IIT KANPUR DEVELOPMENT FOUNDATION,KANPUR vs. COMMISSIONER OF INCOME TAX EXEMPTION, LUCKNOW

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ITA 151/LKW/2023Status: DisposedITAT Lucknow30 September 2024Bench: SHRI. SUDHANSHU SRIVASTAVA (Judicial Member), SHRI NIKHIL CHOUDHARY (Accountant Member)3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the rejection of its application for registration under section 12AB. Subsequently, the assessee obtained the registration from the CIT(Exemption) in a fresh application. Therefore, the assessee sought to withdraw the pending appeal.

What were the issues?

Whether the appeal filed against the rejection of registration under section 12AB can be withdrawn when fresh registration has been granted.

Which sections of the Income-tax Act were involved?

Section 12AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “B”, LUCKNOW

Before: SHRI. SUDHANSHU SRIVASTAVA & SHRI NIKHIL CHOUDHARY

For Respondent: Shri S. H. Usmani, CIT(DR)

This appeal has been preferred by the assessee against order dated 30.03.2023 passed by the Commissioner of Income Tax (Exemption) in Form No.10AD, rejecting the application of the assessee for registration under section 12AB of the Income Tax Act, 1961.

2.

The assessee sought the permission of the Bench to withdraw the appeal by moving an application dated 29.07.2024, stating as under:

“29.07.2024

From: IIT KANPUR DEVELOPMENT FOUNDATION, IIT KANPUR, KALYANPUR, KANPUR.

TO: THE HON'BLE INCOME TAX APPELLATE TRIBUNAL, BENCH 'B' LUCKNOW. Sub: APPLICATION FOR GRANT OF PERMISSION OF WITHDRAWING APPEAL IN THE MATTER IIT KANPUR DEVELOPMENT FOUNDATION Appeal No. ITA 151/LKW/2023 PAN AAFCI7602E

Respected Sir, Most respectfully the Appellant beg to submit as under: The Appellant is a Section 8 Company, and had applied for grant of Permanent registration u/s 12AB of Income Tax Act before the learned CIT (Exemption) Lucknow and the learned CIR (Exemption) Lucknow had passed an order rejecting grant of registration u/s 12AB of Income Tax Act vide his Order on Form 10AD dated 31.03.2023. Against the above order the Appellant has preferred an Appeal before Your honour bearing Appeal No. Appeal No. ITA 151/LKW/2023, which is fixed for hearing on 31 July 2024. In this connection the Appellant beg to submit that that Appellant had filed another Application before the learned CIT (Exemption) Lucknow on Form 10AB for grant of registration u/s 12AB of the Income Tax Act and the learned CIT (Exemption) Lucknw has very kindly granted the registration u/s 12AB of the Income Tax Act vide his Order on Form 10AD dated 28.05.2024 bearing DIN ITBA/EXM/F/EXM44/2024-25/1065181881(1). The copy of above Order is being attached herewith for your information and record. In view of this fact that the relief claimed in the Appeal before your honour has already been allowed by the learned CIT (Exemption, the Appellant does not want to press the grounds of Appeal further and therefore request your honour to kindly grant the permission to withdraw the above Appeal.

In the light of above stated facts and in the circumstances it is prayed to your honour to kindly grant your permission for withdrawal of above Appeal and oblige. For IIT KANPUR DEVELOPMENT FOUNDATION Sd/- (DIRECTOR) APPELLANT Enclosure: Copy of Order on Form 10AD dated 24.05.2024 of CIT (Exemption) Lucknow granting registration u/s 12AB of Income Tax Act.”

3.

Learned D.R. has no objection.

4.

Accordingly, we permit the assessee to withdraw the present appeal.

5.

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

Order pronounced in the open Court on 30/09/2024.

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