PRASTARA CHARITABLE TRUST,CHENNAI vs. CIT(EXEMPTIONS), CHENNAI, CHENNAI
What did the Tribunal hold?
The Tribunal accepted the appellant's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.
What were the facts?
The appellant, Prastara Charitable Trust, filed an appeal before the Income Tax Appellate Tribunal. During the hearing, the appellant's counsel submitted a letter seeking withdrawal of the appeal.
What were the issues?
The primary issue was whether the appeal could be withdrawn by the appellant. The Tribunal considered the request for withdrawal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “C” BENCH, CHENNAI
Before: HON’BLE SHRI S.S. VISWANETHRA RAVI, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM
आयकर अपीलीय अिधकरण “सी” �ायपीठ चे�ई म�। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय �ी एस. एस. िव�ने� रिव, �ाियक सद! एवं माननीय �ी मनोज कुमार अ&वाल ,लेखा सद! के सम(। BEFORE HON’BLE SHRI S.S. VISWANETHRA RAVI, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ Prastara Charitable Trust CIT (Exemption) PN AID, 2nd floor, Antila Block बनाम Chennai. XS Real Vibe, Ambal Nagar, / Vs. Pallikaranai, Chennai-600 100. �थायीलेखासं./जीआइआरसं./PAN/GIR No. AACTP-5116-G (अपीलाथ�/Appellant) : (� थ� / Respondent) अपीलाथ�कीओरसे/ Appellant by : Shri D.Anand (Advocate) -Ld. AR � थ�कीओरसे/Respondent by : Shri P.Sajit Kumar (JCIT)-Ld.DR सुनवाईकीतारीख/Date of Hearing : 02-05-2024 घोषणाकीतारीख /Date of Pronouncement : 07-05-2024 आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)
At the time of hearing, Ld. AR placed on record a letter dated 02.05.2024 seeking withdrawal of the appeal. The Ld. Sr. DR did not object to the same.
Accepting the plea of Ld. AR, the appeal stand dismissed as withdrawn. Order pronounced on 7th May, 2024 Sd/- Sd/- (S. S. VISWANETHRA RAVI) (MANOJ KUMAR AGGARWAL) �ाियक सद! / JUDICIAL MEMBER लेखा सद! / ACCOUNTANT MEMBER चे3ई Chennai; िदनांक Dated :07-05-2024 DS आदेशकीVितिलिपअ&ेिषत/Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. � थ�/Respondent 3. आयकरआयु</CIT 4. िवभागीय�ितिनिध/DR 5. गाडAफाईल/GF
Recent GST High Court judgments
Search GST case law →- M/S N D Waddar And Co vs. Sri Gaurav GuptaKarnataka · 30 Oct 2026
- Kanwar Enterprises Private Limited vs. The Joint Commissioner - State TaxTelangana · 30 Oct 2026
- M/S. Bangi Mines And Minerals vs. The State Of TelanganaTelangana · 30 Oct 2026
- M/S. Arka Business Solutions vs. Principal Commissioner Of CustomsTelangana · 30 Oct 2026
- M/S. Mehra Mac Industries Private Limited vs. The Deputy State Tax OfficerTelangana · 30 Oct 2026