AMARNATH CHARITABLE TRUST,TIRUPUR vs. THE CIT, EXEMPTIONS, CHENNAI

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ITA 1118/CHNY/2024Status: DisposedITAT Chennai27 June 2024Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (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 noted that the assessee sought withdrawal of the appeal and, with no objection from the respondent, allowed the prayer. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, Amarnath Charitable Trust, filed an appeal against the order of the CIT (Exemptions) denying registration under section 80G(5). The assessee later filed a letter seeking withdrawal of the appeal.

What were the issues?

Whether the appeal filed by the assessee should be withdrawn.

Which sections of the Income-tax Act were involved?

Section 80G(5)

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: 24.06.2024Pronounced: 27.06.2024

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’).

2.

At the outset, we note that the assessee (Amarnath Charitable Trust), 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. (AY -) Amarnath Charitable Trust 3. In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced on the 27th day of June, 2024, in Chennai.

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