SRI. ADINATH SWETHAMBERJAIN SANGH,HOSPET vs. CIT, BANGALORE

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ITA 27/BANG/2016Status: DisposedITAT Bangalore24 November 20162 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the appeal had become infructuous as the assessee had obtained the registration it sought. The assessee's request to withdraw the appeal was accepted.

What were the facts?

The assessee trust filed an appeal against the rejection of its registration under Section 12AA of the Income Tax Act. Subsequently, the assessee filed a fresh application for registration, which was granted by the CIT(Exemptions).

What were the issues?

Whether the appeal is infructuous due to subsequent grant of registration.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH : BANGALORE

Before: SHRI VIJAY PAL RAO & SHRI INTURI RAMA RAO

For Appellant: Shri Balachander, Advocate
For Respondent: Shri Y.D. Sharma, Standing Counsel
Hearing: 24.11.2016Pronounced: 24.11.2016

Per Vijay Pal Rao, Judicial Member

1.

This appeal is filed by the assessee trust against the order of the CIT(Exemptions), Bengaluru dated 29.10.2015 rejecting registration u/s. 12AA of the I.T. Act, 1961 [the Act].

2.

During the course of hearing, the ld. counsel for the assessee pointed out to the assessee’s letter dated 16.08.2016 and submitted that the assessee seeks withdrawal of its appeal, since on a fresh application in Form No.10A by the assessee, the CIT(Exemptions) has granted registration u/s. 12AA of the Act and the appeal before the Tribunal has become infructuous. The ld. DR had no objection to the assessee’s plea. Accordingly, the appeal of the assessee is dismissed as withdrawn.

Pronounced in the open court on this 24th day of November, 2016.

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