XPHERE INDIA FOUNDATION,AHMEDABAD vs. THE CIT(EXEMPTION), AHMEDABAD

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ITA 647/AHD/2024Status: DisposedITAT Ahmedabad27 August 2024Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Makarand Vasant Mahadeokar (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The Tribunal recorded the assessee's submission and dismissed the appeal as withdrawn. The appeal was filed against the denial of registration under section 80G(5).

What were the facts?

The assessee filed an appeal against the denial of final registration under section 80G(5). The assessee subsequently filed a letter seeking permission to withdraw the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee. The appeal concerned the denial of registration under section 80G(5).

Which sections of the Income-tax Act were involved?

Section 80G(5)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “A” BENCH

Before: Shri T.R. Senthil Kumar & Shri Makarand Vasant Mahadeokar

Xphere India Foundation The Commissioner 306, Sarthik Square, of Income Tax Near Shapath-3, Vs (Exemption), S.G. Highway, Bodakdev, Ahmedabad Ahmedabad-380054 Gujarat PAN: AAACX3487B Respondent) (Appellant) Assessee Represented: Withdrawal Application Revenue Represented: Shri H. Phani Raju, CIT-DR Date of hearing : 22-08-2024 Date of pronouncement : 27-08-2024 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-

This appeal is filed by the Assessee as against the order dated 21.02.2024 passed by the Commissioner of Income Tax (Exemption), Ahmedabad denying final Registration under section 80G(5) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’).

A.Y. NA Page No 2 Xphere India Foundation vs. CIT(E)

2.

At the outset, there is a letter from the assessee-trust dated 16- 08-2024 signed by Shri Ghanshyam G. Trivedi Director seeking permission to withdraw the above appeal.

3.

Recording the above submission of the assessee-trust, this appeal filed by the Assessee is hereby dismissed as withdrawn.

Order pronounced in the open court on 27-08-2024 Sd/- Sd/- (MAKARAND VASANT MAHADEOKAR) (T.R. SENTHIL KUMAR) ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER Ahmedabad : Dated 27/08/2024 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद

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