BODHIMARAM TRUST,SALEM vs. CIT EXEMPTIONS, CHENNAI

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ITA 929/CHNY/2024Status: DisposedITAT Chennai24 June 2024Bench: HON’BLE SHRI MANU KUMAR GIRI (Judicial Member), SHRI S.R. RAGHUNATHA (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Income Tax Appellate Tribunal accepted the assessee's plea for withdrawal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee trust sought to withdraw its appeal before the ITAT. The reason for withdrawal was that they had obtained fresh Section 80G approval by filing a new application under Form No. 10AB, benefiting from a recent CBDT circular.

What were the issues?

Whether the appeal can be withdrawn by the assessee due to obtaining fresh approval for Section 80G benefits.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: HON’BLE SHRI MANU KUMAR GIRI, JM & SHRI S.R. RAGHUNATHA

Hearing: 24.06.2024Pronounced: 24.06.2024

Bodhimaram Trust, The Commissioner of Income Tax Plot No.67, Kuberalakshmi Nagar, Vs. (Exemptions) Prakasham Nagar II Avenue, Chennai Gandhi Nagar, Chinnathirupathy BO Salem 636 008 PAN: AACTB 7273N (अपीलाथ�/Appellant) (��यथ�/Respondent) अपीलाथ� क� ओर से/Appellant by : None ��यथ� क� ओर से/Respondent by : Shri. V. Nandakumar, IRS, CIT. सुनवाई क� तारीख/Date of Hearing : 24.06.2024 घोषणा क� तारीख/Date of Pronouncement : 24.06.2024 आदेश /O R D E R PER MANU KUMAR GIRI (Judicial Member) At the time of hearing, we find letter dated 22.06.2024 filed by assessee seeking withdrawal of the appeal. The assessee has given reason for withdrawing the appeal is as under:

- 2 - ITA No.929/Chny/2024

“We have made a fresh application in Form No.10AB and got section 80G approval by availing the benefit of Circular No.7/2024 dated 25.04.2024 issued by CBDT.”

2.

The Ld. CIT- Departmental Representative did not object to the same.

3.

Accepting the plea of assessee, the appeal stand dismissed as withdrawn.

Order pronounced in the open court on 24th June, 2024 at Chennai.

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