KAMALA CHIDAMBARAM TRUST,PUDUKKOTTAI vs ITO, EXEMPTIONS WARD, TRICHY, TRICHY

Income Tax Appellate Tribunal, “C” BENCH, CHENNAI

Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Respondent: Shri R. Clement Ramesh Kumar(CIT)- Ld. DR

At the time of hearing of captioned appeals, Ld. AR filed identical letters seeking withdrawal of these appeals. One of the letters reads as under:- “The above-mentioned appeal was filed against the order of rejection of application seeking registration u/s. 12A(1)(ac)(ii) of the Income Tax Act on the grounds that the application ought to have been filed u/s 12A(1)(ac)(iii). The Appellant now prays to withdraw the above appeal.”

The Ld. CIT-DR did not raise any objection. Considering the same, we accept the prayer of the assessee. 2. All the appeals stand dismissed as withdrawn.

Order pronounced in open court on 06th February, 2024.

KAMALA CHIDAMBARAM TRUST,PUDUKKOTTAI vs. ITO, EXEMPTIONS WARD, TRICHY, TRICHY