YOHAN POONAWALA FOUNDATION,PUNE vs. COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE

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ITA 333/PUN/2020Status: DisposedITAT Pune30 September 2022AY 2020-213 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 assessee requested to withdraw the appeal as they were not pressing the grounds raised. The department did not oppose the withdrawal request.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(Exemption) under Section 12AA(1)(b)(ii) of the Income Tax Act. The appeal was scheduled for hearing on September 30, 2022.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 12AA(1)(b)(ii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: SHRI S.S. GODARA & SHRI G.D. PADMAHSHALI

For Appellant: Shri Vishnu Bhutada
For Respondent: Shri M.G. Jasnani

Assessee by Shri Vishnu Bhutada (through virtual) Revenue by Shri M.G. Jasnani Date of hearing 30-09-2022 Date of pronouncement 30-09-2022 आदेश / ORDER

PER S.S. GODARA, JM :

1.

This assessee‟s appeal for AY 2020-21 arises against the CIT (Exemption), Pune‟s order dated 31-01-2020 passed in case No.ITBA/EXM/S/EXM1/2019-2/1024517977(1) involving proceedings under Section 12AA(1)(b)(ii) of the Income Tax Act, 1961, in short „the Act‟. Heard both the parties. Case file perused.

2.

It emerges at the outset that the assessee has filed its letter dated 26.08.2022 seeking to withdraw the instant appeal as follows:

“Above referred appeal is scheduled for hearing on 30th September, 2022. We are not pressing the ground raised in the same appeal, and in view of the same we request you to kindly allow us to withdraw the appeal. Could you please consider our request of withdrawal.”

3.

The department is fair enough in not opposing to the assessee‟s foregoing withdrawal request. Ordered accordingly.

4.

This assessee‟s appeal is dismissed as withdrawn in foregoing terms.

Order pronounced in the Open Court on 30th September, 2022.

Sd/- Sd/- (G.D. PADMAHSHALI) (S.S. GODARA) ACCOUNTANT MEMBER JUDICIAL MEMBER पुणे Pune; ददन ांक Dated : 30th September, 2022 GCVSR आदेश की प्रतिलिपि अग्रेपिि/Copy of the Order is forwarded to: अपील र्थी / The Appellant; 1. प्रत्यर्थी / The Respondent; 2. 3. विभागीय प्रविविवि, आयकर अपीलीय अविकरण, पुणे “B” / DR „B‟, ITAT, Pune 4. गार्ड फाईल / Guard file आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अविकरण ,पुणे / ITAT, Pune

Date 1. Draft dictated on 30-09-2022 Sr.PS 2. Draft placed before author 30-09-2022 Sr.PS 3. Draft proposed & placed before the JM second member 4. Draft discussed/approved by Second JM Member. 5. Approved Draft comes to the Sr.PS/PS Sr.PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.

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