Society For Media And Value Education Vs Income-Tax Officer (Exemptions)

Income Tax Appellate Tribunal (Delhi G Bench) 3 Jun 2024 Income Tax Appeal No. 7594/DEL/2019 (2024) 06 ITAT CK 0003
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 7594/DEL/2019

Hon'ble Bench

Kul Bharat, J; Avdhesh Kumar Mishra, (AM)

Advocates

V. Rajkumar, Dharm Veer Singh

Final Decision

Disposed Of

Acts Referred
  • Income Tax Act, 1961 - Section 12A, 12AA(3), 254

Judgement Text

Translate:

1. This appeal, by the assessee, is directed against the order of the learned Commissioner of Income-tax (Exemptions), New Delhi, dated 27.06.2019 u/s 12AA(3) read with section 12A/254 of the Income-tax Act, 1961, pertaining to the assessment year 2009-10.

2. At the outset learned counsel for the assessee submitted that the assessee is not interested in pursuing the instant appeal and prayed that the assessee may be permitted to withdraw the appeal. An application to this effect has also been filed by the assessee.

Learned DR made no objection to the request so made on behalf of the assessee.

Accordingly, assessee is permitted to withdraw the appeal.

3. Appeal of the assessee is dismissed as withdrawn.

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