VED FOUNDATION,BHAVNAGAR vs. THE CIT(EXEMPTION), AHMEDABAD

PDF · subscribers
ITA 1805/AHD/2024Status: DisposedITAT Ahmedabad18 March 2025Bench: DR. BRR KUMAR (Vice President), MS. SUCHITRA KAMBLE (Judicial Member)3 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The Tribunal accepted the withdrawal request and dismissed the appeals as withdrawn. The appeals filed by the appellant trust were accordingly dismissed.

What were the facts?

The appellant trust sought to withdraw its appeals because the CIT(Exemption) granted registration considering a specific circular. The Revenue's DR had no objection to the withdrawal.

What were the issues?

Whether the appellant's request to withdraw the appeals should be granted.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, AHMEDABAD

Before: DR. BRR KUMAR & MS. SUCHITRA KAMBLE

For Respondent: Shri R.N. Dsouza, CIT DR
Hearing: 13.03.2025

O R D E R PER SUCHITRA KAMBLE - JUDICIAL MEMBER: Before us, the trustee for the appellant vide his letter dated 04.03.2025 submitted that he seeks to withdraw these present appeals as the CIT(Exemption) has granted the registration by considering the Circular No. 07/2024 dated 25.04.2024.

2.

The D.R. for the Revenue stated that he has no objection for withdrawal of these appeals.

3.

Accordingly, the withdrawal request of the appellant trust is accepted and the appeals of the assessee are dismissed as withdrawn.

&1806/Ahd/2024 Ved Foundation vs. CIT(E) Asst.Year –N.A. - 2–

4.

In the result, both the appeals filed by the appellant trust are hereby dismissed as withdrawn. This Order pronounced in Open Court on 18/03/2025

Sd/- Sd/- (DR. BRR KUMAR) (SUCHITRA KAMBLE) VICE PRESIDENT JUDICIAL MEMBER Ahmedabad; Dated 18/03/2024 TANMAY, Sr. PS TRUE COPY आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��थ� / The Respondent. संबंिधत आयकर आयु� / Concerned CIT 3. 4. आयकर आयु�(अपील) / The CIT(A)- 5. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER,

Recent GST High Court judgments

Search GST case law →