PARVATHIAMMAL FOUNDATION,COIMBATORE vs. THE CIT, EXEMPTIONS,, CHENNAI
No AI summary yet for this case.
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 26.02.2024 denying registration
u/s.80G(5) of the Income Tax Act, 1961 (hereinafter in short ‘the Act’).
At the outset, we note that the assessee (Parvathiammal
Foundation), has filed letter dated 12.06.2024 seeking withdrawal of the
appeal. Since the Ld.CIT-DR does not object, we allow the prayer of the
assessee and allow the assessee to withdraw the appeal.
ITA No.1117/Chny/2024 (AY -) Parvathiammal Foundation :: 2 :: 3. In the result, appeal filed by the assessee is dismissed as withdrawn.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