SHRADHA MUKTAAI TRUST,KALYAN EAST, THANE vs. INCOME TAX OFFICER EXEMPTION WARD THANE, THANE

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ITA 788/PUN/2026Status: DisposedITAT Pune28 July 20262 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's request to dismiss the appeals as infructuous and the Department's lack of objection. Consequently, the Tribunal dismissed both appeals.

What were the facts?

The assessee filed two appeals against the rejection of their application for registration under Section 12A of the Income Tax Act. The assessee's representative requested that both appeals be dismissed as infructuous due to inadvertent generation.

What were the issues?

Whether the appeals filed by the assessee should be dismissed as infructuous due to inadvertent generation.

Which sections of the Income-tax Act were involved?

Section 12A

AI-generated summary — verify with the full judgment below

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

Before: SHRI RAMA KANTA PANDA & Ms. ASTHA CHANDRA

For Appellant: CA Sailee Gujarathi
For Respondent: Shri Amit Bobde, CIT-DR

PER ASTHA CHANDRA, J.M.:

These two appeals filed by the assessee are directed against the order(s) dated 06-12-2025 of the Ld. Commissioner of Income Tax (Exemption), Pune, rejecting the application(s) for grant of registration u/s. 12A of the Income Tax Act, 1961 (the “Act”).

2.

At the outset, the Ld.AR submitted that both the above appeals with ITA Nos. 788/PUN/2026 & 729/PUN/2026 have been generated inadvertently pursuant to removal of defect in the original appeal filed by the assessee. She has therefore, requested that both these appeals be dismissed as infructuous.

3.

The Ld. DR had no objection if the Ld.AR wishes to withdraw these appeals.

2 ITA Nos. 788 & 729/PUN/2026 4. In view of the above request of the Ld.AR, both the appeals are dismissed as infructuous.

5.

In the result, the appeals in ITA Nos. 788/PUN/2026 & 729/PUN/2026 filed by the assessee are dismissed as infructuous.

Order pronounced in the open Court on 28-07-2026

Sd/- Sd/- (RAMA KANTA PANDA) (ASTHA CHANDRA) VICE PRESIDENT JUDICIAL MEMBER पुणे/Pune; Tadepalli Naga Digitally signed by Tadepalli Naga Murali Mohan दिन ांक/Dated : 28-07-2026 Murali Mohan Date: 2026.07.30 11:46:19 +05'30' TNMM

आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to: 1. अपील र्थी / The Appellant 2. प्रत्यर्थी / The Respondent 3. The concerned Pr.CIT, Pune 4. DR, ITAT, ‘B’ Bench, Pune 5. ग र्ड फ ईल / Guard file. आदेशानुसार/ BY ORDER, // True Copy // Assistant Registrar आयकर अपीलीय अदिकरण ,पुणे / ITAT, Pune

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