MOTHER EDUCATIONAL CHARITABLE TRUST,BHUBANESWAR vs. CIT(EXEMPTION), HYDERABAD

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ITA 223/CTK/2020Status: DisposedITAT Cuttack11 March 2022AY 2019-202 pages
AI SummaryDismissed

What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

What were the facts?

The assessee, Mother Educational Charitable Trust, filed an appeal against an order of the CIT(E). The assessee later sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal after obtaining registration under Section 10(23C).

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 regi already availed registration u/s.10(23C) of the Act, to which, ld CIT DR did 23C) of the Act, to which, ld CIT DR did not have any objection. not have any objection. 3. In the result, appeal filed by the assessee is dismissed as withdrawn. In the result, appeal filed by the assessee is dismissed as withdrawn. In the result, appeal filed by the assessee is dismissed as withdrawn.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 Assessment Year : 2019-2020 Cuttack; Dated 11/03/2022 B.K.Parida, SPS (OS) Copy of the Order forwarded to : 1. The Appellant : Mother Educational Charitable Trust, Plot No.1207, Tankapani Road, Badagada, Bhubaneswar

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