TRATR FOUNDATION,PUNE vs. CIT (EXEMPTION), PUNE

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ITA 945/PUN/2026Status: DisposedITAT Pune25 June 2026AY 2025-262 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, Tratr Foundation, filed an appeal against the order rejecting its application for registration under Section 12A of the Income Tax Act. During the hearing, the assessee's counsel sought to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal filed by the assessee should be allowed to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 12A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: SHRI R. K. PANDA & Ms. ASTHA CHANDRA

For Appellant: Shri Sahil Santosh Pande
For Respondent: Shri Amit Bo0bde, CIT-DR

PER ASTHA CHANDRA, JM:

This appeal filed by the assessee is directed against the order dated 01.12.2025 of the Ld. CIT Exemption, Pune rejecting the application for registration u/s 12A of the Income Tax Act, 1961.

2.

At the time of hearing, the Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal, for which the Ld. DR has no objection. Accordingly, the request of the Ld. Counsel for the assessee seeking withdrawal of the appeal is accepted and the appeal of the assessee is dismissed as “withdrawn”.

2 ITA No.945/PUN/2026

3.

In the result, the appeal filed by the assessee is dismissed as “withdrawn”.

Order pronounced in the open Court at the conclusion of hearing itself i.e. on 25th June, 2026.

Sd/- Sd/- (R. K. PANDA) (ASTHA CHANDRA) VICE PRESIDENT JUDICIAL MEMBER पुणे Pune; दिन ांक Dated : 25th June, 2026 GCVSR Gajjala Chinna Digitally signed by Gajjala Chinna Venkata Subba Reddy Venkata Subba Reddy Date: 2026.06.25 16:44:59 +05'30' आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to: 1. अपील र्थी / The Appellant; प्रत्यर्थी / The Respondent 2. 3. The concerned Pr.CIT, Pune 4. DR, ITAT, ‘B’ Bench, Pune ग र्ड फ ईल / Guard file. 5. आदेशानुसार/ BY ORDER, // True Copy // Assistant Registrar आयकर अपीलीय अदिकरण ,पुणे / ITAT, Pune S.No. Details Date Initials Designation 1 Draft dictated on 25.06.2026 Sr. PS/PS 2 Draft placed before author 25.06.2026 Sr. PS/PS Draft proposed & placed before the 3 JM/AM Second Member Draft discussed/approved by Second 4 AM/AM Member 5 Approved Draft comes to the Sr. PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr. PS/PS 7 Date of uploading of Order Sr. PS/PS 8 File sent to Bench Clerk Sr. PS/PS Date on which the file goes to the Office 9 Superintendent 10 Date on which file goes to the A.R. 11 Date of Dispatch of order

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