VIJAY EDUCATIONAL TRUST,NAMAKKAL vs. ITO (EXEMPTIONS), SALEM

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ITA 1076/CHNY/2024Status: DisposedITAT Chennai21 August 2024Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)2 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee's grievance had been redressed due to the subsequent grant of registration. Therefore, the assessee was permitted to withdraw the appeal.

What were the facts?

The assessee, Vijay Educational Trust, filed an appeal against the rejection of its application for registration under section 12AB of the Income Tax Act. The trust had previously been granted registration under section 12A(1)(ac)(i) for five assessment years.

What were the issues?

Whether the appeal against the rejection of registration under section 12AB is maintainable when the assessee has subsequently obtained registration under a different provision.

Which sections of the Income-tax Act were involved?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI MANOJ KUMAR AGGARWAL

Hearing: 27.06.2024Pronounced: 21.08.2024

आदेश / O R D E R

PER ABY T. VARKEY, JM:

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 21.03.2024, rejecting application filed for registration u/s.12AB of the Act on 22.09.2023 in Form 10AB u/s.12A(1)(ac)(iii) of the Income Tax Act, 1961 (hereinafter in short "the Act”).

(AY -) Vijay Educational Trust :: 2 ::

2.

At the outset, the Ld.AR, Shri T.S. Lakshmi Venkataraman, brought to our notice that assessee have been granted registration u/s.12A(1)(ac)(i) of the Act for five (5) years from AYs 2022-23 to 2026- 27 on 01.06.2024. Since, assessee’s grievance has been redressed; it wishes to withdraw the captioned appeal. The Ld.DR doesn’t raise any objection. Therefore, we allow the assessee to withdraw the appeal.

3.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced on the 21st day of August, 2024, in Chennai.

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