SOCIAL GROUP-RAJKOT,RAJKOT vs. COMMISSIONER OF INCOME TAX (EXMPTION), AHMEDABAD

PDF · subscribers
ITA 518/RJT/2026Status: DisposedITAT Rajkot11 June 2026AY 2026-272 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income Tax (Exemption) denying registration under Section 80G. The assessee subsequently requested to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee against the denial of registration under Section 80G should be withdrawn.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: SHRI T. R. SENTHIL KUMAR & SHRI NARENDRA PRSAD SINHA

For Appellant: Shri R.D. Lalchandani, Advocate
For Respondent: Shri Sanjay Punglia, Ld. CIT-DR
Hearing: 20/05/2026Pronounced: 11/06/2026

IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted through E-Court at Ahmedabad) BEFORE SHRI T. R. SENTHIL KUMAR, JUDICIAL MEMBER & SHRI NARENDRA PRSAD SINHA, ACCOUNTANT MEMBER I.T.A. No.518/Rjt/2026 (Assessment Year: N.A.) Social Group-Rajkot Vs. Commissioner of Income 1 Ramkrishna Nagar, Tax (Exemption), B/H Ramkrishna Ashram, Ahmedabad Dr Yagnik Road, Rajkot Gujarat-360001 [PAN No.ABATS0302C] (Appellant) (Respondent) .. Appellant by : Shri R.D. Lalchandani, Advocate Respondent by : Shri Sanjay Punglia, Ld. CIT-DR Date of Hearing 20/05/2026 Date of Pronouncement 11/06/2026 O R D E R PER T.R. SENTHIL KUMAR, JUDICIAL MEMBER: This appeal is filed by the Assessee as against the order dated 09.03.2026 passed by the Ld. Commissioner of Income Tax (Exemption), Ahmedabad (in short “Ld. CIT(E)”) denying registration under Section 80G of the Income Tax of the Income Tax Act (hereinafter referred to as “the Act”).

2.

At the outset, Ld. Counsel for the assessee vide his letter dated 28- 05-2026 requested to withdraw the above appeal by stating as follows: “1) The appeal has been filed by us against the order of rejection of application for registration u/s. 80G of the Act by CIT(Exemption), Ahmedabad dated 09-903-2026.

- 2 - ITA No.518/Rjt/2026 Social Group-Rajkot vs. CIT(E)

2) We seek permission to withdraw the appeal.

3.

Ld. D.R. appearing for the Revenue has no objection in withdrawal of the above appeal.

4.

Recording the same, the appeal filed by the Assesse is dismissed as withdrawn. Order pronounced in the Court on 11.06.2026 at Ahmedabad.

Sd/- Sd/- (NARENDRA P. SINHA) (T.R. SENTHIL KUMAR) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad, dated 11/06/2026 Rajesh TRUE COPY आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : अपीलाथ� / The Appellant 1. ��यथ� / The Respondent 2. संबं�धत आयकर आयु�त / Concerned CIT 3. आयकर आयु�त ( अपील ) 4. / The CIT(A)- �वभागीय ��त�न�ध , आयकर अपील�य अ�धकरण , राजोकट/DR,ITAT, Ahmedabad, 5. गाड� फाईल /Guard file 6. आदेशानुसार/ BY ORDER, उप/सहायक पंजीकार Dy./Asstt.Registrar) आयकर अपील�य अ�धकरण, राजोकट / ITAT, Rajkot

More judgments on Section 80G

All 6,482 judgments and leading authorities on Section 80G →

Recent GST High Court judgments

Search GST case law →