SOUTH GUJARAT INFORMATION TECHNOLOGISTS ASSOCIATION,SURAT vs. THE COMMISSIONER OF INCOME TAX (EXEMPTION), AHMEDABAD

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ITA 168/SRT/2023Status: HeardITAT Surat06 July 2023AY 2022-23Bench: SHRI PAWAN SINGH (Judicial Member), Dr ARJUN LAL SAINI (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal heard both parties and, with no objection from the Revenue, permitted the withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, South Gujarat Information Technologists Association, filed an appeal against an order passed by the Commissioner of Income-tax(Exemption). At the time of hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 12AA,Section 254(1)

AI-generated summary — verify with the full judgment below

िनधा�रती की ओर से /Assessee by Ms. Himali Mistry, C.A राज� की ओर से /Revenue by Shri Ashok B.Koli, CIT-DR अपील पंजीकरण/Appeal instituted on 06.03.2023 सुनवाई की तारीख/Date of hearing 06.07.2023 उद्घोषणा की तारीख/Date of 06.07.2023 pronouncement Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER:

1. 1. This appeal by assessee is directed against the order of Ld. Commissioner of Income-tax(Exemption), Ahmedabad dated 31.10.2022 passed under section 12AA of the Income Tax Act, 1961.

2. At the time of hearing, Ld. Authorized Representative for the assessee requested the Bench that she has instructed by assessee to withdraw the instant appeal by filing application dated 06.07.2023.

(A.Y 22-23) South Gujarat Information Technologists Association 3. On the other hand, Ld. Commissioner Income-tax- Departmental Representative for the Revenue fair enough in not objecting to assessee’s above application.

4.

We have heard both the parties and as the Ld. CIT-DR for the Revenue has no objection, we permit the withdrawal of assessee’s appeal. Accordingly, this appeal of assessee is dismissed as withdrawn.

5.

In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the court at the close of the hearing on Thursday, 6th July,2023.

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