SAMBHAVI SAMARPAN FOUNDATION,VADODARA vs. THE CIT-1, BARODA

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ITA 1425/AHD/2015Status: DisposedITAT Ahmedabad27 December 20172 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the withdrawal of the appeal. The appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT under section 12AA(1)(b)(ii) read with section 12A(a) of the Income Tax Act. During the hearing, the assessee's counsel sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn.

Which sections of the Income-tax Act were involved?

Section 12AA,Section 12A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD ‘A’ BENCH, AHMEDABAD

Per Pramod Kumar, AM:

By way of this appeal, the assessee appellant has challenged correctness of the

order dated 10.11.2014, passed by the learned CIT-I, Baroda under section

12AA(1)(b)(ii) read with section 12A(a) of the Income Tax Act, 1961.

2.

When this appeal was called out for hearing, learned Counsel for the assessee

sought permission to withdraw this appeal.

3.

Learned Departmental Representative does not oppose the prayer of the

assessee.

4.

Therefore, in view of these facts, we allow the withdrawal of the appeal filed the

assessee and accordingly appeal of the assessee is dismissed as withdrawn.

ITA No.1425/Ahd/2015 Page 2 of 2

In the result, the appeal is dismissed. Pronounced in the open Court on this 27th 5.

day of December, 2017.

Sd/- Sd/- Mahavir Prasad Pramod Kumar (Judicial Member) (Accountant Member) Dated: 27th December, 2017.

PBN/*

Copies to: (1) The appellant (2) The respondent (3) CIT (4) CIT(A) (5) DR (6) Guard File

By order

Assistant Registrar Income Tax Appellate Tribunal Ahmedabad benches, Ahmedabad

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