SHRI JAIN DHARMIK SHIKSAN SANGH,MUMBAI vs. INCOME TAX OFFICER (EXEMPTION)-2(3), MUMBAI

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ITA 2404/MUM/2026Status: DisposedITAT Mumbai08 July 2026AY 2026-272 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 the appeal. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against the rejection of their application for approval under Section 80G(5) of the Income Tax Act. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the rejection of 80G(5) approval should be dismissed as withdrawn.

Which sections of the Income-tax Act were involved?

Section 80G(5),Section 254(1)

AI-generated summary — verify with the full judgment below

PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the assessee is directed against the order of the ld.

Commissioner of Income Tax (Exemption) [for short “CIT(E)”] dated

27.12.2025, for the assessment year 2026-27, whereby the application

filed by the Assessee in Form No.10AB seeking approval of funds under

Section 80G(5) of the Income Tax Act, 1961 [hereinafter referred to as

‘the Act’] was rejected. 2. At the outset of hearing, the Learned Authorised Representative (‘Ld. AR’)

of the assessee submits that, the assessee may be allowed to withdrawn

the appeal as the Ld.CIT(E) has already granted approval of fund under

Section 80G(5) of the Income Tax Act. The Learned Senior Departmental

Representative (‘Ld. Sr. DR’) raised no objection if the appeal of the

ITA No. 2404/MUM/2026 (A.Y.: 2026-27) Shri Jain Dharmik Shikshan Sangh

assessee is dismissed as withdrawn. 3. Considering the submission of the Ld. AR of the assessee, the appeal of

the assessee is dismissed as withdrawn.

In result, the appeal of assessee is dismissed as withdrawn.

Order pronounced in open Court on 08.07.2026 at the time of hearing

S Sd/-

Sd/- Sd/- OM PRAKASH KANT PAWAN SINGH ACCOUNTANT MEMBER JUDICIAL MEMBER

Mumbai, Dated: 08/07/2026 Aditi Pandare, PS Aditi Pandare, PS Aditi Pandare, PS Aditi Pandare, PS

Copy of the order forwarded to: (1) The Assessee; (2) The Revenue; (3) The PCIT / CIT (Judicial); (4) The DR, ITAT; and (5) Guard file. By Order

Assistant Registrar ITAT, Mumbai

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