SHRI TARSALI SHWETAMBER MURTIPUJAK JAIN SANGH-,VADODARA vs. THE PR.CIT, (EXEMPTIONS), AHMEDABAD

PDF · subscribers
ITA 2660/AHD/2017Status: DisposedITAT Ahmedabad22 August 20191 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the Pr.CIT under Section 12AA of the Income Tax Act. The assessee later filed a withdrawal application.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn. The assessee sought to withdraw their appeal against the Pr.CIT's order.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD – BENCH ‘B’

Before: SHRI RAJPAL YADAV & SHRI AMARJIT SINGH

Hearing: 22/08/2019Pronounced: 22/08/2019

Assessee by : Withdrawal application Revenue by : Shri Alok Singh, CIT-DR सुनवाई क� तार�ख/Date of Hearing : 22/08/2019 घोषणा क� तार�ख /Date of Pronouncement: 22/08/2019 आदेश/O R D E R

PER RAJPAL YADAV, JUDICIAL MEMBER:

1.

This is assessee’s appeal directed against order of ld.Pr.CIT- (Exemption), Ahmedabad dated 2.9.2017 passed under section 12AA of the Income Tax Act, 1961.

2.

Assessee has filed a letter dated 15.2.2019 stating that they do not want to prosecute the present appeal before the Tribunal and therefore seeks withdrawal of the same. In view of the prayer of the ld.counsel for the assessee, we dismiss appeal of the assesses as withdrawn. Order pronounced in the Court on 22nd August, 2019. Sd/- Sd/- (AMARJIT SINGH) (RAJPAL YADAV) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 22/08/2019

More judgments on Section 12AA

All 4,243 judgments and leading authorities on Section 12AA →

Recent GST High Court judgments

Search GST case law →