SHRI MAHAVEER EDUCATION AND CHARITABLE TRUST,HARYANA vs. INCOME TAX OFFICER, WARD 1, PANCHKULA

PDF · subscribers
ITA 268/CHANDI/2024Status: DisposedITAT Chandigarh30 January 2025Bench: SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)3 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal noted that the 80G registration was subsequently granted to the trust and that the present appeal proceedings had become infructuous. The Revenue offered no objection to the withdrawal request.

What were the facts?

The assessee's appeal was against the order of the CIT(E) dated 24.01.2024, which involved the rejection of an application for registration under section 80G of the IT Act. The appellant later reapplied after a CBDT circular extended the time for filing.

What were the issues?

Whether the appeal should be dismissed as withdrawn when the underlying issue has become infructuous due to subsequent grant of registration.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DIVISION BENCH, ‘B’ CHANDIGARH

Before: SHRI RAJPAL YADAV & SHRI KRINWANT SAHAY

For Appellant: Shri Narendra Kumar Arora, CIT(A)
For Respondent: Smt. Kusum Bansal, CIT, DR
Hearing: 29.01.2025Pronounced: 30.01.2025

Assessee by : Shri Narendra Kumar Arora, CIT(A) Revenue by : Smt. Kusum Bansal, CIT, DR Date of Hearing : 29.01.2025 Date of Pronouncement : 30.01.2025 VIRTUAL HEARING O R D E R PER RAJ PAL YADAV, VP The assessee is in appeal before the Tribunal against the order of the Commissioner of Income Tax (Exemptions)

Chandigarh [in short ‘the CIT (E)’] dated 24.01.2024.

2.

The ld. Counsel for the assessee has filed an application for seeking withdrawal of this appeal. The contents of the application are reproduced hereunder : 2 “This is to most humbly submit that the above appeal is fixed for hearing for 29.01.2025. The dispute in the present appeal is the rejection of application in Form 10AB for registration of the trust u/s 80G of IT Act. Subsequently, the CBDT has extended the time for filling application vide CBDT Circular No.7/2024 dated 25.04.2024 and in compliance of the same, the appellant has reapplied for registration of the trust u/s 80G of IT Act on 08.05.2024. The 80G has now been granted to the trust on 06.11.2024. Copy of Form 10AD of approval of 80G of IT Act is enclosed herewith. In view of above, the present appeal proceedings have become infructuous and same be kindly allowed to be withdrawn.”

3.

The ld. DR has posed no objection to the request of the assessee.

4.

In view of the above facts and circumstances, the appeal of the assessee is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

More judgments on Section 80G

All 6,482 judgments and leading authorities on Section 80G →

Latest GST High Court judgments

Search GST case law →