SRISTI FOUNDATION,VILLUPURAL vs. CIT-EXEMPTIONS, CHENNAI

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ITA 668/CHNY/2024Status: DisposedITAT Chennai21 May 2024Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI AMITABH SHUKLA (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 allowed the assessee's request to withdraw the appeals. The withdrawal was based on the assessee having subsequently been granted the registration they had applied for.

What were the facts?

The assessee filed appeals against the rejection of their application for registration under sections 12AB and 80G of the Income Tax Act. The assessee later sought to withdraw these appeals.

What were the issues?

Whether the appeals should be dismissed as withdrawn after the assessee obtained the registration applied for.

Which sections of the Income-tax Act were involved?

Section 12AB,Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI AMITABH SHUKLA

Hearing: 21.05.2024Pronounced: 21.05.2024

आदेश / O R D E R

PER ABY T. VARKEY, JM: These are two appeals preferred by the assessee against the order of the Learned Commissioner of Income Tax (Exemption), (hereinafter in short ‘the Ld.CIT(E)’), Chennai, dated 05.03.2024 & 07.03.2024 rejecting the application for registration u/s.12AB & u/s.80G of the Income Tax Act, 1961 (hereinafter in short ‘the Act’).

2.

At the outset, the Ld.AR of the assessee, Shri Kannan, Advocate, pleaded for withdrawal of both the appeals, and since, according to him, & 668/Chny/2024 Sristi Foundation assessee has been granted registration u/s.12AB/80G of the Act. Therefore, appeals filed by the assessee are dismissed as withdrawn.

3.

In the result, both appeals filed by the assessee are dismissed as withdrawn.

Order pronounced on the 21st day of May, 2024, in Chennai.

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