SHRI DIGAMBER JAIN PANCHAYAT,DELHI vs. CIT(E), DELHI

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ITA 1405/DEL/2024Status: DisposedITAT Delhi27 August 2024AY 2024-25Bench: SHRI M. BALAGANESH (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw its appeal, acknowledging that the registration under section 12A had since been granted. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, Shri Digamber Jain Panchayat, appealed against the Commissioner of Income Tax (Exemption)'s order rejecting its application for registration under section 12A of the Income Tax Act. The assessee subsequently sought to withdraw the appeal because the registration was later granted upon extension of the filing date and issuance of approval under Form 10AC.

What were the issues?

Whether the appeal against the rejection of registration under section 12A should be dismissed as withdrawn following the subsequent grant of registration to the assessee.

Which sections of the Income-tax Act were involved?

Section 12A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES : G : NEW DELHI

Before: SHRI M. BALAGANESH & SHRI ANUBHAV SHARMA

For Respondent: Shri Dharm Veer Singh, CIT-DR
Hearing: 01.08.2024Pronounced: 27.08.2024

(Appellant) (Respondent) Assessee by : None (Application for withdrawal) Revenue by : Shri Dharm Veer Singh, CIT-DR Date of Hearing : 01.08.2024 Date of Pronouncement : 27.08.2024 ORDER

PER ANUBHAV SHARMA, JM:

1.

This appeal is preferred by the Assessee against the order dated 30.01.2024 of the Commissioner of Income Tax (Exemption), Delhi, rejecting the application for registration u/s 12A of the Act.

2.

At the time of hearing, it was seen that the assessee had placed a letter dated nil requesting for the withdrawal of the appeal since the registration was granted to the assessee later on extension of the date for filing the form and the issuance of approval under Form 10AC.

3.

In view of the above, the assessee is permitted to withdraw its appeal. In the result, the appeal is dismissed as withdrawn.

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