MAHARASHTRA CRICKET ASSOCIATION,PUNE vs. DCIT EXEMPTION, PUNE

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ITA 1385/PUN/2025Status: DisposedITAT Pune29 June 2026AY 2021-222 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted that the revenue had no objections to the withdrawal request. Consequently, the appeal filed by the assessee was withdrawn and treated as dismissed.

What were the facts?

The assessee filed an appeal against a revision order passed under Section 263 of the Income Tax Act. During the hearing, the assessee's authorized representative stated that they did not wish to press the grounds of appeal and sought permission to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn by the appellant.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE

Before: DR.MANISH BORAD & SHRI PAVAN KUMAR GADALE

Hearing: 18.06.2026Pronounced: 29.06.2026

PER PAVAN KUMAR GADALE, JUDICIAL MEMBER The Assessee has filed an appeal against the revision order passed u/sec 263 of the Income Tax Act.

2.

At the time of hearing, the Ld.AR mentioned that the assessee does not want to press the grounds of appeal raised in the appeal and the assessee has filed a letter for permission to withdraw the appeal. Per Contra, the Ld. DR has ITA.No.1385/PUN/2025 Maharashtra Cricket Association, Pune

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 Accordingly the Appeal filed by the assessee is withdrawn and is treated as dismissed..

3.

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

Order pronounced in the open court on 29.06.2026. (PAVAN KUMAR GADALE) JUDICIAL MEMBER Pune, Dated: 29th June, 2026 Abhishek Mohan

आदेशकीप्रतितितिअग्रेतिि / Copy of the Order forwarded to : अपीलार्थी / The Appellant. 1. प्रत्यर्थी / The Respondent.

2.3.

The Pr. CIT concerned. विभागीयप्रविविवि,आयकरअपीलीयअविकरण, “B”बेंच, 4. पुणे/DR, ITAT, “B” Bench, Panaji. गार्डफ़ाइल / Guard File. 5. आदेशािुसार / BY ORDER, ////

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