeal, and the Department had no objection, the appeal was dismissed as withdrawn.

What were the facts?

The assessee's appeal was filed against an order rejecting their application for approval under section 80G of the Income-tax Act, 1961. The assessee, through an application, stated they did not wish to continue the litigation.

What were the issues?

Whether the appeal should be dismissed as withdrawn based on the assessee's request and no objection from the respondent.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH, AGRA

Before: SHRI SUNIL KUMAR SINGH & SHRI BRAJESH KUMAR SINGH

Hearing: 18.07.2025Pronounced: 30.07.2025

ORDER

PER : SUNIL KUMAR SINGH, JUDICIAL MEMBER:

1.

This appeal has been preferred by assessee against the impugned order dated – Nil (Communication of order dated 05.08.2018) passed by Learned Commissioner of Income-tax (Exemption), Bhopal, wherein learned CIT(E) has rejected assessee’s application for seeking approval u/s. 80G of the Income-tax Act, 1961.

2.

None responded on behalf of the assessee. However, assessee’s application dated 18.07.2025 is on record, which states that the assessee does not wish to continue the litigation, hence, the appeal be treated as withdrawn. Ld. DR has no objection. We, therefore, dismiss this appeal as withdrawn.

3.

In the result, the appeal is dismissed.

Order pronounced in the open court on 30.07.2025.

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