HARYANA SARASWATI HERITAGE DEVELOPMENT BOARD,PANCHKULA, HARYANA vs. COMMISSIONER OF INCOME TAX, EXEMPTIONS, CHANDIGARH

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ITA 339/CHANDI/2024Status: DisposedITAT Chandigarh06 September 2024AY 2022-23Bench: 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 The appeal was dismissed as withdrawn in light of the subsequent events and the assessee's prayer.

What were the facts?

The assessee filed an appeal for AY 2022-23. Subsequently, the assessee sought to withdraw the appeal due to obtaining registration under Section 12AB of the Income-tax Act, 1961, following a CBDT circular extending the due date for filing Form 10A.

What were the issues?

Whether the appeal should be withdrawn by the assessee due to subsequent events leading to obtaining necessary registration.

Which sections of the Income-tax Act were involved?

Section 12AB

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 Nikhil Goyal, Advocate &, Shri Ashok Goyal, C.A
For Respondent: Shri Rohit Sharma, CIT DR
Hearing: 05.09.2024Pronounced: 06.09.2024

आदेश/ORDER

PER A.D.JAIN, VICE PRESIDENT

1.

This is assessee's appeal for assessment year 2022-23 against the order dated 17.09.2021 passed by the ld. CIT (Exemptions), Chandigarh.

2.

The ld. counsel for the assessee has filed an Application dated 16.08.2024 seeking permission to withdraw the appeal. The contents of the withdrawal application are reproduced hereunder:

ITA 339/CHD/2024 A.Y.2022-23 2 “ We herein refer to an appeal preferred before the Hon'ble Tribunal bearing Hon'ble Tribunal on 05.09.2024. In this regard, the Central Board of Direct Taxes has issued Circular No. 7 of 2024 dated 25.04.2024, extending the due date for filing Form 10A/ Form 10AB by trusts/ societies for registration under section 12AB of the Income-tax Act, 1961 up to 30th June 2024(CBDT Circular is attached herewith as Annexure 1). In light of the above circular, the Appellant society filed Form 10A on 27.06.2024 and was given the Approval in Form 10AC dated 04.07.2024 through which requisite registration has been given to the Appellant commencing from AY 2022-23 to AY 2026-27. The Approval in Form 10AC is attached herewith as Annexure 2. Considering the above facts and subsequent events, we humbly pray for the withdrawal of the appeal. Kindly consider the same and oblige.”

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.

Order pronounced on 06.09.2024.

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