THANGAPANDIAN CHARITABLE TRUST,VIRUDHUNAGAR vs. CIT, EXEMPTIONS,, CHENNAI

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ITA 1055/CHNY/2025Status: DisposedITAT Chennai29 July 2025Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI JAGADISH (Accountant Member)1 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 noted that the Department's Representative (DR) did not object to the assessee's request to withdraw the appeal. Consequently, the tribunal allowed the Trust to withdraw the appeal.

What were the facts?

The assessee's Charitable Trust filed an appeal against the order of the Commissioner of Income Tax (Exemptions). At the outset of the hearing, the assessee's Authorized Representative (AR) informed the tribunal that the Trust wished to withdraw the appeal.

What were the issues?

Whether the assessee's appeal can be dismissed as withdrawn based on the assessee's request and the department's no objection.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI JAGADISH

Hearing: 04.07.2025Pronounced: 29.07.2025

आदेश / O R D E R

PER ABY T. VARKEY, JM:

1.

This is an appeal preferred by the assessee’s Charitable Trust against the order of the Learned Commissioner of Income Tax (Exemptions), (hereinafter referred to as ‘Ld.CIT(E)‘), Chennai, dated 05.04.2022.

2.

At the outset, the Ld.AR of the assessee submitted that he has been instructed by the assessee’s Trust to withdraw the appeal. The Ld.DR (AY -) Thangapandian Charitable Trust doesn’t object to the assessee’s proposal to withdraw the appeal and hence, we allow the assessee Trust to withdraw the appeal.

3.

In the result, appeal filed by the assessee is dismissed as withdrawn.

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