M/S. UTHAN EDUCATIONAL TRUST,NEW DELHI vs. CIT, FARIDABAD

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ITA 6306/DEL/2014Status: DisposedITAT Delhi06 November 20152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee, Uthan Educational Trust, filed appeals against orders passed by the CIT regarding registration under sections 12AA and 80G. During the hearing, the assessee's counsel requested to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their appeals against the CIT's orders.

Which sections of the Income-tax Act were involved?

Section 12AA,Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES : H : NEW DELHI

Before: SHRI J. SUDHAKAR REDDY, AM & SHRI SUDHANSHU SRIVASTAVA, JM

For Appellant: Shri Tarun Kumar, CA
For Respondent: Shri O.P. Meena, Sr. DR
Hearing: 29.10.2015Pronounced: 06.11.2015

ORDER PER J. SUDHAKAR REDDY, AM: These appeals by the assessee are directed against the separate orders passed by the CIT, Faridabad, dated 30.10.2014 and 20.10.2014, u/ss 12AA(1)(b)(ii) and 80G(5) of the IT Act, 1961, respectively.

2.

At the time of hearing - vide a letter dated 29.10.2015 from the ld. AR of the assessee which is placed on record - the ld. counsel of the assessee submits that the assessee wants to withdraw the appeals.

3.

In view of the above, the appeals filed by the assessees are permitted to be withdrawn.

4.

In the result, the appeals of the assessee are dismissed as withdrawn.

The order pronounced in the open court on 06.11.2015.

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