SHRI ARBUDADEVI CHARITABLE TRUST-PALITANA,PALITANA vs. PCIT (EXEMPTION), AHMEDABAD

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ITA 2518/AHD/2017Status: DisposedITAT Ahmedabad23 July 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 tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax (Exemption) under section 12AA of the Income Tax Act. The assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal filed by the assessee should be dismissed as withdrawn based on the assessee's request.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, “A” BENCH, AHMEDABAD

Before: SHRI WASEEM AHMED&

For Appellant: Shri P. B. Parmar, A.R, Shri Rifa Dokania, CIT-D.R
Hearing: 22/07/2019Pronounced: 23/07/2019

The instant appeal filed by the assessee is against the order dated 28.09.2017 passed by the Principal Commissioner of Income Tax (Exemption)- Ahmedabad under section 12AA of the Income Tax Act, 1961 (hereinafter referred as to “the Act”).

2.

At the outset, Learned Counsel appearing for the assessee has submitted that he wants to withdraw this appeal. The ld. DR has no objection in this respect. Thus in view of the submission made by the assessee’s Counsel, the appeal filed by the assessee is dismissed as withdrawn.

3.

In the result, appeal filed by the assessee is dismissed as withdrawn.

This Order pronounced in Open Court on 23/07/2019

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