THE ROTARY CLUB OF DEHRADUN CENTRAL CHARITABLE TRUST,DEHRADUN vs. INCOME TAX OFFICER, CIT EXEMPTION

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ITA 161/DDN/2024Status: DisposedITAT Dehradun09 May 2025AY 2024-25Bench: BEFORESHRI SUDHIR KUMAR (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)2 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 assessee requested permission to withdraw the appeal, and the Revenue did not object. The Tribunal granted the permission to withdraw the appeal.

What were the facts?

The assessee, The Rotary Club of Dehradun, filed an appeal against an order passed by the Commissioner of Income Tax (Exemption). The appeal was related to the assessment year 2024-25.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DEHRADUN BENCH: “DB”: DEHRADUN

Hearing: 09.05.2025

Date of hearing 09.05.2025 Date of 09.05.2025 pronouncement ORDER

PER SUDHIR KUMAR, JUDICIAL MEMBER:

1.

The assessee preferred the captioned appeal, challenging the order dated 28.08.2024 passed by the Commissioner of Income Tax (Exemption), Lucknow, pertaining to Assessment year 2024-25 under Sections Clause (ii) of 2nd proviso to Sec. 80G (5) of the Income Tax Act, 1961 (“The Act for short”).

2.

The Ld. Counsel for the assessee moved an application dt. 06.05.2025 requesting for the permission to withdraw the appeal. The Ld. DR did not object to withdrawal of the appeal by assessee.

3.

We, therefore, permit the assessee to withdraw this appeal, which hereby stands dismissed as withdrawn.

4.

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

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