ASHAJYOTHI SC/ST MAHILA ABHIVRUDDHI KENDRA,BELAGAVI vs. COMMISSIONER OF INCOME TAX EXEMPTIONS, BANGALORE

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ITA 1968/BANG/2025Status: DisposedITAT Bangalore29 May 20265 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee's appeal was against the rejection of approval under Section 80G(5) by the CIT (Exemptions). The assessee requested to withdraw the appeal before the Tribunal.

What were the issues?

Whether the appeal should be dismissed as withdrawn based on the assessee's request.

Which sections of the Income-tax Act were involved?

Section 80G(5)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A’’ BENCH: BANGALORE

Before: SHRI PRASHANT MAHARISHI & SHRI KESHAV DUBEY

Hearing: 17.03.2026Pronounced: 29.05.2026

PER KESHAV DUBEY, JUDICIAL MEMBER:

This appeal at the instance of the assessee is directed against the order of ld. CIT (Exemptions), Bengaluru dated 27.03.2025 passed u/s 80G(5) of the Income Tax Act, 1961 (“The Act”), whereby the approval u/s 80G(5) was rejected.

2.

The assessee has raised the following grounds of appeal:

ITA No.1968/Bang/2025 Ashajyothi SC/ST Mahila Abhivruddhi Kendra, Belagavi Page 2 of 5

ITA No.1968/Bang/2025 Ashajyothi SC/ST Mahila Abhivruddhi Kendra, Belagavi Page 3 of 5

3.

None appeared on behalf of the assessee. At the outset, it has been observed that there is a delay of 98 days in filing the appeal before this Tribunal. However, prior to adjudication of condonation of delay in filing the appeal, it was also observed that the assessee has submitted a letter dated 5.3.2026 requesting for withdrawal of the present appeal for the reasons mentioned herein, which is reproduced below:

ITA No.1968/Bang/2025 Ashajyothi SC/ST Mahila Abhivruddhi Kendra, Belagavi Page 4 of 5

4.

Keeping in view of the above request of the assessee for withdrawal of appeal, the present appeal is dismissed as withdrawn.

5.

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

Order pronounced in the open court on 29th May, 2026

Sd/- Sd/- (Prashant Maharishi) (Keshav Dubey) Vice President Judicial Member

Bangalore, Dated 29th May, 2026. VG/SPS

ITA No.1968/Bang/2025 Ashajyothi SC/ST Mahila Abhivruddhi Kendra, Belagavi Page 5 of 5

Copy to:

1.

The Applicant 2. The Respondent 3. The CIT 4. The DR, ITAT, Bangalore. 5 Guard file By order

Asst. Registrar, ITAT, Bangalore.

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