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Judgment
3 paragraphs · 110 words
PER YOGESH KUMAR, U.S. JM:
The captioned Appeals are filed by the Appellant by challenging the order dated 20/09/2022 passed by the Ld. Commissioner of Income Tax (Exemption) (‘Ld. CIT(E)’ for short), wherein the Ld. CIT(E) has dismissed the applications filed by the Appellant in Form No. 10AB filed on 31.03.2022 seeking registration u/s 12A(1)(ac) (iii) and approved u/s 80G(5)(iii) of the Income Tax act, 1961 (‘Act’ for short) filed by the Applicant are rejected as withdrawn.
2.
After arguing for some time, the ld. Counsel for the assesese short permission to withdraw the captioned appeals. Recording the submission of the ld. DR the captioned appeals are dismisses as withdrawn.