JAMEAH HUSAINIYAH EDUCATION AND MEDICAL TRUST,SURAT vs. THE CIT (EXEMPTION), AHMEDABAD

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ITA 446/AHD/2019Status: DisposedITAT Surat20 July 20222 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 noted that the assessee wished to withdraw the appeal and the revenue did not object. Consequently, the tribunal treated the appeal as withdrawn.

What were the facts?

The assessee preferred an appeal challenging an order passed by the Principal Commissioner of Income Tax (Exemptions) under section 80G(5). At the time of hearing, the assessee's counsel stated that the assessee wished to withdraw the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn by the assessee.

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, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM

For Appellant: Shri Bipin Jariwala, Advocate
Hearing: 20/07/2022Pronounced: 20/07/2022

Assessee by : Shri Bipin Jariwala, Advocate Respondent by : Shri H.P.Meena, CIT- DR सुनवाई क� तार�ख/ Date of Hearing : 20/07/2022 घोषणा क� तार�ख/Date of Pronouncement: 20/07/2022 आदेश / O R D E R PER Dr. A. L. SAINI, ACCOUNTANT MEMBER:

The present appeal is preferred by the assessee challenging the impugned order dated 28.11.2018, passed by the learned Principal Commissioner of Income Tax (Exemptions)-Ahmedabad, under section 80G(5) of the Income Tax Act, 1961.

2.

At the time of hearing, before us, the learned counsel, Shri Bipin Jariwala, on behalf of the assessee, stated that he has been instructed by the assessee to withdraw this appeal, hence, assessee did not wish to press this appeal, to which, the learned CIT-DR did not raise any objection. Consequently, we treat this appeal as withdrawn.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order is pronounced in the open court on 20/07/2022 at the close of hearing, as per Rule 34 of Income Tax Appellate Tribunal, Rule 1963.

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