IR BAHULEYAN MEMORIAL CHARITABLE TRUST,ERNAKULAM vs. CIT (EXEMPTION), KOCHI

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ITA 464/COCH/2024Status: DisposedITAT Cochin11 March 2025AY 2024-25Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee submitted a petition to withdraw the appeal because the Commissioner of Income Tax (Exemption) subsequently granted the approval in Form 10AD, which was earlier denied. The Tribunal permitted the withdrawal, and the appeal was dismissed as withdrawn.

What were the facts?

IR Bahuleyan Memorial Charitable Trust filed an appeal against the Commissioner of Income Tax (Exemption), Kochi, regarding an order dated 26.03.2024 for AY 2024-25. The core issue was the initial denial of approval in Form 10AD by the CIT (Exemption).

What were the issues?

Whether the denial of approval in Form 10AD by the Commissioner of Income Tax (Exemption) was justified.

Which sections of the Income-tax Act were involved?

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: Shri Sanjit Kumar Das, CIT-DR
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 26.03.2024 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

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In the result, appeal filed by the assessee is dismissed as withdrawn.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