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Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD
Before: SHRI PRADIP KUMAR KEDIA & SHRI MAHAVIR PRASAD
IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 2633/Ahd/2017 (�नधा�रण वष� / Assessment Year: NA) Hasnain Education Trust Pr. CIT (Exemptions) बनाम/ At. Post, Kukma, Taluka, Ahmedabad-380009 Vs. Bhuj, Kutch- 370105 �थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAB TH2 362 R .. (अपीलाथ� /Appellant) (��यथ� / Respondent) अपीलाथ� ओर से /Appellant by : Withdraw Appeal by Assessee Shri Alok Singh, CIT DR ��यथ� क� ओर से / Respondent by : सुनवाई क� तार�ख / Date of 28/08/2019 Hearing घोषणा क� तार�ख /Date of 05/09/2019 Pronouncement आदेश/O R D E R PER MAHAVIR PRASAD - JM:
This appeal has been preferred by the assessee against the order of Ld. Principal CIT(E)/Ahd/12AA/1982/2017-18 dated 21.09.2017 and assessee took following grounds in its appeal:
“1. The Ld. Principal Commissioner of Income Tax (Exemption), Ahmedabad has erred on facts and in law by rejecting assessee’s application for registration of trust u/s. 12A(a) of the Act. 2. The Ld. Principal Commissioner of Income Tax (Exemption), Ahmedabad has erred on facts and in law in not considering the submission made by the trust vide letter dated 11.03.2017, 06.06.2017 and 17.08.2017.
[Hasnain Education Trust vs. Pr. C IT] A.Y. NA - 2 -
3. Therefore your honour is requested to delete the order of the Ld. Principal Commissioner of Income Tax (Exemption), Ahmedabad and direct him to grant registration u/s. 12(A)(a) of the Act.”
When matter was taken up for hearing the Ld. AR moved an application on behalf of the appellant for withdrawal of above said appeal. Prayer of the assessee is accepted and appeal is dismissed as withdrawn.
In the result, appeal filed by the assessee is dismissed.
This Order pronounced in Open Court on 05/09/2019 Sd/- Sd/- (PRADIP KUMAR KEDIA) (MAHAVIR PRASAD) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad: Dated 05/09/2019 TANMAY TRUE COPY आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. राज�व / Revenue 2. आवेदक / Assessee 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाइल / Guard file. By order/आदेश से,
उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद । 1.Date of dictation on 29.08.2019 2.Date on which the typed draft is placed before the Dictating Member 29.08.2019 3.Date on which the approved draft comes to the Sr. P.S./P.S. 05.09.2019 4.Date on which the fair order is placed before the Dictating Member for pronouncement 05.09.2019 5.Date on which the fair order comes back to the Sr.P.S./P.S 05.09.2019 6.Date on which the file goes to the Bench Clerk 06.09.2019 7.Date on which the file goes to the Head Clerk…………. 8.The date on which the file goes to the Asstt. Registrar for signature on the order…………………… 9.Date of Despatch of the Order………