ELEPHANT FAMILY FOUNDATION INDIA,MUMBAI vs. CIT (E), MUMBAI

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ITA 5467/MUM/2018Status: DisposedITAT Mumbai07 January 2020AY 2018-193 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 heard the submissions and considered the assessee's letter requesting withdrawal. The appeal was permitted to be withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT (Exemptions) denying registration under section 12AA. The assessee subsequently requested to withdraw the appeal to avoid litigation.

What were the issues?

Whether the appeal filed by the assessee should be withdrawn.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “E”, MUMBAI

Before: SHRI C.N. PRASAD, HONBLE & SHRI S. RIFAUR RAHMAN, HONBLE

For Appellant: Ms. Jhanvi Dangarwala
For Respondent: Shri Amit Pratap Singh
Hearing: 07.01.2020Pronounced: 07.01.2020

O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the order of the Learned Commissioner of Income Tax (Exemptions), Mumbai dated 31.07.2018 for the A.Y. 2018-19.

2.

At the time of hearing, Ld. Counsel for the assessee submitted that in order to avoid litigation in the matter, assessee do not want to press the (A.Y: 2018-19) Elephant Family Foundation India appeal. Ld. Counsel for the assessee filed a letter of the assessee dated 07.01.2020 requesting for withdrawal of appeal. Ld. DR has no objection.

3.

We have heard submissions. Contents of the letter dated 07.01.2020 filed by the assessee are as under: - “The above referred appeal was filed against the order of the CIT (Exemptions) dated 31.07.2018 denying registration under section 12AA. With a view to avoid litigation in this matter, we wish to withdraw the above referred appeal. We therefore request your Honour’s to consider our appeal as withdrawn. We trust you would be pleased to accede to our request.”

In view of the above submissions of the assessee requesting for withdrawal of appeal, the appeal is permitted to be withdrawn.

4.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on the 07th January, 2020

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