ZAD EDUCATION SOCIETY,ROHTAK vs. CIT (EXEMPTION), CHANDIGARH

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ITA 1859/DEL/2017Status: DisposedITAT Delhi25 April 20232 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee, ZAD Education Society, filed an appeal against the CIT(Exemption)'s order rejecting its application for approval under Section 80G. The assessee later communicated its wish to withdraw the appeal.

What were the issues?

Whether the assessee's application for approval under Section 80G was valid. The primary issue became the assessee's request to withdraw the appeal.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

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

Before: SHRI SAKTIJIT DEY & SHRI NARENDRA KUMAR BILIAIYA

For Respondent: Shri Om Prakash, Sr. DR
Hearing: 13.04.2023Pronounced: 25.04.2023

ORDER PER SAKTIJIT DEY, JUDICIAL MEMBER: This is an appeal by the assessee against order dated 27.02.2017 of learned Commissioner of Income-Tax(Exemption), Chandigarh, rejecting assessee’s application seeking approval under Section 80G of the Income-Tax Act, 1961.

2.

When the appeal was called out, none appeared for the assessee. However, learned Departmental Representative was present.

3.

From the material available on record, it is observed, assessee has communicated through e-mail dated 13th December, 2022 that it no longer wants to pursue the present appeal, hence, has sought permission for withdrawal of the appeal. Learned Departmental Representative has no objection.

4. Considering the above, we permit the assessee to withdraw the present appeal. Accordingly, the appeal is dismissed as withdrawn.

4.

In the result, the appeal is dismissed.

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