PRAKASH DNYANASHAKTI CHARITABLE TRUST.,MUMBAI vs. CIT EXEMPTION, PUNE, PUNE

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ITA 1388/MUM/2023Status: DisposedITAT Mumbai30 June 2023AY 2023-20242 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 to withdraw its appeal. The Department did not object to this request.

What were the facts?

The assessee, Prakash Dnyanashakti Charitable Trust, filed an appeal against the CIT(E)'s order rejecting its application for recognition under section 80G. The assessee subsequently filed a letter requesting to withdraw the appeal.

What were the issues?

The primary issue was the assessee's application for recognition under section 80G. The appeal was withdrawn by the assessee.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI ‘C’ BENCH, MUMBAI.

Before: Shri B.R. Baskaran (AM) & Shri Amit Shukla (JM)

For Respondent: Shri Soumendu Kumar
Hearing: 30.06.2023Pronounced: 30.06.2023

O R D E R Per B.R.Baskaran (AM) :-

The assessee has filed this appeal challenging the order dated 28.2.2023 passed by the learned CIT(E), Pune rejecting the application filed by the assessee seeking recognition under section 80G of the I.T. Act.

2.

The assessee has filed a letter dated 26.6.2023 before the Tribunal, wherein it stated that the assessee seeks to withdraw this appeal. Learned DR did not object to the request made by the assessee. Accordingly, we allow the assessee to withdraw the appeal.

3.

In the result, appeal filed by the assessee is dismissed as withdrawn. Pronounced in the open court on 30.6.2023.

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