THE PMC TRUST,HYDERABAD vs. CIT (EXEMPTION), HYDERABAD

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ITA 447/HYD/2025Status: DisposedITAT Hyderabad12 June 2025AY 2024-2025Bench: us a letter dated 04-06-2025, wherein it is stated that as a favourable order had been passed by the CIT (Exemption), therefore, the present appeal may be treated as withdrawn. For the sake of clarity, the aforesaid letter dated 04-06-2025 is culled out as under : Application for Withdrawal of Appeal To, The Registrar, Income Tax Appellate Tribunal, HYDERABAD Subject: Withdrawal of Appeal in ITA No.447/HYD/2025 - AY [2024-25] Respected Sir, I, Madhavi Challamalla had filed an appeal on beha5 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the CIT-DR did not object to the withdrawal. Considering the facts, the Tribunal permitted the withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee trust filed an appeal against an order by the CIT (Exemption) that declined their application for registration under Section 12AB of the Income-tax Act, 1961. Subsequently, the assessee filed a letter to withdraw the appeal, stating that a favorable order was passed by the CIT (Exemption).

What were the issues?

Whether the appeal can be withdrawn by the assessee subsequent to filing a letter of withdrawal, citing a favorable order from the CIT (Exemption).

Which sections of the Income-tax Act were involved?

Section 12AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘B’ Bench, Hyderabad

Pronounced: 12.06.2025

करदाता का प्रतततितित्व/ Assessee : None Represented by राजस्व का प्रतततितित्व/ Department : Shri Narender Kumar Naik, CIT-DR Represented by सुिवाई समाप्त होिे की ततति/ Date of : 12.06.2025 Conclusion of Hearing घोर्णध की तधरीख/Date of Pronouncement : 12.06.2025 O R D E R प्रनत रवीश सूद, जे.एम./PER RAVISH SOOD, J.M.

The present appeal filed by the assessee trust is directed against the order passed by the CIT (Exemption), Hyderabad, 2 The PMC Trust, Hyderabad. dated 13-12-2024, declining the assessee's application for registration under section 12AB of the Income-tax Act, 1961.

2.

The assessee/appellant has e-filed before us a letter dated 04-06-2025, wherein it is stated that as a favourable order had been passed by the CIT (Exemption), therefore, the present appeal may be treated as withdrawn. For the sake of clarity, the aforesaid letter dated 04-06-2025 is culled out as under :

3 The PMC Trust, Hyderabad.

3.

The learned CIT-DR did not object to the seeking of the withdrawal of the present appeal filed by the assessee/appellant. Considering the aforesaid facts, we herein permit the withdrawal of the present appeal.

4.

In the result, the captioned appeal is dismissed as withdrawn.

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