What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal as prayed. The appeal was accordingly dismissed as withdrawn.

The assessee filed an appeal against an order of the Commissioner of Income Tax (Exemption). The assessee's counsel appeared and requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Chandra Educational and Social… vs CIT | ITAT Chennai 2024

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL & HON’BLE SHRI MANU KUMAR GIRI

Hearing: 21.10.2024Pronounced: 21.10.2024

आयकर अपीलीय अिधकरण ‘ए’ �ायपीठ चे�ई म�। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय �ी मनोज कुमार अ�वाल ,लेखा सद� एवं माननीय �ी मनु कुमार िग�र, �ाियक सद� के सम�। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER आयकरअपील सं./ Chandra Educational and Social Vs. The Commissioner of Income Tax, Welfare Trust, Exemption No.118/35, Junction Road, Chennai. Vridhachalam 606 001. [PAN:AABTC 6188N] (अपीलाथ�/Appellant) (��यथ�/Respondent) अपीलाथ� क� ओर से/ Appellant by : Dr. Abhishek Murali, CA. (Virtual) ��यथ� क� ओर से /Respondent by : Shri. S.R. Karuppuswamy, IRS, CIT. सुनवाई क� तार�ख/Date of Hearing : 21.10.2024 घोषणा क� तार�ख /Date of Pronouncement : 21.10.2024 आदेश / O R D E R PER MANU KUMAR GIRI (Judicial Member)

This appeal filed by the assessee is directed against the order of the Ld. Commissioner of Income Tax (Exemption), Chennai dated 10.11.2023 in Application No.CIT(Exemption), Chennai/2023-24/12AA/11089. 2. At the outset, the ld.Counsel for the assessee Dr. Abhishek Murali, C.A. appeared in Virtual mode and prayed to withdraw the present appeal and he also filed letter dated 19.10.2024 for withdrawing which reads as under:-

’PETITION FOR WITHDRAWAL OF APPEAL - Chandra Educational and Social Welfare Trust - ITA 2093/CHNY/2024 - "A" BENCH CHENNAI From: victorgrace office victorgrace.office@gmail.com Sat, Oct 19, 2024 02:22 PM Subject: PETITION FOR WITHDRAWAL OF APPEAL - Chandra Educational and Social Welfare Trust - ITA 2093/CHNY/2024 - "A" BENCH CHENNAI Attachment To: ITAT Chennai Benches <chennai.bench@itat.nic.in> Cc: abhishekmurali@gmail.com Respected Sir/Madam, Ref: Chandra Educational and Social Welfare Trust ITA 2093/CHNY/2024 "A" BENCH CHENNAI We humbly submit that the above case is posted for hearing on 21.10.2024. I wish to withdraw the Appeal. The inconvenience caused is regretted. I will be pleased to furnish any additional details as may be required. Thanks & Regards Dr CA Abhishek Murali President. All India Tax Payers Association

Per contra, the ld.DR did not oppose the prayer of the assessee. We allow assessee to withdraw this appeal as prayed by the ld.Counsel.

The appeal stands dismissed as withdrawn.

Order pronounced in open court at the time of hearing on 21st October, 2024 at Chennai

CHANDRA EDUCATIONAL AND SOCIAL WELFARE TRUST,VRIDHACHALAM vs. CIT (EXEMPTION), CHENNAI

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