JAMMU AND KASHMIR TRADE PROMOTON ORGANIZATION,SRINAGAR vs. COMMISSIONER OF INCOME TAX (EXEMPTIONS), CHANDIGARH

PDF · subscribers
ITA 38/ASR/2020Status: DisposedITAT Amritsar03 August 2023AY 2019-202 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 allowed the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal seeking registration under Section 12AA. However, due to changes in circumstances and requirements, the assessee decided to withdraw the appeal to reapply under Section 12AB.

What were the issues?

Whether the assessee should be allowed to withdraw an appeal to reapply for registration under a different section due to changed circumstances.

Which sections of the Income-tax Act were involved?

Section 12AA,Section 12AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR

Before: DR. M. L. MEENA & SH. ANIKESH BANERJEE

Hearing: 01.08.2023Pronounced: 03.08.2023

This appeal has been filed by the assessee against the order of the Ld. Commissioner of Income Tax (Exemptions), Chandigarh dated 20.12.2019.

2.

The ld. counsel for the assessee has filed an application dated 31.07.2023, requesting to withdraw the appeal, contending as under:

Jammu & Kashmir T. P. Org. v. CIT “The case mentioned above has been fixed for hearing on 1st august 2023. We want to bring the information to your notice that we have filed the case before you for granting the registration u/s 12AA, However due to passage of time, the scenarios and grounds on which application was filed has now been changed and therefore does not fulfill the requirements under the case. We have accordingly decided that we should withdraw the case and reapply for registration u/s 12AB with the Commissioner (Exemption) Income Tax Department, Chandigarh.

Therefore, it is humbly requested to place the request before the Hon'ble Tribunal for kindly allowing us to withdraw the case so that we can apply with the CIT (Exemption) for the registration with fresh and updated documents.”

3.

The Ld. D.R. has no objection.

4.

Accordingly, the ld. counsel is allowed to withdraw the appeal.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 03.08.2023

More judgments on Section 12AA

All 4,243 judgments and leading authorities on Section 12AA →

Recent GST High Court judgments

Search GST case law →