What did the Tribunal hold?

The tribunal considered the assessee's request to withdraw the appeal. As the Revenue had no objection, the tribunal permitted the withdrawal.

The assessee, Mako Charity Trust, filed an appeal against an order passed by the Commissioner of Income Tax (Exemptions). During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal against the CIT(E)'s order.

Mako Charity Trust vs CIT | ITAT Mumbai 2026

Income Tax Appellate Tribunal, MUMBAI BENCHES, MUMBAI

Before: SMT. BEENA PILLAI, HON’BLE & SHRI GIRISH AGRAWAL, HON’BLE

For Respondent: Shri Mukesh Jain, CIT DR

Pronounced: 21/07/2026

आयकर अपील�य अ�धकरण, मुंबई पीठ�, मुंबई INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCHES, MUMBAI BENCH: C BEFORE SMT. BEENA PILLAI, HON’BLE JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, HON’BLE ACCOUNTANT MEMBER

ITA 4833/MUM/2026 िनधा�रण वष�/Assessment Year: N.A) MAKO CHARITY TRUST CIT - (EXEMPTIONS) - MUMBAI 103, ANAND ESTATE, 189 ARTHUR ROAD, CHINCHPOKLI, ROOM NO. 601, 6TH FLOOR, MUMBAI, MUMBAI-400011, CUMBALLA HILL, MTNL TE MAHARASHTRA BUILDING PEDDER ROAD, Vs. DR GOPALRAO DESHMUKH MARG, CUMBALL HILL, MUMBAI MUMBAI-400026, MAHARASHTRA अपीलाथ� Appellant ��थ� Respondent

Permanent Account Number of AACTM7134P Assessee:

अपीलाथ� �ारा/Appellant represented by: Ms. Sruthi Kalyanikar, AR ��थ� �ारा/Respondent represented by: Shri Mukesh Jain, CIT DR

सुनवाई की तारीख / Date of conclusion of hearing: 10-Jul-2026 घोषणा की तारीख / Date of pronouncement: 21/07/2026 आदेश / ORDER PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

The present appeal has been preferred by the assessee against the impugned order dated 17/11/2025 passed by the Ld. Commissioner of Income Tax (Exemptions).

ITA 4833/MUM/2026 MAKO CHARITY TRUST

At the time of hearing, the Ld. Authorised Representative submitted a letter dated 10/07/2026 seeking permission to withdraw the present appeal. It has been stated therein that since the Trust is running in losses, no tax effect arises and, therefore, the assessee does not wish to pursue the present appeal. The Ld. AR accordingly prayed that the appeal may be permitted to be withdrawn.

2.1. The Ld. Departmental Representative did not raise any objection to the prayer made by the assessee.

We have considered the request made by the assessee. Since the assessee seeks to withdraw the present appeal and the Revenue has no objection to the same, we permit the assessee to withdraw the appeal. Accordingly, the appeal is dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 21/07/2026.

Sd/- Sd/- BEENA PILLAI GIRISH AGRAWAL JUDICIAL MEMBER ACCOUNTANT MEMBER

Mumbai Dated: 21/07/2026 SC. Sr. P.S.

ITA 4833/MUM/2026 MAKO CHARITY TRUST

Copy to: MAKO CHARITY TRUST, 103, ANAND ESTATE, 189 ARTHUR 1 ROAD, CHINCHPOKLI, MUMBAI, MUMBAI-400011, MAHARASHTRA CIT - (EXEMPTIONS) - MUMBAI, ROOM NO. 601, 6TH FLOOR, CUMBALLA HILL, MTNL TE BUILDING 2 PEDDER ROAD, DR GOPALRAO DESHMUKH MARG, CUMBALL HILL, MUMBAI, MUMBAI-400026, MAHARASHTRA 3 THE PCIT / CIT, 4 THE D.R., ITAT, MUMBAI BENCH 5 GUARD FILE

MAKO CHARITY TRUST,MUMBAI vs. CIT - (EXEMPTIONS) - MUMBAI, MUMBAI

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