KARNATAKA SOCIAL ASSOCIATION FOR MASS ADVANCEMENT AND TRAINING,HUBBALLI vs. COMMISSIONER OF INCOME TAX(EXEMPTIONS), BANGALORE

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ITA 1310/BANG/2025Status: DisposedITAT Bangalore21 August 2025Bench: Dr. DIPAK P. RIPOTE (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee's Authorized Representative (AR) submitted a letter confirming the withdrawal of appeals. The Departmental Representative (DR) had no objection. The Tribunal noted that the appeals were dismissed as withdrawn.

What were the facts?

The appeals arose from separate orders of the Learned Commissioner of Income Tax (Exemptions) regarding denial of registration under Section 80G and Section 12AB of the Income Tax Act, 1961. The assessee appeared and expressed a wish to withdraw these appeals.

What were the issues?

Whether the appeals could be dismissed as withdrawn based on the assessee's request and the Department's no objection.

Which sections of the Income-tax Act were involved?

Section 80G,Section 12AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A’’BENCH: BANGALORE

Before: Dr. DIPAK P. RIPOTE & SHRI PRAKASH CHAND YADAV

Hearing: 20.08.2025Pronounced: 21.08.2025

O R D E R

PER PRAKASH CHAND YADAV, JUDICIAL MEMBER:

1.

Both these appeals of the assessee are arising from the separate orders of the Learned Commissioner of Income Tax (Exemptions), Bangalore (in short Ld. CIT(E)”), dated 3/11/2023 having DIN & Notice No. ITBA/EXM/F/EXM45/2023-24/1057673953(1) and ITBA/EXM/F/EXM45/2023-24/1057673852(1). is related to the denial of registration U/s. 80G of the Income Tax Act, 1961 (“the Act”) and is related to the denial of registration U/s. 12AB of the Act. and 1310/Bang/2025 Karnataka Social Association for Mass Advancement and Training

3.

Today, when the matters are called for hearing, the Ld. AR, Mr. Vinay A. Kulkarni, Chartered Accountant, appeared virtually and submitted that the assessee wishes to withdraw these appeals. The Ld. AR has also. He has also placed on record a letter dated 19.08.2025, duly signed by the authorized signatory of assessee, confirming the withdrawal of the appeals.

4.

The Ld. DR could not object to the withdrawal of appeals by the assessee.

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