SHRI KRANTI MANAV SEVA FOUNDATION,RAJKOT vs. THE CIT(EXEMPTION), AHMEDABAD

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ITA 4/RJT/2021Status: DisposedITAT Rajkot19 October 2022AY 2018-192 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's withdrawal request and the revenue's no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, Shree Kranti Manav Seva Foundation, filed an appeal against the order denying approval under Section 80G(5). The Managing Trustee later submitted a letter stating they were not interested in pursuing the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn based on the assessee's request.

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, RAJKOT BENCH, RAJKOT

Before: Ms. Annapurna Gupta & Shri T.R. Senthil Kumar

For Respondent: Shri Shramdeep Sinha, Sr.D.R

Shree Kranti Manav The CIT (Exemption), Seva Foundation, Ahmedabad Banadas, 4, Shri Vs Ranchhodngar, Gokul (Respondent) Nandani Street, Pedak, Rajkot-360003 PAN No: AASTS0198K (Appellant) Appellant by : None Respondent by : Shri Shramdeep Sinha, Sr.D.R. Date of hearing : 12-10-2022 Date of pronouncement : 19-10-2022 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-

This is an appeal filed by the Assessee against the order dated 15.12.2020 passed by the Commissioner of Income Tax (Exemption), Ahmedabad denying approval u/s. 80G(5) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’).

A.Y. N.A. Page No 2 Shree Kranti Manav Seva Foundation vs. CIT(Exemption)

2.

At the time of hearing, the Managing Trustee of the Trust filed a letter dated 07/10/2022 stating that they are not interested in pursuing this appeal and requested to withdraw the same.

3.

The Ld. D.R. appearing for the Revenue has no objection for the same. Hence, the appeal is dismissed as withdrawn.

Order pronounced in the open court on 19 -10-2022 Sd/- Sd/- (ANNAPURNA GUPTA) (T.R. SENTHIL KUMAR) ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER Ahmedabad : Dated 19/10/2022 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, राजकोट

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