SHRI JIN GAUTAM LABDHI RELIGIOUS & CHARITABLE TRUST,CHHOTAUDEPUR vs. PR. CIT, (EXEMPTIONS), AHMEDABAD

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ITA 2659/AHD/2017Status: DisposedITAT Ahmedabad03 September 20192 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 assessee requested permission to withdraw the appeal. The Tribunal granted the prayer for withdrawal.

What were the facts?

The assessee sought registration under section 12AA of the Income Tax Act, which was declined by the Principal Commissioner of Income Tax. The assessee then filed an appeal against this order.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal against the denial of registration.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD

Before: SHRI PRADIP KUMAR KEDIA & SHRI MAHAVIR PRASAD

For Respondent: Shri Alok Singh, CIT.D.R

आदेश/O R D E R

PER PRADIP KUMAR KEDIA - AM:

1.

The captioned appeal has been filed at the instance of the assessee against the order of the Principal Commissioner of Income Tax (Exemptions), Ahmedabad (‘Pr.CIT(E)’ in short), dated 18.09.2017 whereby the registration sought under s.12AA of the Income Tax Act, 1961 (the Act) was declined.

2.

The assessee seeks permission vide its written representation dated 16.08.2019 to withdraw the captioned appeal of the assessee, for which Ld. [Shri Jin Gautam Labdhi Religious & Charitable vs. Pr.CIT(Exemptions)] - 2 - Departmental Representative for the Revenue has not objected. Accordingly, we are granting the prayer for withdrawal of appeal by the assessee. Thus, we dismiss the appeal of the assessee as having been ‘withdrawn’.

In the result, the appeal of the assessee is dismissed as withdrawn. 3.

This Order pronounced in Open Court on 03/09/2019

Sd/- Sd/- (MAHAVIR PRASAD) (PRADIP KUMAR KEDIA) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad: Dated 03/09/2019 True Copy S. K. SINHA 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 ।

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