BHAGAVAT-SIKSHA AND GO-SEVA TRUST,BENGALURU vs. COMMISSIONER OF INCOME TAX (EXEMPTIONS), BENGALURU

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ITA 961/BANG/2025Status: DisposedITAT Bangalore26 August 2025AY 2025-26Bench: SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the withdrawal request as the Revenue's DR raised no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order by the CIT(E). During the hearing, the assessee's representative requested to withdraw the appeal because the assessee had obtained permanent registration under section 80G of the Act.

What were the issues?

Whether the appeal filed by the assessee could be dismissed as withdrawn based on subsequent grant of registration and consent from the Revenue.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, BANGALORE

Before: SHRI WASEEM AHMED & SHRI KESHAV DUBEY

For Appellant: Ms. Sowmya Murugesan, Advocate
For Respondent: Mr. Nabeel Saad – JCIT (DR)
Hearing: 07.07.2025Pronounced: 26.08.2025

Bhagavat-Siksha and Go-Seva Trust, Sri Ranga Nilaya, Behind GPR Complex, The Income Tax Housing Board, KM Road, Officer, Jyothinagar, Vs. Ward - 2(2)(3), Chikkamagalur – 577 102. Bangalore. PAN – AACTB 9080 F APPELLANT RESPONDENT Assessee by : Ms. Sowmya Murugesan, Advocate Revenue by : Mr. Nabeel Saad – JCIT (DR) Date of hearing : 07.07.2025 Date of Pronouncement : 26.08.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER:

This is an appeal filed by the assessee against the order passed by the ld. CIT(E), Delhi vide order dated 15/01/2025 in DIN No. ITBA/EXM/F/EXM45/2024-25/1072189194(1).

2.

During the course of hearing, the learned Authorised Representative of the assessee submitted a letter dated 07.07.2025 requesting permission to withdraw the present appeal, as the assessee has subsequently been granted permanent registration under section Page 2 of 2 80G of the Act by order of the CIT(E) dated 24.06.2025. The ld. DR raised no objection to the submission filed by the ld. AR for the assessee. In view of the submission of the assessee and the letter placed on record, the appeal filed by the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in court on 26th day of August, 2025 Sd/- Sd/- (KESHAV DUBEY) (WASEEM AHMED) Judicial Member Accountant Member Bangalore Dated, 26th August, 2025 / vms / Copy to:

1. 1. The Applicant 2. The Respondent 3. The CIT 4. The CIT(A) 5. The DR, ITAT, Bangalore.

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