MOTHER EARTH FOUNDATION,KOLKATA vs. CIT(EXEMPTION), KOLKATA

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ITA 474/KOL/2024Status: DisposedITAT Kolkata30 May 2024Bench: SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. Nos.: 473 & 474/KOL/2024 Assessment Years: N.A. Mother Earth Foundation........................................................Appellant [PAN: AABAM 6778 R] Vs. CIT (Exemption), Kolkata......................................................Respondent Appearances: Assessee represented by: Manoj Kataruka, AR. Department represented by: Abhijit Kundu, CIT-DR. Date of concluding the hearing : May 28th, 2024 Date of p2 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 assessee was granted liberty to file a fresh appeal if they had any future grievances.

What were the facts?

The assessee filed appeals challenging the rejection of their application for approval under Section 12A(1)(ac)(iii). The assessee subsequently requested to withdraw these appeals.

What were the issues?

Whether the assessee can withdraw their appeal against the rejection of Section 12A approval.

Which sections of the Income-tax Act were involved?

Section 12A(1)(ac)(iii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘B’ BENCH, KOLKATA

Before: SRI SANJAY GARG & SRI SANJAY AWASTHI

order

: May 30th, 2024 ORDER

Per Sanjay Awasthi, Accountant Member:

1.

This is a batch of two appeals challenging the rejection of approval of the Trust u/s 12A(1)(ac)(iii) of the Income Tax Act, 1961 (in short the 'Act') applied by the assessee in Form-10AB. For both the case, ld. A/R has filed letters before us requesting for allowing withdrawal of the two appeals. For the sake of convenience, the letter pertaining to is extracted as under: “This is to submit that in light of the Circular No. 7 of 2024 dated 25.4.2024 the appeal filed by the assessee against the order of the CIT (Exemption),

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