AJRAMAR STHANKVASI JAIN SANGH LAKADIYA,MUMBAI vs. DIT (E), MUMBAI

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ITA 4050/MUM/2015Status: DisposedITAT Mumbai09 October 20182 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 submission that necessary relief was granted in an earlier order, rendering the present appeal infructuous. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Director of Income-tax (Exemption) rejecting its application for registration under Section 12A. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee for registration under Section 12A has become infructuous and can be withdrawn.

Which sections of the Income-tax Act were involved?

Section 12A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “A”, MUMBAI

Before: SHRI C.N. PRASAD, HONBLE & SHRI RAJESH KUMAR, HONBLEShri Ajramar Sthanakvasi Jain Sangh v.

For Appellant: Shri Velji M. Gada
For Respondent: Shri S.C. Tiwari
Hearing: 09.10.2018Pronounced: 09.10.2018

Date of Hearing : 09.10.2018 Date of Pronouncement : 09.10.2018 O R D E R PER C.N. PRASAD (JM) This appeal is filed by the assessee against the order of the Director 1. of Income-tax (Exemption), Parel, Mumbai dated 29.11.2012.

2.

Assessee has raised the following ground of appeal in its appeal: -

1. On facts and in law, the Hon. DIT (Exemption) erred in rejecting the application for grant of registration u/s. 12A of Income Tax Act, 1961.”

2 Shri Ajramar Sthanakvasi Jain Sangh (Lakadiya) 3. At the time of hearing, Ld. Counsel for the assessee vide letter dated 09th October, 2018 requested for withdrawal of appeal stating that necessary relief was granted by the Hon'ble Tribunal in the earlier order dated 23.12.2015 and the present appeal has therefore become infructuous.

4.

In view of the submission made by the assessee in its letter dated 09.10.2018, this appeal is dismissed as withdrawn.

5.

In the result, appeal of the assessees is dismissed.

Order pronounced in the open court on the 09th October, 2018

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