HARI OM CHARITABLE TRUST,MUMBAI vs. CIT EXEMTION, MUMBAI

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ITA 1468/MUM/2022Status: DisposedITAT Mumbai22 August 20222 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 Departmental Representative did not object to the withdrawal.

What were the facts?

The assessee, Hari Om Charitable Trust, filed an appeal against an order granting registration under Section 12AA with certain conditions. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against conditional registration under Section 12AA should be dismissed as withdrawn.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “H” BENCH, MUMBAI

Before: SHRI PRASHANT MAHARISHI, AM & SHRI SANDEEP SINGH KARHAIL, JM

For Appellant: Shri Sumit Mantri, CA
For Respondent: Shri Rakesh Ranjan, CIT DR
Hearing: 22.08.2022Pronounced: 22.08.2022
1.

This appeal is filed by the assessee against the order of registration passed on 8th February, 2022 granting registration to the assessee under Section 12AA of the Act subject to certain conditions. The assessee is aggrieved with that condition. However, before us at the time of hearing a letter dated 22nd August, 2022 was placed. Assessee wanted to withdraw this appeal. The learned Departmental Representative did not raise any objection. In view of this, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 22.08.2022.

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