PERFECT FOUNDATION,BHAVNAGAR vs. THE CIT (EXEMPTION), AHMEDABAD

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ITA 773/AHD/2024Status: DisposedITAT Ahmedabad24 July 2024Bench: SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI MAKARAND V. MAHADEOKAR (Accountant Member)4 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 noted the assessee's request to withdraw the appeal. The appeal was permitted to be withdrawn based on the assessee's written submission.

What were the facts?

The assessee, Perfect Foundation, filed an appeal against the rejection order by the CIT (Exemption) for final registration under section 80G. During the hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the rejection of 80G registration should be withdrawn.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “ C ” BENCH, AHMEDABAD

Before: SHRI SIDDHARTHA NAUTIYAL & SHRI MAKARAND V. MAHADEOKAR

For Appellant: Shri Mohit Balani, AR
Hearing: 22/07/2024Pronounced: 24/07/2024

आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त ( अपील ) / The CIT(A)/CIT(Exemption), Ahmedabad 5. �वभागीय ��त�न�ध , आयकर अपील�य अ�धकरण , राजोकट/DR,ITAT, Ahmedabad, 6. गाड� फाईल /Guard file.

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