WHEELS INDIA NISWARTH FOUNDATION,AHMEDABAD vs. THE CIT(EXEMPTION), AHMEDABAD

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ITA 624/AHD/2024Status: DisposedITAT Ahmedabad20 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 request to withdraw the appeal. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against the order denying registration under section 80G of the Income Tax Act. The assessee subsequently filed a withdrawal application for the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw its appeal against the denial of registration under section 80G.

Which sections of the Income-tax Act were involved?

Section 80G

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

Wheels India Niswarth The CIT Foundation (Exemption), Block-B Palki, Survey No. Vs Ahmedabad 364/2, 365/2/2 & 382, 27/2 & 43, Nr. Sardar Patel Ring Road, At Sarkhej, Ahmedabad Gujarat-382210 PAN: AABCT9663N (Appellant) (Respondent) Assessee Represented: Withdrawal Application Revenue Represented: Shri H. Phani Raju, CIT-DR Date of hearing : 19-08-2024 Date of pronouncement : 20-08-2024 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-

This appeal is filed by the Assessee as against the order dated 14.02.2024 passed by the Commissioner of Income Tax (Exemption), Ahmedabad denying Registration under section 80G of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’).

A.Y. NIL Page No 2 Wheels India Niswarth Foundation. vs. CIT(E)

2.

At the outset, the assessee vide its letter dated 16-08-2024 requested to withdraw the above appeal filed by it, which was signed by its Director Shri Paresh J. Vora. Ld. CIT-DR appearing for the Department has no objection in withdrawing the above appeal.

3.

Recording the same, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 20-08-2024 Sd/- Sd/- (MAKARAND VASANT MAHADEOKAR) (T.R. SENTHIL KUMAR) ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER Ahmedabad : Dated 20/08/2024 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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