ROTARY BLOOD BANK ERODE CENTRAL TRUST,ERODE vs. CIT, EXEMPTIONS,, CHENNAI
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Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI
Before: SHRI ABY T. VARKEY & SHRI MANOJ KUMAR AGGARWAL
आदेश / O R D E R
PER ABY T. VARKEY, JM: 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 14.03.2024 denying registration
u/s.80G(5) of the Income Tax Act, 1961 (hereinafter in short ‘the Act’).
At the outset, the Ld.Counsel for the assessee submitted a letter
dated NIL, seeking withdrawal of the appeal. Since the Ld.CIT-DR does
ITA No.1108/Chny/2024 (AY -) M/s.Rotary Blood Bank Erode Central Trust :: 2 :: not object, we allow the prayer of the Ld.Counsel for the assessee and allow the assessee to withdraw the appeal.
In the result, appeal filed by the assessee is dismissed as withdrawn.
Order pronounced on the 27th day of June, 2024, in Chennai.
Sd/- Sd/- (मनोज कुमार अ�वाल) (एबी टी. वक�) (MANOJ KUMAR AGGARWAL) (ABY T. VARKEY) लेखा सद�य/ACCOUNTANT MEMBER �याियक सद�य/JUDICIAL MEMBER चे�ई/Chennai, �दनांक/Dated: 27th June, 2024. TLN, Sr.PS आदेश क� �ितिलिप अ�ेिषत/Copy to: 1. अपीलाथ�/Appellant 2. ��थ�/Respondent 3. आयकरआयु�/CIT, Chennai / Madurai / Salem / Coimbatore. 4. िवभागीय�ितिनिध/DR 5. गाड�फाईल/GF