BRAHMAN SAMAJ JAIPUR,JAIPUR vs. ITO, WARD-7(1), JAIPUR, JAIPUR

PDF · subscribers
ITA 69/JPR/2024Status: DisposedITAT Jaipur18 June 2024Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Departmental Representative (DR) had no objection to the withdrawal of the appeal. Consequently, the Tribunal allowed the assessee to withdraw the appeal.

What were the facts?

The assessee's appeal was directed against an order by the CIT(E), Jaipur, concerning Section 12AB(1)(b) of the Income Tax Act, 1961. During the hearing, the assessee's Authorized Representative requested to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn.

Which sections of the Income-tax Act were involved?

Section 12AB (1)(b)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES,”A” JAIPUR

Before: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 69/JP/2024

Hearing: 18/06/2024

ORDER PER: RATHOD KAMLESH JAYANTBHAI, AM This appeal by the assessee is directed against the order of the ld. CIT(E), Jaipur dated 19-05-2023 in the matter of Section 12AB (1)(b) of the Income Tax Act, 1961. During the course of hearing, the ld. AR of the assessee has prayed for 2.1 withdrawal of the appeal for which ld. DR has no objection. Hence, we allow to withdraw the appeal.

Sd/- Sd/- ¼ Mk0 ,l- lhrky{eh ½ ¼ jkBksM deys'k t;UrHkkbZ ½ (Dr. S. Seethalakshmi) (Rathod Kamlesh Jayantbhai) U;kf;d lnL;@Judicial Member ys[kk lnL;@Accountant Member Tk;iqj@Jaipur fnukad@Dated:- 18/06/2024 *Mishra आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. The Appellant- Brahman Samaj, Jaipur ,. 2. izR;FkhZ@ The Respondent- The ITO, Ward- 7(1), Jaipur . 3. vk;dj vk;qDr@ The ld CIT 4. vk;dj vk;qDr¼vihy½@The ld CIT(A) 5. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 6. xkMZ QkbZy@ Guard File (ITA No. 69/JP/2024) vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेज. त्महपेजतंत

More judgments on Section 12AB (1)(b)

All 167 judgments and leading authorities on Section 12AB (1)(b) →

Recent GST High Court judgments

Search GST case law →