M/S PARWAAZ FOUNDATION,CHANDIGARH vs. CIT (EXEMPTION), CHANDIGARH

ITA 478/CHANDI/2024Status: DisposedITAT Chandigarh09 January 2025AY 2023-24Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)1 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 the Commissioner of Income Tax (Exemption) had granted registration to the Trust under Section 12AB(I)(b) of the Income Tax Act, 1961. The Ld. DR did not object.

What were the facts?

The Assessee filed an appeal against the order of the Ld. CIT(E). During the hearing, no one was present for the assessee, but a withdrawal application was filed.

What were the issues?

Whether the Assessee's appeal can be dismissed as withdrawn based on a withdrawal application and no objection from the revenue.

Which sections of the Income-tax Act were involved?

12AB(I)(b)

AI-generated summary — verify with the full judgment below

Order PER VIKRAM SINGH YADAV, A.M. : This is an appeal filed by the Assessee against the order of the Ld. CIT(E), Chandigarh dt. 27/02/2024. 2. During the course of hearing nobody was present on behalf of the assessee however withdrawal application has been furnished which read as under:

Sub:- Request to withdraw the appeal. Sir, This is for your kind information that the Commissioner of Income Tax (Exemption) has granted registration to the Trust under section 12AB(l)(b) of Income Tax Act, 1961 vide order no. ITBA/EXM/F/EXM44/2024-25/1070530868(1) dated 21/11/2024. You are requested to kindly allow us to withdraw the appeal. Through Shaman Jain Authorized Counsel

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