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Income Tax Appellate Tribunal - Pune

Maval Shikshan Pratishthan,, Pune vs Commissioner Of Income-Tax - V, on 23 February, 2017

                                   1




             आयकर अपील य अ धकरण] पण
                                  ु े  यायपीठ "बी" पण
                                                    ु े म 
            IN THE INCOME TAX APPELLATE TRIBUNAL
                      PUNE BENCH "B", PUNE

                 BEFORE SHRI ANIL CHATURVEDI, AM
                   AND SHRI VIKAS AWASTHY, JM

         आयकर अपील सं. / ITA Nos.527 and 528/PUN/2014

 Marval Shikshan Pratishthan,
 C/o.Adarsh Vidya Mandir,
 Laxmibag Colony, Talegaon Dabhade,
 Taluka : Maval,
 Pune - 410506.

 PAN : AABTM1362J.                                       .... Appellant

                                 Vs.

 Commissioner of Income Tax - V,
 Pune.                                                  ....Respondent



      अपीलाथ  क ओर से / Appellant by           : Shri Pramod Shingte
        यथ  क ओर से / Respondent by            : Shri Rajesh Kundan


सन
 ु वाई क तार ख /                       घोषणा क तार ख /
Date of Hearing : 23.02.2017           Date of Pronouncement: 23.02.2017



                              आदे श/ORDER

 PER ANIL CHATURVEDI, AM:

These two appeals filed by the assessee are emanating out of separate order of Commissioner of Income-Tax - V, Pune dt.28.08.2012.

1. Assessee is a Charitable Trust stated to be registered under Society Registration Act and with Charity Commissioner. Assessee filed application for registration of the Trust u/s 12A and 2 recognition u/s 80G before Commissioner of Income Tax, Pune. The application for registration u/s 12A and 80G were declined by ld. CIT by order dt.28.08.2012. Aggrieved by the order of ld.CIT, assessee filed appeals before us.

2. On the date of hearing, an application has been moved by the assessee wherein assessee vide letter dt.23.02.2017 has sought withdrawal of both the appeals. Revenue has no objection for request of withdrawal of these appeals.

3. We have heard the rival submissions and perused the material on record. Considering the aforesaid submissions of the assessee for withdrawal of appeals, the appeals of assessee are dismissed as withdrawn.

4. In the result, both the appeals of the assessee are dismissed as withdrawn.

Order pronounced in the open Court on the 23rd day of February, 2017.

              Sd/-                                 Sd/-
      (VIKAS AWASTHY)                          (ANIL CHATURVEDI)
  या यक सद य / JUDICIAL MEMBER           लेखा सद य / ACCOUNTANT MEMBER


पण

ु े Pune; दनांक Dated : 23rd February, 2017. Yamini 3 आदे श क त ल!प अ"े!षत/Copy of the Order forwarded to :

1. अपीलाथ / The Appellant
2. यथ / The Respondent
3. CIT-V, Pune,
4. CIT(A) - 6, Pune.
5 वभागीय #त1#न$ध, आयकर अपील य अ$धकरण, "बी" / DR, ITAT, "B" Pune;
6. गाड) फाईल / Guard file.

आदे शानस ु ार/ BY ORDER,स // True Copy// सहायक रिज/0ार/ Assistant Registrar, आयकर अपील य अ$धकरण ,पुणे / ITAT, Pune.