SATYA SAI SEVA SANGH,BHUBANESWAR vs. CIT(EXEMPTION), HYDERABAD, HYDERABAD

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ITA 222/CTK/2020Status: DisposedITAT Cuttack11 March 2022AY 2019-202 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee sought to withdraw the appeal on the grounds that they had already availed registration under Section 10(23C) of the Act. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the CIT(E) for the assessment year 2019-20. The assessee later sought to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn after they obtained the required registration.

Which sections of the Income-tax Act were involved?

Section 10(23C)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,

Before: ARUN KHODPIA & ARUN KHODPIA & ARUN KHODPIA

For Appellant: Shri Sunil Mishra
For Respondent: Shri M.K.Goutam, CIT (
Hearing: 11/3

O R D E R

Per C.M.Garg g, JM

1.

This is an appeal filed by the assessee against the or This is an appeal filed by the assessee against the or This is an appeal filed by the assessee against the order of the CIT(E), Hyderabad dated 17.8.2020 CIT(E), Hyderabad dated 17.8.2020 for the assessment year for the assessment year 2019-20.

2.

Vide petition dated 11.3.2022, the assessee sought to withdraw the Vide petition dated 11.3.2022, the assessee sought to withdraw the Vide petition dated 11.3.2022, the assessee sought to withdraw the appeal filed before the Tribunal on the ground that the assessee has appeal filed before the Tribunal on the ground that the assessee has appeal filed before the Tribunal on the ground that the assessee has already availed registration u/s.10923C) of the Act, to which, ld CIT DR did already availed registration u/s.10923C) of the Act, to which, ld CIT DR did already availed registration u/s.10923C) of the Act, to which, ld CIT DR did not have any objection. not have any objection. 3. In the resu In the result, appeal filed by the assessee is dismissed as withdrawn. lt, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced on Order pronounced on 11 /3/2022. S Sd/- sd/ sd/- (Arun Khodpia) (Arun Khodpia) (Chandra Mohan Garg Chandra Mohan Garg) ACCOUNTANT MEMBER ACCOUNTANT MEMBER JUDICIAL JUDICIAL MEMBER P a g e 1 | 2 Cuttack; Dated 11/03/2022 B.K.Parida, SPS (OS) Copy of the Order forwarded to : 1. The Appellant : Satya Sai Seva Sangh, 59, Satya Sai Seva Sangh, Khandagiri Area, Tapovan, Bhubaneswar 2. The Respondent. CIT (Exemptions), Hyderabad 3. The CIT(A)-, Bhubaneswar 4. DR, ITAT, Cuttack 5. Guard file. //True Copy//

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