KINCHITKARAM DHARMA SAMSTHAPANAM ,CHENNAI vs. CIT, CHENNAI

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ITA 704/CHNY/2024Status: DisposedITAT Chennai31 May 2024Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the appeal and the Revenue did not object. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income Tax (Exemptions) rejecting their application for registration under Section 12AB. During the hearing, the assessee's representative stated that they wished to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal against the rejection of their registration application.

Which sections of the Income-tax Act were involved?

Section 12AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY, JM & SHRI AMITABH SHUKLA

Hearing: 21.05.2024Pronounced: 31.05.2024

Kinchitkaram Dharma Commissioner of Income Tax Samsthapanam, No.6, Vs. (Exemptions), Bheenasena Garden Street, Chennai-34. Mylapore, Chennai-4 [PAN-AADTK7216R) (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee by : Shri D.Anand, Advocate प्रत्यर्थी की ओर से /Revenue by : Shri Clement Ramesh Kumar, CIT सुनवाई की तारीख/Date of Hearing : 21.05.2024 घोषणा की तारीख /Date of Pronouncement : 31.05.2024 आदेश / O R D E R PER AMITABH SHUKLA, A.M : This appeal by the assessee is arising out of the order of the learned Commissioner of Income Tax (Exemptions), Chennai in Application No.CIT(E), Chennai/ 2023-24/12AA/11772 dated 21.02.2024 The order was passed by the CIT( E ) in response to seeking of registration u/s 12AB. Through the above said order, the application filed by the assesse was rejected

ITA No.704/Chny/2024 :- 2 -:

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