GLOBAL INSTITUTE OF TECHNOLOGY SOCIETY,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX,, CIRCLE (EXEMP.), JAIPUR
What did the Tribunal hold?
During the hearing, the assessee's Authorized Representative (AR) requested to withdraw the appeal, and the Departmental Representative (DR) had no objection. The Tribunal allowed the withdrawal.
What were the facts?
M/s. Global Institute of Technology Society filed an appeal against the order of the Ld. CIT(E), Jaipur, dated 22-08-2023, concerning its registration under Section 12AB of the Income Tax Act.
What were the issues?
The key issue was the assessee's appeal against the CIT(E)'s order regarding registration under Section 12AB, which was subsequently withdrawn by the assessee.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, JAIPUR BENCHES,’’A” JAIPUR
ORDER PER: DR. S. SEETHALAKSHMI, JM This appeal by the assessee-society is directed against the order of the ld. CIT(E), Jaipur dated 22-08-2023 in the matter of registration u/s 12AB of the Act. During the course of hearing, the ld. AR of the assessee orally 2.1 prayed for withdrawal of the appeal for which ld. DR has no objection. Hence, we allow to withdraw the appeal.
M/S. GLOBAL INSTITUTE OF TECHNOLOGY SOCIETY VS DCIT (E), JAIPUR 3. In the result, the appeal of the assessee is dismissed as having been withdrawn as pronounced in the open Court on 30 -10-2025. Sd/- Sd/- ¼xxu Xkks;y ½ ¼ Mk0 ,l- lhrky{eh ½ (Gagan Goyal) (Dr. S. Seethalakshmi) ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 30/10/2025 *Mishra आदेश की प्रतिलिपिअग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. The Appellant- Global Institute of Technology Society, Jaipur 2. izR;FkhZ@ The Respondent- The DCIT (E), Jaipur 3. vk;djvk;qDr@ The ld CIT 4. विभागीय प्रतिनिधि] आयकरअपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 5. xkMZQkbZy@ Guard File (ITA No. 855/JP/2025) vkns'kkuqlkj@ By order,
सहायकपंजीकार@Aेेज. त्महपेजतंत
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