RENEWED HOPE COMMUNITY TRUST,PANVEL vs. INCOME TAX OFFICER EXEMPTIONS THANE, THANE

PDF · subscribers
ITA 1368/PUN/2023Status: DisposedITAT Pune23 April 2024Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the appellant to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, Renewed Hope Community Trust, filed an appeal against the order denying registration under section 12A(1)(ac)(iii). The assessee subsequently filed a letter seeking permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal against the denial of registration.

Which sections of the Income-tax Act were involved?

Section 12A(1)(ac)(iii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: SHRI INTURI RAMA RAO & SHRI VINAY BHAMORE

For Appellant: Shri Navin &, Shri Rohan Dedhia
For Respondent: Shri Ajay Kumar Keshari
Hearing: 23.04.2024Pronounced: 23.04.2024

order of CIT (Exemption), Pune dated 23.10.2023 denying the registration u/s.12A(1)(ac)(iii) of the Income-tax Act, 1961.

2.

At the outset, we find the ld. AR for the appellant filed a letter dated Nil 12.03.2024 seeking permission to withdraw the above captioned appeal for the reasons mentioned therein.

3.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of the appeal.

4.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the above captioned appeal stands dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced on this 23rd day of April, 2024.

More judgments on Section 12A(1)(ac)(iii)

All 1,616 judgments and leading authorities on Section 12A(1)(ac)(iii) →

Recent GST High Court judgments

Search GST case law →