SAIYAD HUSAINMIYA CHARITABLE TRUST,BHARUCH vs. THE CIT-III, BARODA

PDF · subscribers
ITA 3136/AHD/2014Status: DisposedITAT Ahmedabad23 November 20172 pages
AI SummaryDismissed

What did the Tribunal hold?

The learned counsel for the assessee requested to withdraw the appeal. The Tribunal, in view of the assessee's request, dismissed the appeal as withdrawn.

What were the facts?

The assessee, Saiyad Husainmiya Charitable Trust, filed an appeal before the ITAT against an order passed by the CIT under section 12AA(1)(b)(ii) r.w.s. 12A of the Income Tax Act. The appeal was for an unspecified Assessment Year.

What were the issues?

The primary issue was the assessee's request for withdrawal of their appeal before the tribunal.

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 “B” BENCH

Before: Shri Rajpal Yadav & Shri Amarjit Singh

For Appellant: Shri Parin Shah, A.R
For Respondent: Shri Mudit Nagpal, Sr. D.R, Shri Parin Shah, A.R

PER : AMARJIT SINGH, ACCOUNTANT MEMBER:-

This assessee’s appeal for A.Y. N.A., arises from order of the CIT-III, Baroda dated 30-06-2014, in proceedings under section 12AA(1)(b)(ii) r.w.s. 12A of the Income Tax Act, 1961; in short “the Act”.

I.T.A No. 3136/Ahd/2014 A.Y. NA Page No 2 Order pronounced in the open court on 23-11-2017 (RAJPAL YADAV) (AMARJIT SINGH) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad : Dated 23/11/2017 आदेश क" ""त"ल"प अ"े"षत / Copy of Order Forwarded to:-

1.

Assessee

2.

Revenue

3.

Concerned CIT

4.

CIT (A)

5.

DR, ITAT, Ahmedabad

6.

Guard file. By order/आदेश से, उप/सहायक पंजीकार आयकर अपील"य अ"धकरण, अहमदाबाद

More judgments on Section 12AA

All 4,243 judgments and leading authorities on Section 12AA →

Recent GST High Court judgments

Search GST case law →