KASHIRAM GAJANAND CHARITABLE TRUST,AHMEDABAD vs. CIT (EXEMPTION), AHMEDABAD

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ITA 1785/AHD/2024Status: DisposedITAT Ahmedabad12 March 2025Bench: DR. BRR KUMAR (Vice President), Ms. SUCHITRA KAMBLE (Judicial Member)5 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 assessee's application for withdrawal of the appeal, granting liberty to file a fresh application under Section 80G of the Income Tax Act, 1961.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(Exemption). At the time of hearing, the assessee sought to withdraw the appeal.

What were the issues?

Whether the assessee's withdrawal application should be accepted to allow filing a fresh application for approval under Section 80G.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “A” BENCH, AHMEDABAD

Before: DR. BRR KUMAR & Ms. SUCHITRA KAMBLE

For Respondent: Shri R.N. Dsouza, CIT-DR
Hearing: 06.03.2025Pronounced: 12.03.2025

PER SUCHITRA KAMBLE, JUDICIAL MEMBER:

1.

This appeal is filed by the Appellant/Assessee against order dated 28.08.2024 passed by the CIT(Exemption), Ahmedabad.

2.

At the time of hearing, the Authorised Representative (Talati & Talati LLP, CA) filed letter dated 04.03.2025 with the Registry, thereby stating that the appellant intent to withdraw the appeal with intent to file a fresh application for approval under Section 80G of the Income Tax Act, 1961, in due course. The said letter dated 04.03.2025 is taken on record and the application for the withdrawal of the present appeal is accepted with liberty to file fresh application for approval under Section 80G of the Income Tax Act, 1961.

Kashiram Gajanand Charitable Trust vs. CIT(E) Page 2 of 2

3.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on this 12th March, 2025.

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