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Income Tax Appellate Tribunal, AHMEDABAD “D” BENCH
Before: Shri T.R Senthil Kumar & Shri Narendra Prasad Sinha
Date of hearing : 24-06-2024 Date of pronouncement : 25-06-2024 आदेश/ORDER PER BENCH: These appeals are filed by the assessee as against the denial of registration under section 80G(5) of the Income-Tax Act,1961 dated 29.04.2023, and rectification order under section 154 of the Act, dated 18.01.2024, passed by the Learned Commissioner of Income-Tax (Exemption), Ahmedabad.
At the outset, the assessee filed a letter stating that in pursuant to the CBDT Circular No.7/2024 dated 25.04.2024, the assessee got necessary relief from the Ld.CIT(E). Therefore, Ld.Counsel for the assessee requested to withdraw the present -214/Ahd/2024 Sewa Bharti vs. CIT(E) Asst.Year NA 2 appeals filed before this Tribunal. Thus, recording the above reason, the appeals filed by the assessee are hereby dismissed as withdrawn.
In the result, the appeals filed by the assessee are hereby dismissed.
Order pronounced in the open court on 25/06/2024