IHUB NTIHAC FOUNDATION,KANPUR vs. C.I.T. EXEMPTION, LUCKNOW

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ITA 253/LKW/2024Status: DisposedITAT Lucknow30 June 2025Bench: SHRI. SUDHANSHU SRIVASTAVA (Judicial Member), SHRI ANADEE NATH MISSHRA (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal as requested. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee preferred an appeal against the order rejecting their application for registration under section 12A(1)(ac)(iii) of the Income Tax Act. The assessee later sought permission to withdraw the appeal.

What were the issues?

Whether the assessee is permitted to withdraw the appeal filed against the order rejecting its application for registration.

Which sections of the Income-tax Act were involved?

Section 12AB(1)(b)(ii)(B),Section 12A(1)(ac)(iii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “A”, LUCKNOW

Before: SHRI. SUDHANSHU SRIVASTAVA & SHRI ANADEE NATH MISSHRA

For Respondent: Shri R. K. Agarwal, CIT(DR)

PER SUDHANSHU SRIVASTAVA, J.M.: This appeal has been preferred by the assessee against order dated 20.03.2024 passed by the Commissioner of Income Tax (Exemption), Lucknow under section 12AB(1)(b)(ii)(B) of the Income Tax Act, 1961 (hereinafter called “the Act’), rejecting the application of the assessee for registration under section 12A(1)(ac)(iii) of the Act.

2.

None was present on behalf of the assessee when the appeal was called out for hearing. However, the assessee had moved an application dated 09.04.2025, which was received by the Registry of this Bench on 25.04.2025 and placed on record, seeking the permission of the Bench to withdraw the appeal.

3.

Learned CIT (D.R.) has no objection.

4.

Accordingly, we permit the assessee to withdraw the present appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 30/06/2025.

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