SJOBA1985 TRUST,CHANDIGARH vs. COMMISSIONER OF INCOME TAX, EXEMPTIONS, CHANDIGARH, CHANDIGARH

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ITA 258/CHANDI/2024Status: DisposedITAT Chandigarh08 October 2024AY 2024-25Bench: SHRI A.D.JAIN (Vice President), SHRI KRINWANT SAHAY (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 application to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee trust filed an appeal for assessment year 2024-25. The assessee later filed an application to withdraw the appeal. This was because Form 10AC, granting approval under Section 80G(5), had been granted.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn due to subsequent grant of approval under Section 80G(5).

Which sections of the Income-tax Act were involved?

Section 80G(5)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CHANDIGARH

Before: SHRI A.D.JAIN & SHRI KRINWANT SAHAY

For Appellant: Shri Ashok Goyal, CA for Shri Tej Mohan Singh, Advocate
For Respondent: Smt. Kusum Bansal, CIT DR
Hearing: 19.09.2024Pronounced: 08.10.2024

आदेश/ORDER

PER A.D.JAIN, VICE PRESIDENT

1.

This is assessee's appeal for assessment year 2024-25 against the order dated 26.02.2024 passed by the ld. CIT(E), Chandigarh.

2.

The ld. Counsel for the assessee has filed an Application dated 18.09.2024 seeking permission to withdraw the appeal. The ld. Counsel for the assessee has mentioned in the application that the assessee is not interested in pursuing the appeal as Form 10AC granting approval under ITA 258/CHD/2024 A.Y. 2024-25 2 Section 80G(5) has since been granted by the PCIT (Exemptions) vide order dated 24.05.2024.

3.

The ld. DR has posed no objection to the request of the assessee.

4.

In view of the above facts and circumstances, the appeal of the assessee is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

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