SHREE PACHHAT MAHILA VIKAS MANDAL,BHAVNAGAR vs. THE CIT(EXEMPTION), AHMEDABAD
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The tribunal considered the appellant's submission and granted permission to withdraw the current appeal. The appellant is free to file a fresh appeal if the new application for registration has an adverse outcome.
What were the facts?
The appellant filed an appeal against the order of the CIT(E) regarding registration under Section 12AB. During the hearing, the appellant stated they no longer wished to pursue the appeal.
What were the issues?
Whether the appellant should be allowed to withdraw their appeal to pursue a fresh application for registration.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
आदेश �ी नर� �साद �स�हा, एएम �वारा: यह अपील अपीलकता� �वारा आयु�त (छूट) अहमदाबाद (सं�ेप म� 'सीआईट�(ई)') के आदेश �दनांक 12.01.2024 के �व��ध आयकर अ�ध�नयम 1961 क� धारा 12AB के तहत दायर क� गई है ITA 583/Ahd/2024 [Shree Pachhat Mahila Vikas Mandal vs. CIT(E)] - 2 – सुनवाई के दौरान �ी मो�हत बलानी, अ�धकृत ��त�न�ध ने सू�चत �कया �क 2. अपीलकता� इस अपील को आगे नह�ं बढ़ाना चाहता। इस संबंध म� एक प� �दनांक 19.09.2024 को दायर �कया गया, िजसम� सू�चत �कया गया �क वत�मान अपील दायर करने के बाद अपीलकता� ने पंजीकरण के �लए एक नई या�चका दायर क� है। अपीलकता� वत�मान म� आयु�त (छूट) अहमदाबाद के सम� इस मामले का अनुसरण कर रहा है और इस अपील को वापस लेने क� अनुम�त मांगी है। राज�व �वभाग को अपीलकता� �वारा अपील को वापस लेने पर कोई आप�� नह�ं है। हमने अपीलकता� क� ��तु�तय� पर �वचार �कया है। अपीलकता� ने आयु�त 3. (छूट) के सम� दायर नई या�चका का अनुसरण करने का �नण�य �लया है। इस�लए, अपीलकता� ने वत�मान अपील को वापस लेने क� अनुम�त मांगी है, साथ ह� इस ���यूनल के सम� �फर से अपील करने क� �वतं�ता मांगी है, य�द नई या�चका का कोई ��तकूल प�रणाम होता है। अपीलकता� को �वतं�ता होगी �क वह �कसी ��तकूल �नण�य के �व��ध अपील दायर कर सके, िजसके �लए इस ���यूनल से अनुम�त क� आव�यकता नह�ं है। उपरो�त त�य� के म�देनज़र, वत�मान अपील को वापस �लए जाने के �प म� 4. खा�रज �कया जाता है। यह आदेश 01 /10/2024 को सुनाया गया।
More judgments on Section 12AB
- Desire Foundation, Jaipur vs Income Tax Officer, JaipurITA 1646/JPR/2026[2024-25]Status: Disposed21 Oct 2026AY 2024-25
- Sheo Narayan Trust, Khajpura vs CIT Exemption, PatnaITA 554/PAT/2026[2025-2026]Status: Disposed16 Oct 2026AY 2025-2026
- Ss Early Learning Society, Hyderabad vs CIT (Exemption), HyderabadITA 1208/HYD/2025[2026-27]Status: Disposed16 Oct 2026AY 2026-27
- Shri Brajshiromani Laxmandas Sewa Trust… vs Income-Tax Officer, Ward 1(3)(1), Mathura…ITA 592/AGR/2026[2026-2027]Status: Disposed14 Oct 2026AY 2026-2027
- Shri Brajshiromani Laxmandas Sewa Trust… vs Income-Tax Officer, Ward 1(3)(1), Mathura…ITA 591/AGR/2026[2026-2027]Status: Disposed14 Oct 2026AY 2026-2027
Recent GST High Court judgments
Search GST case law →- M/S Barnala Steel Industries Private Limited vs. State Of Uttar Pradesh And 2 OthersAllahabad · 22 Oct 2026
- Skd Suppliers Private Limited vs. The Superintendent, Central CGST, Rishra Division, Range-Ii, And AnrCalcutta · 22 Oct 2026
- M/S Aasha Industries vs. State Of U.P. And AnotherAllahabad · 22 Oct 2026
- M/S Bharat Iron Scrap vs. State Of U.P. And AnotherAllahabad · 22 Oct 2026
- Mascot Constructions Co. And Another vs. The Commissioner Of Goods And Services Tax (GST) And AnotherBombay · 22 Oct 2026