M/S. INTERNATIONAL FOUNDATION FOR IMPLANT DENTISTRY,BANGALORE vs. COMMISSIONER OF INCOME TAX (EXEMPTIONS), BANGALORE

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ITA 1055/BANG/2019Status: DisposedITAT Bangalore19 July 2019AY 2019-202 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 noted the assessee's request to withdraw the appeal. Consequently, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income Tax (Exemptions) rejecting its registration under Section 12AA. During the hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as withdrawn.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, BANGALORE BENCHES “ C ” BENCH: BANGALORE

Before: SHRI A.K. GARODIA & SHRI PAVAN KUMAR GADALE

For Appellant: Shri Siddesh S N Gaddi,C.A
For Respondent: Shri M. Rajasekhar, Addl.CIT (D.R)
Hearing: 18.07.2019Pronounced: 19.07.2019

O R D E R

PER SHRI PAVAN KUMAR GADALE, JM :

1.

The assessee has filed an appeal against the order of Commissioner of Income Tax (Exemptions), Bangalore rejecting the Registration u/s. 12AA of the Income Tax Act, 1961.

2.

At the time of hearing, the learned Authorised Representative submitted that the appeal is being withdrawn and accordingly filed a letter that the assessee is withdrawing the appeal and made endorsement in the order sheet. Since the appeal filed by the assessee is withdrawn as per the above letter and endorsement, the same is dismissed. 3. In the result, the appeal of assessee is dismissed. Order pronounced in the open court on 19th July, 2019. Sd/- Sd/- (A.K. GARODIA) (PAVAN KUMAR GADALE) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated:19.07.2019. *Reddy GP Copy to

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