KESHAVLAL SWARUPCHAND SANGHAVI CHARITABLE TRUST,BHUJ vs. INCOME TAX DEPARTMENT, CIT (EXEMPTION), AHMEDABAD, AHMEDABAD

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ITA 223/RJT/2024Status: DisposedITAT Rajkot05 August 2025Bench: DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Ld. CIT-DR did not object to the assessee's request to withdraw the appeal. The Tribunal decided to treat the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Ld. Commissioner of Income-tax (Exemption) who rejected the assessee's application in Form No. 10AB. The assessee's 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?

Section 80G(5)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: DR. ARJUN LAL SAINI & SHRI DINESH MOHAN SINHA

Hearing: 05/08/2025Pronounced: 05/08/2025

ORDER

Per Dr. Arjun Lal Saini, Accountant Member:

1.

Captioned appeal filed by the assessee, is directed against the order passed by the Ld. Commissioner of Income-tax(Exemption) [in short, “Ld.CIT(E)”]wherein Ld. CIT(E) rejected assessee’s application in Form No.10AB under section 80G(5) of the Income-tax Act, 1961.

2.

At the outset, Ld. Counsel for the assessee by way of a letter dated 02.05.2025, submitted that he did not wish to press this appeal, to which, the learned CIT-DR did not raise any objection. Consequently, we treat this appeal as withdrawn.

3.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order is pronounced in the open court on 05/08/2025.

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