SOCIETY FOR THE REHABILITATION OF THE VISUALLY CHALLENGED,KOCHI vs. ITO (EXEMPTION), KOCHI

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ITA 416/COCH/2024Status: DisposedITAT Cochin11 March 2025Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The learned counsel for the assessee submitted a petition to withdraw the appeal, as the Commissioner of Income Tax (Exemption) had already granted the approval in Form 10AD. The tribunal permitted the assessee to withdraw the appeal, and thus, dismissed it as withdrawn.

What were the facts?

The assessee, Society for the Rehabilitation of the Visually Challenged, had filed an appeal against an order from the Commissioner of Income Tax (Exemption) related to Assessment Year 2024-25. This appeal was filed because approval had been denied by the CIT(E) earlier, but was subsequently granted in Form 10AD.

What were the issues?

Whether the appeal against the denial of approval was still maintainable or necessary after the Commissioner of Income Tax (Exemption) subsequently granted the approval in Form 10AD.

Which sections of the Income-tax Act were involved?

None explicitly cited

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH

Before: SHRI INTURI RAMA RAO, AM & SHRI SOUNDARARAJAN K., JM

For Appellant: Shri Gopi K., CA
For Respondent: Smt. Leena Lal, Sr. D.R
Hearing: 05.02.2025Pronounced: 11.03.2025

O R D E R Per: Inturi Rama Rao, AM This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Exemption), Kochi, dated 21.03.2024 for Assessment Year (AY) 2024-25.

2.

When the matter was called on the learned counsel for the assessee submitted a petition for withdrawal of the appeal stating that the Commissioner of Income Tax (Exemption) granted approval Society for the Rehabilitaion of the Visually Challlenged in Form 10AD vide order dated 11.12.2024, which was earlier denied by him. Accordingly, we permit the assessee to withdraw the appeal.

3.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 11th March, 2025.

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