ANUGRAH CHARITABLE TRUST,AHMEDABAD vs. THE CIT(EXEMPTIONS), AHMEDABAD

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ITA 1307/AHD/2019Status: DisposedITAT Ahmedabad09 November 20212 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the permission to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, Anugrah Charitable Trust, filed an appeal against an order passed by the Commissioner of IT (Exemption) under section 80G(5). The assessee's senior counsel sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 80G(5)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD - BENCH ‘B’

Before: SHRI RAJPAL YADAV, VICE- & SHRI WASEEM AHMED

For Appellant: Shri Tushar Hemani, Sr.Adv, Shri Parimalsingh B. Parmar
For Respondent: Shri R.R.Makwana, Sr.DR
Hearing: 09/11/2021Pronounced: 09/11/2021

सुनवाई क� तार�ख/Date of Hearing : 09/11/2021 घोषणा क� तार�ख /Date of Pronouncement: 09/11/2021 आदेश/O R D E R PER RAJPAL YADAV, VICE-PRESIDENT

The above appeal is filed at the instance of the assessee against order of the ld.CIT(Exemption), Ahmedabad dated 26.6.2019 passed under section 80G(5) of the Income Tax Act, 1961.

2.

When the matter was called up for hearing, the ld.senior counsel for the assessee-trust stated that he has instruction to withdraw the appeal of the assessee filed before the Tribunal, and therefore, permission for withdrawal of the same is sought.

3.

In the light of the above submission made by ld.Sr.counsel, the appeal of the assessee-trust stands withdrawn for want of prosecution.

4.

In the result, the appeal of the assessee is dismissed as withdrawn Order pronounced in the Court on 9th November, 2021 at Ahmedabad.

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