SHRI HIRAR LAVJINI WADI TRUST,BHAVNAGAR vs. THE C.I.T. (EXEMPTION), AHMEDABAD

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ITA 1137/AHD/2017Status: DisposedITAT Ahmedabad13 October 20172 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 allowed the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee trust appealed against the CIT(Exemption)'s order rejecting its registration under section 12AA. The assessee later filed a request to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the rejection of registration under section 12AA can be withdrawn.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

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

I.T.A. No.1137/Ahd/2017 Page 1 of 2 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD ‘D’ BENCH, AHMEDABAD [Coram: Pramod Kumar, AM and S.S. Godara, JM] I.T.A. No.1137/Ahd/2017 Hirar Lavjini Wadi Trust …...…..………Appellant C/o. M.C. Mehta, ‘Sahyog’, 59, Vadyanagar Society, Opp. Shankar Mandir Bhavnaghar – 364 001. [PAN : AAQTS 0662 L] Vs. Commissioner of Income Tax (Exemption), Ahmedabad. …………….Respondent Appearances by: None for the appellant V.K. Singh for the respondent Date of concluding the hearing: 12.10.2017 Date of pronouncing the order: 13.10.2017 O R D E R

1.

By way of this appeal the assessee appellant has challenged correctness of the order dated 28.03.2017 passed by the CIT(Exemptions), Ahmedabad rejecting registration under section 12AA of the Income Tax Act, 1961.

2.

At the outset, it is noticed that the assessee has submitted request vide letter dated 31/08/2017 seeking permission to withdraw the present appeal.

3.

The ld. Departmental Representative has no objection for withdrawal of the assessee’s appeal.

I.T.A. No.1137/Ahd/2017 Page 2 of 2 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facts, we allow the withdrawal of the appeal filed the assessee and accordingly appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on this 13th day of October, 2017.

Sd/- Sd/- S.S. Godara Pramod Kumar (Judicial Member) (Accountant Member) Ahmedabad, the 13th day of October, 2017 PBN/* Copies to: (1) The appellant (2) The respondent (3) Commissioner (4) CIT(A) (5) Departmental Representative (6) Guard File By order UE COPY Assistant Registrar Income Tax Appellate Tribunal Ahmedabad benches, Ahmedabad

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