MATA CHAMELADEVI EDUCATIONAL AND CHARITABLE TRUST,MUMBAI vs. CIT (EXEMPTIONS), MUMBAI, MUMBAI

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ITA 1139/MUM/2025Status: DisposedITAT Mumbai22 April 2025AY 2025-26Bench: SHRI AMIT SHUKLA (Judicial Member), MS PADMAVATHY S (Accountant Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal and accordingly dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order by the CIT (Exemption) denying registration u/s.12AA. The assessee's counsel requested to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the assessee's request.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH

Before: SHRI AMIT SHUKLA & MS PADMAVATHY S

For Appellant: Shri Bhupendra Shah
For Respondent: Shri R.R. Makwana, Addl.CIT
Hearing: 16/04/2025Pronounced: 22/04/2025

आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by the assessee against order dated 23/12/2024 passed by CIT (Exemption) Mumbai denying registration u/s.12AA. 2. Ld. Counsel for the assessee in his letter dated 15/04/2025 has requested for withdrawal of the appeal. 3. Ld. DR does not have any objection.

Mata Chameladevi Educational and Charitable Trust 4. In view of the above, we accept the request of the ld. Counsel of the assessee for withdrawal of the aforesaid appeal. 5. In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced on 22nd April, 2025.

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