APPAREL MADE-UPS AND HOME FURNISHING SECTOR SKILL COUNCIL,NEW DELHI vs. CIT(EXEMPTION), CHANDIGARH

PDF · subscribers
ITA 5457/DEL/2017Status: DisposedITAT Delhi04 October 2018AY 2016-173 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeals. The appeals were consequently dismissed as withdrawn.

What were the facts?

The assessee filed two appeals against an order passed by the CIT (Exemption). The assessee sought permission to withdraw these appeals.

What were the issues?

The primary issue was whether the appeals should be allowed to be withdrawn by the assessee.

Which sections of the Income-tax Act were involved?

Section 80G(5)(vi),Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘a’ NEW DELHI

Before: SHRI G.D. AGARWAL & SHRI K.NARASIMHA CHARY

For Appellant: Shri Sankalp P. Sharma
For Respondent: Smt. Aparna Karan, CIT DR
Hearing: 3.10.2018Pronounced: 3.10.2018

ORDER PER BENCH These are two appeals filed by the Assessee against the order dated 23.09.2016 u/s 80G(5)(vi) and 12AA of the Income-tax Act, 1961 (“the Act) passed by the Ld. Commissioner of Income- tax (Exemption), Chandigarh (for short hereinafter called “Ld. CIT”).

More judgments on Section 80G(5)(vi)

All 260 judgments and leading authorities on Section 80G(5)(vi) →

Recent GST High Court judgments

Search GST case law →