RAMAVTAR EDUCATIONAL TRUST,MUMBAI vs. CIT (EXEMPTIONS), MUMBAI, MUMBAI

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ITA 1082/MUM/2025Status: DisposedITAT Mumbai21 April 2025AY 2025-26Bench: SHRI AMIT SHUKLA (Judicial Member), MS PADMAVATHY S (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal, and accordingly, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order denying registration under section 12AA. The assessee's counsel requested withdrawal of the appeal via email.

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Whether the appeal can be dismissed as withdrawn upon the assessee's request.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

For Appellant: Shri Bhupendra Shah
For Respondent: Shri R.R. Makwana, Addl.CIT
Hearing: 15/04/2025Pronounced: 21/04/2025

आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by the assessee against order dated 05/10/2024 passed by CIT (Exemption) Mumbai denying registration u/s.12AA. 2. Ld. Counsel for the assessee in his e-mail dated 14/04/2025 has requested for withdrawal of the appeal. 3. Ld. DR does not have any objection.

Ramavtar Education 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 In the result, appeal of the assessee is dismissed as withdrawn.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 21st April, 2025.

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