RAM PUBLIC CHARITABLE TRUST,TENKASI vs. CIT-EXEMPTIONS, CHENNAI

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ITA 255/CHNY/2024Status: DisposedITAT Chennai26 July 2024Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI AMITABH SHUKLA (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 allowed the assessee to withdraw the appeal. The assessee had availed the opportunity and received registration under Section 12A for five assessment years.

What were the facts?

The assessee trust appealed against the rejection of its registration under Section 12AB of the Income Tax Act. Subsequently, a CBDT circular provided a fresh opportunity to apply for registration.

What were the issues?

Whether the appeal has become infructuous due to subsequent events and the assessee's successful application for registration.

Which sections of the Income-tax Act were involved?

Section 12AB,Section 12A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI AMITABH SHUKLA

Hearing: 04.07.2024Pronounced: 26.07.2024

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 04.03.2023 rejecting the registration u/s.12AB of the Income Tax Act, 1961 (hereinafter in short ‘the Act’).

2.

At the outset, the Ld.AR of the assessee submitted that after the appeal had been filed before this Tribunal, there has been a development in this case and submitted that the Central Board of Direct Taxes issued (AY 20-) Ram Public Charitable Trust :: 2 ::

Circular No. 07 dated 25.04.2024, by virtue of which, assessee got a fresh opportunity to file application (extended time till 30.06.2024) and assessee availed the same, and has received the registration under Section 12A of the Act for five (5) assessment years (2022-23 to AY 2026-2027) in DIN: AACTR5541DE2020101 dated 03.07.2024. Hence, the present appeal arising out of the impugned order for the same relief has accordingly become academic / infructuous; and prays for withdrawal of appeal.

3.

In the light of the aforesaid submissions, we are inclined to allow the assessee to withdraw the appeal and treat it as dismissed.

4.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced on the 26th day of July, 2024, in Chennai.

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