SARASWATHI AMMAL EDUCATIONAL TRUST,CHENNAI vs. CIT, EXEMPTIONS,, CHENNAI

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ITA 1551/CHNY/2024Status: DisposedITAT Chennai28 August 2024Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The assessee's Authorized Representative submitted that the appeal had become infructuous and wished to withdraw it. The Ld.DR had no objection.

What were the facts?

The assessee trust had been granted registration for five years from AY 2022-23 to AY 2026-27. The appeal was preferred by the assessee trust against an order of the CIT (Exemptions).

What were the issues?

Withdrawal of appeal as it has become infructuous.

Which sections of the Income-tax Act were involved?

Section 12A(1)(ac)(i)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI AMITABH SHUKLA

Hearing: 22.07.2024Pronounced: 28.08.2024

आदेश / O R D E R

PER ABY T. VARKEY, JM:

1.

1. This is an appeal preferred by the assessee Trust against the order of the Learned Commissioner of Income Tax (Exemptions), (hereinafter in short "the Ld.CIT(E)”), Chennai, dated 25.03.2024.

2.

At the outset, the Ld.AR of the assessee submits that the assessee has been granted registration for ‘five years’ from AY 2022-23 to AY 2026-27 u/s.12A(1)(ac)(i) of the Income Tax Act, 1961. Therefore, the appeal preferred by the assessee has become infructuous and therefore, wishes to withdraw the captioned appeal.

1.

(AY -) Saraswathi Ammal Educational Trust 3. The Ld.DR doesn’t have any objection, therefore, we allow the assessee to withdraw the appeal.

4.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced on the 28th day of August, 2024, in Chennai.

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