SRI VISA NAGAR SAMAJ,HYDERABAD. vs. CIT (EXEMPTIONS), HYDERABAD.

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ITA 422/HYD/2024Status: DisposedITAT Hyderabad01 August 2024AY 2024-25Bench: SHRI K. NARASIMHA CHARY (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessees' request to withdraw their appeals as they had subsequently obtained the required registration. The appeals were dismissed as withdrawn.

What were the facts?

The assessees filed applications for registration under Section 12AB of the Income Tax Act, which were rejected by the CIT(E). The assessees later obtained registration based on a CBDT circular and sought to withdraw their appeals.

What were the issues?

Whether the appeals should be dismissed as withdrawn when the assessee has subsequently obtained the registration applied for.

Which sections of the Income-tax Act were involved?

Section 12AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘B’ Bench, Hyderabad

Before: SHRI K. NARASIMHA CHARY & SHRI MADHUSUDAN SAWDIA

For Respondent: Shri Kumar Pranav, DR

आआआआआआ आआ आआआआआ/Date of 31/07/2024 hearing: आआआआआ आआ 01/08/2024 आआआआआ/Pronouncement: आआआआ/ORDER PER MADHUSUDAN SAWDIA, A.M:

Both the captioned appeals are filed against the separate orders dated 22.02.2024 passed by Learned Commissioner of Income Tax (Exemptions) (“Ld. CIT(E)”) denying the registration u/s. 12AB of the Income Tax Act 1961, (“the Act”) . Since common issues are involved in these two appeals, they were heard together and are disposed off by this common order for the sake of convenience and brevity.

2.

At the outset the Learned Authorised Representative (“Ld. AR”) of the assessee submitted that there were some inadvertent mistakes in the filing of application form for registration u/s.12AB of the Act. Therefore, the Ld. CIT(E) had rejected the application filed for registration u/s.12AB of the Act

2 & 422/Hyd/2024 and denied to grant the registration. He further submitted that on the basis of Circular No. 9 dated 25/04/2024 issued by CBDT, the assessee abled to apply again for registration u/s. 12AB of the Act and got the registration. Therefore the Ld. AR also submitted that, since the assessee has got the registration, the assessee want to withdraw the appeal. Hence the Ld. AR requested the bench for withdrawal of their appeal.

3.

As the assessee has requested for withdrawal of their appeals and submitted withdrawal petitions, Ld. DR also has no objection on such withdrawal of appeals by the assessee, the withdrawal of appeals is accepted. Accordingly, the appeals filed by the assessee are dismissed.

4.

In the result, the appeals of the assessee are dismissed as withdrawn.

Order pronounced in the open Court on 1st Aug., 2024.

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