ADIWASI UNNATI MANDAL,MUMBAI vs. CIT (EXEMPTIONS), MUMBAI

PDF · subscribers
ITA 1819/MUM/2026Status: DisposedITAT Mumbai11 May 2026AY 2026-20273 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 assessee requested to withdraw its appeals, stating that the registration was granted by the High Court. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed two appeals before the ITAT challenging the rejection of its registration under sections 80G and 12A. Subsequently, the assessee received registration from the Bombay High Court.

What were the issues?

Whether the assessee's appeals are maintainable after obtaining registration from the High Court.

Which sections of the Income-tax Act were involved?

Section 80G,Section 12A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH MUMBAI

Before: SHRI PAWAN SINGH & SHRI GIRISH AGRAWAL

Hearing: 07.05.2026Pronounced: 11.05.2026

IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 1819 and 1820/MUM/2026 Assessment Year: 2026-27 Adiwasi Unnati Mandal CIT (Exemptions), C/o. Kirti Works (Tablets), Mumbai 98-B, T.H. Kataria Marg, Vs. Matunga Road, (West), Mumbai - 400016 PAN: AAATA0009K (Appellant) (Respondent) Present for: Assessee : None Revenue : Shri Surendra Mohan, Sr. DR Date of Hearing : 07.05.2026 Date of Pronouncement : 11.05.2026 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER (PER BENCH): These two appeals filed by the assessee are arising out of the orders of ld. Commissioner of Income-tax (Exemptions), Mumbai vide order nos. ITBA/EXM/F/EXM45/2025-26/1085317872(1) and ITBA/EXM/F/EXM45/2025-26/1085317940(1) both dated 29.01.2026, u/s 80G and 12A of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).

3.

At the very outset, it is noted that assessee has moved an application dated 27.04.2026, requesting to allow withdrawal of his

2 ITA Nos. 1819 and 1820/Mum/2026 Adiwasi Unnati Mandal AY 2026-27 appeals filed before the Tribunal. Content of this application is reproduced as under:

“Re: Adiwasi Unnati Mandal PAN No.: AAATA0009K Appeal No. ITA 1819/MUM/2026 ITA 1820/MUM/2026 Date of hearing 7th May, 2026 Withdrawal of Appeal Above referred two appeals were filed against the order of CIT (Exemption) Mumbai rejecting registration of this trust u/s. 12A / 80G. Subsequently Hon. Bombay High Court we have been granted registration on 02.04.2026 (order are enclosed) In view of the above we would like to withdraw the appeals mentioned hereinabove. Kindly allow withdrawal appeal. Inconvenience caused to you is regretted.”

3.

No objection was raised by the ld. DR upon this withdrawal. Accordingly, application made by the assessee is allowed. The appeals are dismissed as withdrawn.

4.

In the result, the appeals of the assessee are dismissed as withdrawn.

Order is pronounced in the open court on 11 May, 2026

Sd/- Sd/- (Pawan Singh) (Girish Agrawal) Judicial Member Accountant Member Dated: 11 May, 2026 MP, Sr.P.S.

3 ITA Nos. 1819 and 1820/Mum/2026 Adiwasi Unnati Mandal AY 2026-27 Copy to: 1 The Appellant 2 The Respondent 3 DR, ITAT, Mumbai 4 Guard File 5 CIT BY ORDER,

(Dy./Asstt.Registrar) ITAT, Mumbai

More judgments on Section 80G

All 6,482 judgments and leading authorities on Section 80G →

Recent GST High Court judgments

Search GST case law →