CENTURY RAYON EDUCATION SOCIETY,SHAHAD vs. PR. COMMISSIONER OF INCOME TAX, EXEMPTION,PUNE, PUNE

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “A” BENCH BEFORE DR. MANISH BORAD, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER I.T.A.No.1689/PUN/2026 (Assessment Year: 2026-27) Century Rayon Education CIT (Exemption), Pune Society Room No. 322, 3rd Century rayon School, Floor, Income Tax Murbad Road, Shahad Office, PMT Building, Vs. Shankar Seth Road, Dist.- Thane-421103 Pune-411037, Maharashtra PAN: AAATC3270C Maharashtra (Appellant) (Respondent) For Assessee : Shri Sailesh Band (Virtual).AR For Revenue : Shri. Rakesh Ranjan, CIT-DR Date of Hearing : 28.07.2026 Date of Pronouncement : 30.07.2026 ORDER PER PAVAN KUMAR GADALE, JUDICIAL MEMBER The Assessee has filed the appeal against the order of the CIT(Exemption), Pune passed u/sec80G and 250of the Income Tax Act. 2. At the time of hearing, the Learned AR has submitted a letter dated 23.07.2026 filed by the assessee, stating that the assessee was granted approval u/sec80G of the Act by the office CIT(Exemptions) and the assessee would like to withdraw the appeal. And the Learned AR has been instructed to withdraw the appeal filed by the ITA.No.1689/PUN/2026

assessee and the Ld.DR has no objections. Accordingly the Appeal filed by the assessee is withdrawn and is treated as dismissed.

Order pronounced in the open court on 30.07.2026. (PAVAN KUMAR GADALE) JUDICIAL MEMBER पुणे/Pune, Dated: 30th July, 2026 Abhishek Mohan Abhishek Digitally signed by Abhishek Mohan Mohan Date: 2026.07.31 10:37:20 +05'30' आदेशकीप्रतितितिअग्रेतिि / Copy of the Order forwarded to : अिीिार्थी / The Appellant. 1. प्रत्यर्थी / The Respondent. 2. 3. The Pr. CIT concerned. तिभागीय प्रतितिति, आयकर अिीिीय अतिकरण, “A” बेंच, 4. पुणे/DR, ITAT, “A” Bench, Pune. गार्डफ़ाइि / Guard File. 5. ////

आदेशािुसार / BY ORDER,