DNYANGANGA SHIKSHAN PRASARAK BAHUUDDESHIYA MANDAL,BULDHANA vs. COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE

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ITA 209/NAG/2023Status: DisposedITAT Nagpur07 May 2024Bench: SHRI V. DURGA RAO (Judicial Member), SHRI K.M. ROY (Accountant Member)2 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted the assessee's submission and, in the absence of any objection from the revenue, allowed the withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal challenging the order of the CIT(Appeals) regarding the issuance of a final registration certificate under section 12AA. The assessee's counsel informed the tribunal that they no longer wished to pursue the appeal.

What were the issues?

The primary issue was whether the assessee should be granted final registration under section 12AA. However, the appeal was dismissed as withdrawn before this substantive issue could be adjudicated.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR

Before: SHRI V. DURGA RAO & SHRI K.M. ROY

For Appellant: Shri S.C. Thakar
For Respondent: Shri Kailash C. Kanojiya

Date of Hearing – 07/05/2024 Date of Order – 07/05/2024

O R D E R PER V. DURGA RAO, J.M.

The present appeal has been filed by the assessee challenging the impugned order dated 28/04/2023, passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, (“the learned CIT(A)”).

2.

In this appeal, the assessee has prayed for cancelling the order dated 28/04/2023, passed by the learned CIT(Exemp.) and he be directed to issue final registration certificate under section 12AA of the Act.

Dnyanganga Shikshan Prasarak Bahuuddeshiya Mandal ITA no.209/Nag./2023

3.

When this case was taken up for hearing, the learned Counsel for the assessee submitted before us that he did not wish to pursue this appeal and, therefore, he may be permitted to withdraw the present appeal.

4.

The learned Departmental Representative has not raised any objection to the submissions of the learned Counsel for the assessee.

5.

Having considered the submissions of the assessee, we dismiss the appeal filed by the assessee as withdrawn.

6.

In the result, appeal filed by the assessee is dismissed.

Order prondounced in the open Court on 07/05/2024.

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