DIVINE CHILD EDUCATIONAL TRUST ,MUMBAI vs. CIT(EXEMPTION), MUMBAI

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ITA 1340/MUM/2026Status: DisposedITAT Mumbai11 May 20263 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the request of the assessee's counsel. Both appeals were dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed appeals against an order from the CIT(E), Mumbai. The assessee's counsel requested to withdraw both appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their appeals.

Which sections of the Income-tax Act were involved?

N.A.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES, MUMBAI

Before: HON’BLE SHREE SANDEEP GOSAIN & HON’BLE SHREE BIJAYANANDA PRUSETH, ACCOUNTANT

For Respondent: Shri Umashankar Prasad (CIT
Pronounced: 11.05.2026

Heard together (2 matters)

ITA 1339/MUM/2026
ITA 1340/MUM/2026

Read from the judgment's own cause title. This page is filed under one of them.

आदेश / ORDER

PER SANDEEP GOSAIN: These appeals are filed by the Assessee against the order of CIT(E), Mumbai dated 17.04.2026 for the Assessment Year N.A.

ITA 1339-1340/MUM/2026 DIVINE CHILD EDUCATIONAL TRUST

2.

Ld. Counsel appearing on behalf of the assessee submitted that she wants to withdraw both the appeals. Considering the request of the Ld. AR, both appeals stand dismissed as withdrawn.

Order pronounced in the open court on 11.05.2026 .

Sd/- Sd/- BIJAYANANDA PRUSETH SANDEEP GOSAIN ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai Dated: 11.05.2026

Copy to:

DIVINE CHILD EDUCATIONAL TRUST , PLOT NO. 267, AMBAPADA INDIRA 1 NAGAR, MALAD (EAST), MUMBAI-400097, MAHARASHTRA CIT(EXEMPTION), ROOM NO. 601, 6TH FLOOR, CUMBALLA 2 HILL MTNL TE BUILDING PEDDER ROAD,, MUMBAI-400026, MAHARASHTRA 3 THE PCIT / CIT, 4 THE D.R., ITAT, MUMBAI BENCH 5 GUARD FILE

ITA 1339-1340/MUM/2026 DIVINE CHILD EDUCATIONAL TRUST

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