M/S. SHREE GEETA VIHARI GOSADAN,BHIWANI vs. CIT (EXEMPTIONS), CHANDIGARH

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ITA 4875/DEL/2015Status: DisposedITAT Delhi01 November 20183 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal unconditionally. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(Exemptions) denying registration under Section 12AA. The assessee's counsel submitted a withdrawal application stating the society no longer wished to pursue the appeal.

What were the issues?

Whether the assessee's appeal against denial of registration under Section 12AA should be withdrawn.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, DELHI BENCHES: ‘F’, NEW DELHI

Before: SMT. BEENA A PILLAI & SHRI MAHARISHI PRASHANT

Hearing: 01.11.2018Pronounced: 01.11.2018

ORDER PER BEENA A PILLAI, JUDICIAL MEMBER

Present appeal has been filed by assessee against order of Ld.CIT(Exemptions), Chandigarh dated 21.05.2015 denying the grant of registration u/s 12AA of the Income Tax Act, 1961. 2. At the outset Ld.Counsel for assessee submitted a withdrawal application by Secretary, Shree Geeta Vihari Go Sadan, requesting for withdrawal of appeal stating : “On behalf of all Society Members, that the Society doesn’t want to pursue ITA 4875/Del/2015 Shree Geeta Vihari Go Sadan the appeal”. Ld.Counsel requested to permit him to withdraw the appeal unconditionally. 2.1. Ld.Sr.D.R. did not object for the same.

3.

Accordingly, we dismiss the appeal as ‘withdrawn’.

4.

In the result, appeal filed by assessee stands dismissed as ‘withdrawn’. Order pronounced in the Open Court on 01.11.2018. Sd/- Sd/- (MAHARISHI PRASHANT) (BEENA A PILLAI) ACCOUNTANT MEMBER JUDICIAL MEMBER Dt. 01st November, 2018. *GMV Copy forwarded to: - 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT - TRUE COPY - By Order, ASSISTANT REGISTRAR ITAT Delhi Benches

ITA 4875/Del/2015 Shree Geeta Vihari Go Sadan

Date Draft dictated on Draft placed before author Draft proposed & placed before the second member Draft discussed/approved by Second Member. Approved Draft comes to the Sr.PS/PS Kept for pronouncement on & Order uploaded on : File sent to the Bench Clerk Date on which file goes to the AR Date on which file goes to the Head Clerk. Date of dispatch of Order.

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