PADMA SHRI VAMAN SARDESAI MEMORIAL TRUST,PANAJI vs. CIT, (EXEMPTION), BENGALORE

These four appeals filed by different assessees’ are filed against the separate orders of ld.Commissioner of Income Tax(Exemptions), all dated 27.08.2022 rejecting the approvals under section 80G of the Act.

At the outset of hearing, no one appeared on behalf of the assessee. All the assessees’ submitted separate applications for withdrawal of the appeals by virtue of CBDT Circular No.22/2022 granting extension time for submitting Form No.10A before the authorities. However, the contents are common in verbatim except the appeal particulars. The appeal wise applications are scanned below :

On the other hand, the ld.Departmental Representative (ld.DR) of the Revenue did not object to the contention of the assessee and has no objection if the appeals of the respective assessees’ are dismissed as withdrawn.

In view of the above, we permit the assessees’ to withdraw their appeals.

In the result, all the appeals of the assessees’ are dismissed as withdrawn.