SHREE JOSHI EDUCATION TRUST,BARDOLI vs. COMMISSIONER OF INCOME TAX (EXEMPTIONS), AHMEDABAD

Assessee by Mr. Esmayeel Saherwala, CA Revenue by Mr. Ritesh Mishra, CIT-DR Date of hearing 09/07/2021 Date of pronouncement 09/07/2021 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by assessee is directed against the orders of ld. Commissioner of Income tax (Exemption) [in short CIT(E)], Ahmedabad dated 24.01.2018. The grounds of appeal raised by the assessee are summarized as under: i. Ld. CIT(E) has erred on facts in rejecting the application for registration u/s 12AA of the Act on the grounds of partly submissions as well as no genuine charitable activities carried out by the Trust. ii. Ld. CIT(E) has erred on facts in not considering/overlooking detailed submissions sent by speed post letter dated 27.09.2017 & 29.12.2017 and also sent through FAX on 29.12.2017. iii. The appellant prays to quash the rejection of application made by the Ld. CIT(E) and allow the registration 12AA of the Act.

2. The appeal came up for hearing 09.07.2021, the Ld. Authorized Representative (A.R) of the assessee submits that he may be allowed to withdraw the appeal. The Ld. AR further submits that he may be given liberty to file fresh application under section 12AA before Ld. CIT(E). 2 Shree Joshi Education Trust

3. The Ld. Commissioner of Income Tax-Departmental Representative (CIT- DR), appearing on behalf of the Revenue submits that he has no objection if the appeals of assessee are dismissed as withdrawn.

4. We have considered the contention of both the parties. Considering the submission of Ld. AR of the assessee, the appeal of the assessee is dismissed as withdrawn. No order as to cost.

5. In the result, the appeal of the assessee is dismissed as withdrawn.

Order announced on 09th July 2021 in the virtual court at the time of hearing.