LALBHAI POPATLAL CHARITABLE TRUST,AHMEDABAD 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 accepted the assessee's request to withdraw the appeal. Since the assessee has now obtained the required registration, the appeal has become infructuous.
What were the facts?
The assessee's application for approval under Section 12A of the Income Tax Act was rejected. The assessee filed an appeal against this order. During the pendency of the appeal, the assessee was granted registration under Section 12A.
What were the issues?
Whether an appeal filed against a rejection order under Section 12A is maintainable when the assessee subsequently obtains registration. The issue of appeal withdrawal due to subsequent events.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
आदेश �ी नरे�� �साद �स�हा, लेखा सद�य �वारा
आवेदक ��ट �वारा वत�मान अपील, आयकर आयु�त(छूट) अहमदाबाद (सं���त म� सीआईट� (छूट)) �वारा पा�रत आदेश �दनांक 17.11.2022 के �व��ध दायर क� गई है, िजसम� आयकर अ�ध�नयम, 1961 (इसके बाद इसे 'अ�ध�नयम' कहा जाएगा) क� धारा 12ए के तहत अनुमोदन के �लए आवेदन को खा�रज कर �दया गया था।
इस अपील को दायर करने म� 464 �दन� का �वलंब हुआ और �वलंब का कारण बताते हुए एक शपथ-प� दायर �कया गया। सुनवाई के दौरान �नधा�रती के �व�वान परामश�दाता ने ��तुत �कया �क इस दौरान �नधा�रती को, दायर �कए गए नए आवेदन के अनुसरण म� �दनांक 11.06.2024 अ�ध�नयम क� धारा 12 के तहत पंजीकरण �वीकृत �कया गया है। इस�लए उ�ह�ने अपील वापस लेने क� अनुम�त मांगी है। इस आशय का एक प� �दनांक 20.06.2024 को भी दायर �कया गया है।
�व�वान सीआईट�-डीआर को अपील वापस लेने पर कोई आप�� नह�ं है।
हमने ��तु�तय� पर �वचार �कया है। अ�ध�नयम क� धारा 12ए के तहत बाद म� पंजीकरण �वीकृत करने के कारण �नधा�रती के वत�मान अपील �न�फल हो गई है। अतः अपील वापस लेने का �नवेदन �वीकार �कया जाता है।
�नधा�रती क� अपील वापस ल� गई मानकर ख़ा�रज क� जाती है।
�दनांक.........25.06.2024 को खुले �यायालय म� आदेश का उ�चारण �कया गया।
More judgments on Section 12A
- Desire Foundation, Jaipur vs Income Tax Officer, JaipurITA 1646/JPR/2026[2024-25]Status: Disposed21 Oct 2026AY 2024-25
- Sanskardham Nandan, Mehsana vs CIT(Exemption), AhmedabadITA 2980/AHD/2026[2025-26]Status: Disposed16 Oct 2026AY 2025-26
- Global University Foundation, Hyderabad vs CIT(Exemption), HyderabadITA 777/HYD/2026[2026-27]Status: Disposed16 Oct 2026AY 2026-27
- Global University Foundation, Hyderabad vs CIT(Exemption), HyderabadITA 776/HYD/2026[2026-27]Status: Disposed16 Oct 2026AY 2026-27
- Shiva Shiksha Samiti, Deendayal Puram, Up… vs Income-Tax Officer, Ward-Exemption, Agra…ITA 415/AGR/2026[2017-18]Status: Disposed15 Oct 2026AY 2017-18
Recent GST High Court judgments
Search GST case law →- Marico Limited vs. Shree Uday Oil And Food Industries LLPDelhi · 3 Nov 2026
- Laborate Pharmaceuticals INDIA Limited vs. M/S Jmbs Healthcare Through Its PartnersDelhi · 3 Nov 2026
- Pharmed Limited vs. Best Biotech & Ors.Delhi · 3 Nov 2026
- Kbb Nuts PVT. Limited vs. Mr. Suresh Chand & Ors.Delhi · 3 Nov 2026
- Amritsar Haveli Cuisines Private Limited & Anr. vs. Amarbir Singh & Ors.Delhi · 3 Nov 2026