BAGALKOT UNIVERSITY,MUDHOL ROAD, JAMKHANDI, BAGALKOT vs. CIT (EXEMPTIONS), BENGALURU, UNITY BUILDING ANNEXE, MISSION ROAD, BENGALURU

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ITA 970/BANG/2026Status: DisposedITAT Bangalore06 July 2026AY 2025-262 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. Therefore, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the rejection of its application for registration under section 12AB. Subsequently, the assessee filed an application seeking to withdraw the present appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn based on their request.

Which sections of the Income-tax Act were involved?

Section 12AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH : BANGALORE

Before: SHRI WASEEM AHMED & SHRI SANDEEP SINGH KARHAIL

For Appellant: Shri. Balusamy. H, JCIT

PER SANDEEP SINGH KARHAIL, JUDICIAL MEMBER 1. The assessee has filed the present appeal against the impugned order dated 01.09.2025 passed by the learned Commissioner of Income Tax (Exemptions), Bangalore, rejecting the application filed by the assessee seeking registration under section 12AB of the Income Tax Act, 1961 (“the Act”). 2. From the perusal of the record, we find that the assessee has filed an application dated 02.06.2026 seeking withdrawal of the present appeal.

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ITA No.:970/Bang/2026

3.

In view of the above, we accept the assessee’s request to withdraw the present appeal. 4. In the result, the appeal by the assessee is dismissed as withdrawn. Order pronounced in the open court on 6th July, 2026 Sd/- Sd/- (WASEEM AHMED) (SANDEEP SINGH KARHAIL) ACCOUNTANT MEMBER JUDICIAL MEMBER Bangalore,

Dated, the 6th July, 2026.

*VM* Copy to: 1. Appellant 2. Respondent 3. CIT 4. DR, ITAT, Bangalore 5. CIT(A)

By order Assistant Registrar, ITAT,Bangalore

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