VEERANWALI FOUNDATION,CHANDIGARH vs. COMMISSIONER OF INCOME TAX (EXEMPTIONS), CHANDIGARH , CHANDIGARH

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ITA 257/CHANDI/2024Status: DisposedITAT Chandigarh18 June 2024AY 2024-25Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial 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 to withdraw the appeal because they had received the approval under Section 80G(5) via Form 10AC. The revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the Ld. CIT (Exemption). During the hearing, the assessee's counsel moved an application to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal after receiving the necessary approval.

Which sections of the Income-tax Act were involved?

Section 80G(5)

AI-generated summary — verify with the full judgment below

Order PER VIKRAM SINGH YADAV, A.M. : This is an appeal by the Assessee against the order of the Ld. CIT (Exemption), Chandigarh dt. 04/03/2024. 2. During the course of hearing the Ld. Counsel for the Assessee moved an application to withdraw the appeal, contents of which reads as under:

Application for withdrawal of Appeal. Respectfully showeth as under: The above appeal stands fixed for hearing tomorrow the 18th of June, 2024. But the assessee is not interested in pursuing the appeal as Form 10AC granting approval u/s 80G(5) has since been given by the PCIT(Exemption) vide order dt. 25/05/2024. The undersigned has been instructed to withdraw the same. As such, it is prayed that permission be granted to withdraw the appeal. (Tejmohan Singh) Advocate For : Veeranwali Foundation, Chandigarh

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