REPUBLICAN SPORTS CLUB,MUMBAI vs. CIT (EXEMPTIONS), MUMBAI, MUMBAI

PDF · subscribers
ITA 3045/MUM/2026Status: HeardITAT Mumbai11 May 2026AY 2026-20273 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the withdrawal of both appeals filed by the assessee. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against the orders rejecting its application for registration under Section 12A and approval under Section 80G. The assessee later submitted a letter seeking withdrawal of both appeals.

What were the issues?

Whether the appeals filed by the assessee should be dismissed as withdrawn based on the assessee's request.

Which sections of the Income-tax Act were involved?

Section 12A,Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES, MUMBAI

Before: SMT. BEENA PILLAI, HON’BLE & SHRI ARUN KHODPIA, HON’BLE

For Respondent: Shri Aditya Rai, Sr. DR

INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCHES, MUMBAI BENCH: D BEFORE SMT. BEENA PILLAI, HON’BLE JUDICIAL MEMBER AND SHRI ARUN KHODPIA, HON’BLE ACCOUNTANT MEMBER

ITA 3044 & 3045/MUM/2026 िनधा�रण वष�/Assmt. Year: 2026-2027) Permanent Account Number: AABTR7235D CIT(EXEMPTIONS) MUMBAI REPUBLICAN SPORTS CLUB 601, 6TH FLOOR, CUMBALLA HILL MTNL 26, CRADELL HOLM. B/H BUILDING, PEDDER ROAD, HELEN GARDEN AMBOLI, DR. GOPALRAO ANDHERI (WEST), MUMBAI, Vs. MUMBAI-400058, DESHMUKH MARG, MAHARASHTRA CUMBALLA HILL, MUMBAI MUMBAI-400026, MAHARASHTRA (अपीलाथ� Appellant) (��थ� Respondent)

िनधा�रती �ारा/Assessee represented by: None राज� व �ारा/Revenue represented by: Shri Aditya Rai, Sr. DR

सुनवाई की तारीख / Date of conclusion of hearing: 08-May-2026 घोषणा की तारीख / Date of pronouncement: 11-May-2026 आदेश / ORDER PER BEENA PILLAI, JUDICIAL MEMBER: The present appeals are filed by the assessee against the separate orders passed by the Ld. CIT(E), Mumbai rejecting registration sought by the assessee u/s 12A and approval u/s 80G of the Act.

ITA 3044/MUM/2026 REPUBLICAN SPORTS CLUB

2.

At the time of hearing, the Ld. AR submitted a letter dated 27/04/2026 seeking withdrawal of both the appeals. It was submitted that pursuant to the order passed by the Hon’ble Bombay High Court, the assessee has already been granted registration on 15/04/2026 and therefore the assessee does not wish to pursue the present appeals. The request of the assessee for withdrawal of the appeals was placed on record.

3.

In view of the aforesaid request made by the assessee, we permit withdrawal of both the appeals. Accordingly, both the appeals filed by the assessee are dismissed as withdrawn.

In the result, both the appeals of the assessee are dismissed as withdrawn. Order pronounced in the open court on 11th May, 2026.

Sd/- Sd/-

ARUN KHODPIA BEENA PILLAI ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai Dated: 11/05/2026 SC, Sr. P.S.

ITA 3044/MUM/2026 REPUBLICAN SPORTS CLUB

Copy to:

REPUBLICAN SPORTS CLUB, 26, CRADELL HOLM. B/H HELEN GARDEN 1 AMBOLI, ANDHERI (WEST), MUMBAI, MUMBAI-400058, MAHARASHTRA

CIT(EXEMPTIONS) MUMBAI, 601, 6TH FLOOR, CUMBALLA HILL MTNL 2 BUILDING, PEDDER ROAD, DR. GOPALRAO DESHMUKH MARG, CUMBALLA HILL, MUMBAI, MUMBAI-400026, MAHARASHTRA 3 THE PCIT / CIT, 4 THE D.R., ITAT, MUMBAI BENCH 5 GUARD FILE

More judgments on Section 12A

All 6,064 judgments and leading authorities on Section 12A →

Recent GST High Court judgments

Search GST case law →