SWARSANGYA CHARITABLE TRUST,SURAT vs. CIT(EXEMPTION), AHEMEDABAD

PDF · subscribers
ITA 1027/SRT/2024Status: DisposedITAT Surat05 February 2025Bench: SHRI BIJAYANANDA PRUSETH (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee did not wish to press the appeal, and the Departmental Representative had no objection. Therefore, the appeal was treated as withdrawn.

What were the facts?

The appeal was filed by Swarsangya Charitable Trust against an order passed by the Commissioner of Income-tax (Exemption). The assessee did not appear, and their counsel submitted a letter stating they did not wish to press the appeal.

What were the issues?

Whether the assessee wishes to press the appeal.

Which sections of the Income-tax Act were involved?

80G(5)(ix)(iv)(B) of the Income-tax Act, 1961

AI-generated summary — verify with the full judgment below

Before: SHRI BIJAYANANDA PRUSETH & SHRI DINESH MOHAN SINHA

For Respondent: Shri Ravikant Gupta, CIT-DR
Hearing: 05/02/2025Pronounced: 05/02/2025

आदेश / O R D E R

PER BIJAYANANDA PRUSETH, AM:

1.

This appeal by the appellant emanates from the order passed by learned Commissioner of Income-tax (Exemption), Ahmedabad under section 80G(5)(ix)(iv)(B) of the Income-tax Act, 1961 (in short, ‘the Act’), dated 20.08.2024 for the Assessment Year (AY) 2015-16.

2.

None appeared on behalf of the assessee. Shri Ravi Agarwal, Counsel for the assessee, by way of a letter dated 21.01.2025, submitted that assessee does not wish to press this appeal, to which, the learned Commissioner of Income-tax - Departmental Representative (ld. CIT-DR) did not have any objection. Consequently, we treat this appeal as withdrawn.

Swarsangya Charitable Trust 3. In the result, appeal of the assessee is dismissed as withdrawn. Order is pronounced on 05/02/2025 in the open court.

Recent GST High Court judgments

Search GST case law →