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[Cites 3, Cited by 1]

Income Tax Appellate Tribunal - Ahmedabad

Social Security Scheme Of Gicea, ... vs The Cit (Exemption), Ahmedabad on 14 July, 2022

          आयकर अपीलीय अिधकरण,
                      अिधकरण अहमदाबाद  यायपीठ 'C' अहमदाबाद।
           IN THE INCOME TAX APPELLATE TRIBUNAL
                     "C" BENCH, AHMEDABAD
                      (Conducted Through Virtual Court)
                                        ]
                                        ]




 BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER
                      AND
 SHRI SUCHITRA RAGHUNATH KAMBLE, JUDICIAL MEMBER

                           ITA No.435/Ahd/2020
                          Assessment Year :2016-17
     Social Security Scheme of                 CIT (Exemption)
     GICEA, "Nirman Bhavan"                 Vs Vejalpur,
     Opp: Law Garden                           Ahmedabad.
     Ellisbridge,
     Ahmedabad 380006.
     PAN : AAATS6337E

            अपीलाथ / (Appellant)                        यथ /(Respondent)

     Assessee by :                          Shri Parin Shah, AR
     Revenue by :                           Shri V.K. Singh, Sr.DR

      सन
       ु वाई क तार ख/ Date of Hearing               :   13/07/2022
      घोषणा क तार ख / Date of Pronouncemen t:           14/07 /2022

                               आदे श/O R D E R

PER ANNAPURNA GUPTA, ACCOUNTANT MEMBER

Present appeal has been filed by the assessee against order passed by the ld.Commissioner of Income-Tax (Exemption), Ahmedabad [hereinafter referred to as "CIT"] dated 7.7.2020 pertaining to the Asst.Year 2016-17 passed under section 154 read with section 119(2)(b) of the Income Tax Act, 1961 ("the Act" for short).

2. At the outset, the ld.counsel for the assessee has filed a note seeking permission to withdraw the above appeal in view of the fact that impugned order is not appealable before us. The contents of note filed by the assesse's representative read as under:

ITA No.435/Ahd/2020 2
"Appellant is charitable trust The caption appeal was filed challenging order of PCIT(Exemption) passed u/s.119(2)(b) of the Act not condoning delay in filing Form 10B. Against the rejection of same, appellant preferred appeal u/s.154 of the Act before CIT(A) and thereafter before your honours. It is submitted that order passed u/s.119(2)(b) of the Act is not appealable u/s.246A or u/s.253 of the Act and accordingly, appellants pray to allow the withdrawal of appeal."

3. In view of the above written submissions of the assessee's representative, the appeal of the assessee stands dismissed as withdrawn.

Order pronounced in the Court on 14TH July, 2022 at Ahmedabad.

      Sd/-                                                Sd/-
(SUCHITRA R. KAMBLE)                              (ANNAPURNA GUPTA)
JUDICIAL MEMBER                                 ACCOUNTANT MEMBER

Ahmedabad, dated    14/07/2022
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