ROTARY DISTRICT WELFARE FUND R.I.D 3131,PUNE vs. COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE, PUNE

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ITA 530/PUN/2023Status: DisposedITAT Pune24 May 20233 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 Tribunal considered the assessee's request for withdrawal and, with no objection from the Revenue, dismissed the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order under Section 12AA of the Income Tax Act. The assessee subsequently filed a letter seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn upon their request.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “B” : PUNE

Before: SHRI SATBEER SINGH GODARA & DR. DIPAK P. RIPOTE

Hearing: 24.05.2023Pronounced: 24.05.2023

ORDER PER SATBEER SINGH GODARA, J.M. : This assessee’s appeal arise against the CIT (Exemption), Pune’s Din & Notice No.ITBA/EXM/F/ EXM45/2022-23/1051057542(1) dated 21.03.2023, involving proceedings under Section 12AA of the Income Tax Act, 1961 (in short “the Act”).

2.

At the very outset, the assessee has filed letter dated 23.05.2023 seeking for withdrawal of appeal as under :

2 ITA.No.530/PUN./2023

3.

The Learned DR has no objection.

4.

In view of the above, we dismiss the appeal of the assessee as withdrawn. Ordered accordingly.

Order pronounced in the open Court on 24.05.2023.

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