JUG MAHADEV EDUCATION SOCIETY,DURG vs. COMMISSIONER OF INCOME TAX(EXEMPTION), BHOPAL

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ITA 202/RPR/2019Status: HeardITAT Raipur04 August 2022AY 2019-204 pages
AI SummaryDismissed

What did the Tribunal hold?

During the hearing, the assessee's representative filed a letter seeking to withdraw the appeal. The Revenue's representative did not object to the withdrawal. Consequently, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee, Shree Jug Mahadev Education Society, filed an appeal against an order passed by the CIT(Exemption), Bhopal, under Section 80G(5)(vi) of the Income-tax Act, 1961.

What were the issues?

Whether the assessee's appeal against the CIT(Exemption) order should be allowed to be withdrawn, and if so, what would be the consequence for the appeal.

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, RAIPUR BENCH, RAIPUR

Before: SHRI RAVISH SOOD & SHRI ARUN KHODPIA

For Appellant: Shri S.R Rao, Advocate
For Respondent: Shri P.K Mishra, CIT-DR
Hearing: 29.07.2022Pronounced: 04.08.2022

आदेश / ORDER

PER RAVISH SOOD, JM:

1.

The present appeal filed by the assessee is directed against the order passed by the CIT(Exemption), Bhopal, under Sec 80G(5)(vi) of the Income- tax Act, 1961 (in short ‘the Act’) dated 30.08.2019.

2.

At the very outset of the hearing of appeal, the Ld. Authorized Representative (for short ‘AR’) has filed a letter (received on 28.07.2022) stating that he seeks to withdraw the present appeal.

3.

The ld. D.R did not raise any objection to the seeking of withdrawal of the appeal by the assessee.

4.

After having heard both the parties we dismiss the appeal of the appellant-assessee as withdrawn.

5.

In the result, appeal of the assessee is dismissed as withdrawn in terms of our aforesaid observations. Order pronounced in open court on 04th day of August, 2022.

Sd/- Sd/- ARUN KHODPIA RAVISH SOOD (ACCOUNTANT MEMBER) (JUDICIAL MEMBER) रायपुर/ RAIPUR ; �दनांक / Dated : 04th August, 2022 SB

3 Shree Jug Mahadev Education Society Vs. CIT (Exemption)

आदेश क� ��त�ल�प अ�े�षत / Copy of the Order forwarded to :

1. 1. अपीलाथ� / The Appellant. 2. ��यथ� / The Respondent.

3. The CIT(Exemption), Bhopal 4. The JCIT (Exemption), Raipur (C.G) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण,रायपुर ब�च, रायपुर / DR, ITAT, Raipur Bench, Raipur. गाड� फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, // True Copy // �नजी स�चव / Private Secretary आयकर अपील�य अ�धकरण, रायपुर / ITAT, Raipur.

4 Shree Jug Mahadev Education Society Vs. CIT (Exemption)

Date 1 Draft dictated on 29.07.2022 Sr.PS/PS 2 Draft placed before author 02.08.2022 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order

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