KISANLALJI SARDA EDUCATION AND RESEARCH FOUNDATION,NASHIK vs. CIT ( EXEMPTIONS), PUNE

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ITA 1945/PUN/2019Status: DisposedITAT Pune23 March 2022AY 2019-203 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(Exemptions). Subsequently, the assessee was granted registration under sections 12AB and 80G. Due to obtaining these registrations, the assessee sought to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw its appeal after obtaining necessary registrations, rendering the appeal infructuous.

Which sections of the Income-tax Act were involved?

Section 12AB,Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, PUNE

For Respondent: Ms. Divya Bajpai

ORDER

PER PARTHA SARATHI CHAUDHURY, JM :

1. This appeal preferred by the assessee emanates from the order of the ld. Commissioner of Income Tax (Exemptions), Pune dated 09-09-2019.

2. At the time of hearing, the assessee vide its letter dated 20-3-2022 sought permission of this Tribunal to withdraw the captioned appeal by stating as under: “Sub: Withdrawal of appeal filed on 9-12-2019 – PAN AAFCK 4953 N

1.

The above referred appeal was filed against the order of the CIT(Exemptions), Pune, dt. 09-09-2019.

2.

We have been granted the registration u/s 12AB vide order dt. and 80G vide registration No. AAFCK4953NF20142 dt. 6-10-2021 by the Pr. CIT. 3. In view of the said registration, no cause of action is remaining and hence we hereby withdrawing the appeal filed with you. You are kindly requested to permit us to withdraw the said appeal.” 3. The ld. D.R did not raise any objection in case the assessee wishes to withdraw the appeal.

Kisanlalji Sarda Edun. & Research Foundation

4.

In view of the request made by the assessee, we permit the assessee to withdraw the appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on this 22nd day of March 2022.

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