BOMBAY MIDWEST ROTARY FOUNDATION,MUMBAI vs. CIT (EXEMPTIONS) MUMBAI, MUMBAI

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ITA 1726/MUM/2026Status: DisposedITAT Mumbai06 May 2026AY 2026-20273 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeals. The appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against the rejection of registration under Section 12A/80G. Subsequently, the assessee received registration from the Bombay High Court and requested to withdraw the appeals.

What were the issues?

Whether the appeals filed against the rejection of registration under Section 12A/80G should be withdrawn by the assessee after obtaining registration from the High Court.

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, ‘B’ BENCH

Before: SHRI AMIT SHUKLA & SHRI PRABHASH SHANKAR

For Respondent: Shri Vimal Kumar Meena
Hearing: 06/05/2026Pronounced: 06/05/2026

आदेश / O R D E R PER BENCH:

The aforesaid appeals have been filed by the assessee against order passed by ld. CIT (Exemptions) rejecting registration u/s.12A/80G for A.Y.2026-27. 2. None appeared on behalf of the assessee.

2 ITA No.1726 & 1727/Mum/2026 Bombay Midwest Rotary Foundation

3.

Before us assessee has filed following letter for 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 of appeal. Inconvenience caused to you is regretted.”

3.

Ld. DR does not have any objection.

4.

We have heard the ld. DR and perused the records, especially the Application of assessee for withdrawal of the Appeal. We find considerable cogency in the contentions of Assessee as aforesaid. Keeping in view of the facts and circumstances of the case, we accept the request of the assessee for withdrawal of the Appeals and accordingly, we dismiss the Appeals as withdrawn.

3 ITA No.1726 & 1727/Mum/2026 Bombay Midwest Rotary Foundation

5.

In the result the appeals filed by the assessee are dismissed as withdrawn

Order pronounced on 6th May, 2026.

Sd/- Sd/- (PRABHASH SHANKAR) (AMIT SHUKLA) ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai; Dated 6th May, 2026 KARUNA, sr.ps

Copy of the Order forwarded to : 1. The Appellant 2. The Respondent. 3. CIT 4. DR, ITAT, Mumbai 5. Guard file. //True Copy//

BY ORDER,

(Asstt. Registrar) ITAT, Mumbai

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