HARIOM BABA GAUSHALA ASHRAM TRUST,NAGPUR vs. CIT(EXEMPTION), PUNE

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ITA 386/NAG/2019Status: DisposedITAT Nagpur01 September 2023Bench: HON’BLE SHRI S. S. GODARA (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's request for withdrawal and the Revenue's no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, Hariom Baba Gaushala Ashram Trust, filed an appeal against an order passed by the CIT(E) under Section 80G(5)(VI). The assessee later filed a letter seeking to withdraw the appeal due to provisional registration being granted.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal against the CIT(E)'s order, which was granted.

Which sections of the Income-tax Act were involved?

Section 80G(5)(VI)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR

Before: HON’BLE SHRI S. S. GODARA & SHRI G. D. PADMAHSHALI

Pronounced: 01/09/2023

आदेश/ ORDER PER G. D. PADMAHSHALI, AM; This appeal is filed against the order of Commissioner of Income Tax (Exemption), Pune [for short ‘CIT(E)’] passed u/s 80G(5)(VI) of the Income-tax Act, 1961 [for short “the Act”] vide order No. ITBA/EXM/S/EXM2/2019-20/1018509657(1) dt. 30/09/2019.

ITAT-Pune Page 1 of 2

Hari Om Gaushala Ashram Trust,

2.

Despite service of notice, none appeared on behalf of the assessee, therefore with able assistance of Ld. DR we proceeded to adjudicate the matter ex-parte u/r 24 of ITAT Rules, 1963.

3.

At the outset, the Ld. DR Mr Kanojiya brought to the notice of the bench that, the appellant trust has filed a letter dt. 23/08/2023 whereby assessee seeks to withdraw the present application in light of provisional registration granted to it. Solidifying the facts of withdrawal and contents of letter the Ld. DR expressed his no objection in allowing the appeal for its withdrawal. We therefore dismiss the present appeal as withdrawn.

4.

In result, the appeal is dismissed as WITHDRAWN. u/r 34 of ITAT Rules, order pronounced in open court on Friday, 01st day of September, 2023.

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