OPPORTUNITY NETWORK FOUNDATION ,BANGALORE vs. COMMISSIONER OF INCOME TAX(EXEMPTIONS), BANGALORE

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ITA 1112/BANG/2025Status: DisposedITAT Bangalore12 November 20252 pages

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Income Tax Appellate Tribunal, B BENCH : BANGALORE

Before: SHRI PRASHANT MAHARISHI & SHRI SANDEEP SINGH KARHAIL

For Respondent: Shri Muthu Shankar, CIT-DR

ORDER PER SANDEEP SINGH KARHAIL, JUDICIAL MEMBER

The assessee has filed the present appeals against the separate impugned orders of even date 19.03.2025, passed by the learned Commissioner of Income Tax (Exemptions), Bangalore, [“learned CIT(E)”], rejecting the assessee’s application seeking registration under section 12AB and section 80G of the Income Tax Act, 1961 (“the Act”).

& 1112/Bang/2025 2. On 04.11.2025, the assessee filed an application seeking the withdrawal of the present appeals. Accordingly, we accept the assessee’s request to withdraw the present appeals.

3.

In the result, both appeals by the assessee are dismissed as withdrawn.

Order pronounced in the open court on 12th November, 2025.

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