LKS GOLD HOUSE EDUCATIONAL CHARITABLE TRUST,CHENNAI vs. CIT, EXEMPTIONS,, CHENNAI
Facts
The assessee filed appeals against orders dated 23.09.2021 and 30.04.2024 regarding provisional registration u/s.12A and recognition u/s.80G. The assessee later filed a petition for withdrawal of both appeals.
Held
The Tribunal noted that the assessee had already received relief regarding the condonation of delay in filing the application. Therefore, the Tribunal decided to dismiss both appeals as withdrawn.
Key Issues
Whether the appeals filed by the assessee should be permitted to be withdrawn.
Sections Cited
12A, 80G
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI
Before: SHRI S.S. VISWANETHRA RAVI & SHRI S. R. RAGHUNATHA
आयकर अपीलीय अिधकरण, ‘बी’ �यायपीठ, चे�ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI �ी एस एस �व�वने� र�व, �या�यक सद�य एवं �ी एस. आर. रघुनाथा, लेखा सद�य के सम� BEFORE SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं/.ITA Nos.: 2685 & 2686/Chny/2025 LKS Gold House Educational CIT (Exemptions), Charitable Trust, vs. Chennai. 14, Karpagam Avenue, R.A. Puram, Chennai – 600 028. [PAN: AAATL-2625-C] (अपीलाथ�/Appellant) (��यथ�/Respondent) अपीलाथ� क� ओर से/Appellant by : Shri. S. Girish Kumar, Advocate ��यथ� क� ओर से/Respondent by : Shri. Shiva Srinivas, CIT सुनवाई क� तार�ख/Date of Hearing : 18.02.2026 घोषणा क� तार�ख/Date of Pronouncement : 17.03.2026 आदेश/ O R D E R PER S. R. RAGHUNATHA, AM : The present appeals are filed by the assessee against the orders dated 23.09.2021 and 30.04.2024 respectively passed by the CPC, Bengaluru, granting the provisional registration u/s.12A of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) from 2022-23 to 2024-25 and granting provisional recognition u/s.80G of the Act from 2025-26 to 2027-28.
The ld.AR for the assessee filed a petition dated 18.02.2026 for withdrawal of both the appeals prayed for permitting to withdraw both the appeals.
2 ITA Nos. 2685 & 2686/Chny/2025 3. We have perused the petition filed by the ld.AR for the assessee and find that the assessee has already been given a relief by condoning the delay by the ld.CIT(E) in filing the application for registration u/s.12A and recognition u/s.80G of the Act. We therefore, dismiss both the appeals filed by the assessee as withdrawn. Ordered accordingly. 4. In the result, both the appeals filed by the assessee are dismissed. Order pronounced in the open court on 17th March, 2026 at Chennai.
Sd/- Sd/- (एस एस �व�वने� र�व) (एस. आर. रघुनाथा) (S.S. VISWANETHRA RAVI) (S. R. RAGHUNATHA) �या�यक सद�य/Judicial Member लेखा सद�य/Accountant Member चे�नई/Chennai, �दनांक/Dated, the 17th March, 2026 SP आदेश क� ��त�ल�प अ�े�षत/Copy to: 1. अपीलाथ�/Appellant 2. ��यथ�/Respondent 3.आयकर आयु�त/CIT– Chennai/Coimbatore/Madurai/Salem 4. �वभागीय ��त�न�ध/DR 5. गाड� फाईल/GF
