SKAND ASHRAM,DURG vs. COMMISSIONER OF INCOME TAX (EXEMPTION), BHOPAL

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ITA 195/RPR/2022Status: DisposedITAT Raipur17 July 2023Bench: SHRI RAVISH SOOD (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)2 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 considered the assessee's application for withdrawal. Based on the assessee's request, the Tribunal dismissed the appeal.

What were the facts?

The assessee filed an appeal against the rejection of their registration application under Section 80G of the Income-tax Act. The assessee later filed an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal against the rejection of their Section 80G registration.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM

Hearing: 17.07.2023Pronounced: 17.07

आयकर अपीलीय अिधकरण, रायपुर �यायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR �ी र�वश सूद, �याियक सद�य एवं �ी अ�ण खोड़�पया, लेखा सद�य के सम� । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अपील सं./ITA No.195/RPR/2022 (िनधा�रण वष� / Assessment Year: Nil) Skand Ashram, Vs Commissioner of Income-tax 1, 1 Amdi Nagar, (Exemption), Hudco, Room No.201, II-Floor, REAC, Durg-490009 (C.G.) Bhopal, (MP) PAN No.: AAGTS8968P (अपीलाथ� /Appellant) .. (��यथ� / Respondent) िनधा�रती क� ओर से /Assessee by : None (Withdrawal Application) राज�व क� ओर से /Revenue by : None सुनवाई क� तार�ख / Date of Hearing : 17.07.2023 घोषणा क� तार�ख/Date of Pronouncement : 17.07. 2023 आदेश / O R D E R Per Arun Khodpia, AM :

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