PAPPU PALANISAMY EDUCATIONAL TRUST,NAMAKKAL vs. ITO, EXEMPTIONS, SALEM

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ITA 1077/CHNY/2024Status: DisposedITAT Chennai21 August 2024Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee's grievance was redressed as they were granted the registration. The Department did not raise any objection to the withdrawal of the appeal.

What were the facts?

The assessee Trust filed an appeal against the order denying registration u/s.12AB of the Income Tax Act, 1961. Subsequently, the assessee was granted the registration, and therefore wished to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee is to be dismissed as withdrawn since the grievance has been redressed.

Which sections of the Income-tax Act were involved?

Section 12AB,Section 12A(1)(ac)(iii),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 26.02.2024, denying the registration u/s.12AB of the Income Tax Act, 1961 (hereinafter in short ‘the Act’) in Form No.10AB u/s.12A(1)(ac)(iii) of the Act.

2.

At the outset, the Ld.AR, Shri T.S. Lakshmi Venkataraman, brought to our notice that assessee have been granted registration (AY -) Pappu Palanisamy Educational Trust u/s.12A(1)(ac)(i) of the Act, for five (5) years from AYs 2022-23 to 2026- 27 on 27.05.2024. Since, assessee’s grievance has been redressed; therefore, he 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In the result, appeal filed by the assessee is dismissed as withdrawn.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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