MARGA OLI TRUST,CHENNAI vs. CIT( EXEMPTIONS), CHENNAI, CHENNAI

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ITA 219/CHNY/2024Status: DisposedITAT Chennai19 August 2024Bench: SHRI MAHAVIR SINGH (Vice President), SHRI S.R. RAGHUNATHA (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Department did not object to the withdrawal of the appeals. Consequently, the withdrawal was permitted by the Tribunal.

What were the facts?

The assessee filed appeals against orders rejecting their applications for registration/approval under section 12A(1)(ac)(iii) and section 80G of the Income Tax Act. The assessee's authorized representative requested to withdraw these appeals. The reason provided was that the assessee had already applied for registration/approval, with the time limit extended to 30.06.2024.

What were the issues?

Whether the assessee should be permitted to withdraw their appeals, and whether the appeals are to be dismissed as withdrawn based on the assessee's request.

Which sections of the Income-tax Act were involved?

Section 12A(1)(ac)(iii),Section 80G(5)(iii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI

Before: SHRI MAHAVIR SINGHAND SHRI S.R. RAGHUNATHA

Hearing: 19.08.2024Pronounced: 19.08.2024

अपीलाथ� क� ओर से/Appellant by : Shri Arun Joseph, FCA ��यथ� क� ओर से/Respondent by : Shri Clement Ramesh Kumar, CIT सुनवाई क� तारीख/Date of Hearing : 19.08.2024 घोषणा क� तारीख/Date of Pronouncement : 19.08.2024 आदेश /O R D E R PER BENCH: These appeals by the assessee are arising out of different orders of the Commissioner of Income Tax (Exemption), Chennai dated 29.11.2023 & 30.11.2023, rejecting applications in Form No.10AB filed for seeking registration/approval/recognition u/s.12A(1)(ac)(iii) and clause (iii) of first proviso to sub-section (5) of section 80G of the Income Tax Act, 1961 (hereinafter the ‘Act’) respectively.

& 219/Chny/2024 2. At the outset, the ld.AR for the assessee made statement at bar that he has instructions from assessee to withdraw these two appeals. Hence, he requested for permitting withdrawal. On being asked, he stated the reason that the assessee has already applied for registration / approval and filed applications u/s.12(1)(ac)(iii) and 80G(5)(iii) of the Act, due to the extension in time limit till 30.06.2024 vide CBDT Circular No.7/2024 dated 25th April, 2024. Hence, the assessee wants to withdraw these appeals. When confronted, the ld.CIT-DR has not objected to the same. Hence, withdrawal is permitted and these two appeals are dismissed as withdrawn.

3.

In the result, both the appeals filed by the assessee are dismissed as withdrawn.

Order pronounced in the open court at the time of hearing on 19th August, 2024 at Chennai.

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