SHRI JINAM EDUCATION AND CHARITABLE TRUST,NAKHATRANA vs. CIT(EXEMPTION), AHMEDABAD

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ITA 69/RJT/2025Status: DisposedITAT Rajkot29 April 2025Bench: DR. ARJUN LALSAINI, AM. & DINESH MOHAN SINHA (Judicial Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel informed the tribunal that the assessee did not wish to press the appeal. The Departmental Representative raised no objection to this submission.

What were the facts?

The assessee's appeal was directed against the order passed by the Commissioner of Income Tax (Exemption). The appeal arose from an order passed by the Assessing Officer under section 12A(1)(ac)(iii) of the Income Tax Act, 1961.

What were the issues?

Whether the appeal should be dismissed as withdrawn when the assessee no longer wishes to press it and the respondent has no objection.

Which sections of the Income-tax Act were involved?

Section 12A(1)(ac)(iii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: DR. ARJUN LALSAINI, AM. &

For Appellant: Shri R. B. Shah, Ld. AR
For Respondent: Shri Sanjay Punglia, Ld. CIT(DR)
Pronounced: 29/04/2025

आदेश / O R D E R

PER DINESH MOHAN SINHA, JM:

1.

Captioned appeal filed by the assessee, is directed against the order passed by the Learned Commissioner of Income Tax (Exemption), vide order dated 19.12.2024, which in turn arises out of an order passed by Assessing officer u/s 12A(1)(ac)(iii) of the Income Tax Act, 1961.

2.

Before us, the Learned Counsel, Shri R. B. Shah, on behalf of the assessee, submitted that assessee did not wish to press this appeal, to which, the learned Departmental Representative (in short the “the ld. DR”) did not raise any objection. Consequently, we treat this appeal as withdrawn

3.

In the result, the appeal of the assessee (in ) is dismissed as withdrawn.

Order is pronounced in the open court on 29/04/2025.

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