PRECIHOLE FOUNDATION,THANE vs. EXMPTION WARD, PUNE

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ITA 628/PUN/2026Status: DisposedITAT Pune25 August 20263 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the submissions for withdrawal and accordingly treated the appeals filed by the assessee as dismissed. The appeals were formally dismissed by the Tribunal.

What were the facts?

The assessee filed two appeals against orders of the CIT(Exemption) concerning registration under Section 12A and 80G of the Income Tax Act. The assessee's authorized representative subsequently filed submissions for withdrawal of these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their appeals against the CIT(Exemption)'s orders. The Tribunal had to decide on the validity of this withdrawal 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, PUNE

Before: SHRI PAVAN KUMAR GADALE & DR. DIPAK P. RIPOTE

Hearing: 24.08.2026Pronounced: 25.08.2026

PER BENCH :- These two appeals are filed by the assessee against the separate orders of CIT(Exemption), Pune passed u/sec 12A and 80G of the Income Tax Act. 2. At the time of hearing, the Ld.AR of the assessee has filed submissions for withdrawal of appeals as under:-

ITA.Nos.627 & 628/PUN/2026 Precihole Foundation

We consider the above submissions of the Ld.AR. Accordingly the Appeals filed by the assessee are withdrawn and are treated as dismissed..

3.

In the result, the two appeals filed by the assessee are dismissed.

Order pronounced in the open court on 25th August,2026.

Sd/- Sd/- (PAVAN KUMAR GADALE) (DIPAK P. RIPOTE) ACCOUNTANT MEMBER JUDICIAL MEMBER Pune, Dated: 25th August, 2026 Abhishek Digitally signed by Abhishek Mohan Abhishek Mohan Mohan Date: 2026.08.25 15:26:16 +05'30'

ITA.Nos.627 & 628/PUN/2026 Precihole Foundation आदेशकीप्रतितितिअग्रेतिि / Copy of the Order forwarded to : अिीिार्थी / The Appellant. 1. प्रत्यर्थी / The Respondent. 2. 3. The Pr. CIT concerned. तिभागीयप्रतितिति,आयकरअिीिीयअतिकरण, “B”बेंच, 4. पुणे/DR, ITAT, “B” Bench, Pune. गार्डफ़ाइि / Guard File. 5. //True Copy//

आदेशािुसार / BY ORDER,

Assistant Registrar, आयकरअिीिीयअतिकरण,/ITAT, Pune

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