SHRI GHELA SOMNATH MANDIR TRUST,RAJKOT-GUJARAT vs. THE CIT(EXEMPTIONS), AHMEDABAD-GUJARAT

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ITA 43/RJT/2019Status: DisposedITAT Rajkot28 September 2022AY 2017-182 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's application to withdraw the appeal. The appeal was dismissed as withdrawn based on the assessee's written request.

What were the facts?

The assessee, Shree Ghela Somnath Mandir Trust, filed an appeal against an order passed by the Commissioner of Income-Tax (Exemptions) under section 80G(5) of the Income Tax Act. The assessee later received the certificate under section 80G from the CIT(E).

What were the issues?

The primary issue was the assessee's request to withdraw an appeal after obtaining the required certificate under section 80G.

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: SMT.ANNAPURNA GUPTA & SMT.SUCHITRA KAMBLE

Hearing: 26/09/2022Pronounced: 28/09/2022

अपीलाथ�/ (Appellant) �� यथ�/(Respondent) Assessee by : Written submissions Revenue by : Shri Shramdeep Sinha, Ld.CIT(DR) सुनवाई क� तार�ख/Date of Hearing : 26/09/2022 घोषणा क� तार�ख /Date of Pronouncement: 28/09/2022 आदेश/O R D E R PER ANNAPURNA GUPTA, ACCOUNTANT MEMBER Present appeal has been filed by the assessee against order passed by the ld. Commissioner of Income-Tax(Exemptions) Ahmedabad [hereinafter referred to as “Ld.CIT(E) under section 80G(%)of the Income Tax Act, 1961 ("the Act" for short) dated 28.12.2018.

2.

At the outset, the ld.counsel authorized representative of the assessee filed an application dated 30.8.2019, seeking withdrawal of the present appeal. The contents of the application read are as under: “With reference to the above matter we have filed an Appeal before Your Honours as on 27.2.2019 against the order under section 80G(5) of the Income Tax Act. A we have r3ecieed the certificate u/s.0G of the Act from the commissioner of income-tax (Exemptions), Ahmedabad, we hereby withdraw the appeal made before your honour.

Kindly cancel the appeal filed before our honour and oblige.

Thanks & regards, For Ghela Somnath Mandir Trust Sd/- (A.D.Vyas) Authorised representative

3.

In view of the above written request of the assessee’s representative seeking withdrawal, the appeal of the assessee being stands dismissed as withdrawn.

Order pronounced in the Court on 28th September, 2022 at Ahmedabad.

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