THE SPIRITUAL ASSEMBLY OF THE BAHAIS OF PUNE THROUGH MRS. SIMA SOLOUKSARAN ROY,PUNE vs. CIT (EXEMP), PUNE
आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में ।
IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE
BEFORE SHRI R.K. PANDA, VICE PRESIDENT
AND MS. ASTHA CHANDRA, JUDICIAL MEMBER
आयकर अपील सं. / ITA No.945/PUN/2025
The Spiritual Assembly of the Bahais of Pune Through
Mrs. Sima Solouksaran Roy,
“206/207, Parmar Chamber”,
Sadhu Vaswani Chowk,
Pune-411001
PAN : AACTT2705M
Vs.
CIT (Exemption), Pune
अपीलार्थी / Appellant
प्रत्यर्थी / Respondent
Assessee by :
Shri Sharad Shah
Department by :
Shri Amit Bobde
Date of hearing :
02-07-2025
Date of Pronouncement :
03-07-2025
आदेश / ORDER
PER ASTHA CHANDRA, JM :
The appeal filed by the assessee is directed against the order dated
14.09.2024 of the Ld. Commissioner of Income Tax (Exemption), Pune.
The assessee has filed an application dated 27.06.2025 to withdraw the appeal stating that “We are not pressing the aforesaid Appeal as we are planning to reapply under appropriate clause.”
Shri Amit Bobde, representing the Department submitted that the Department has no objection in case the assessee wishes to withdraw the appeal.
In view of the above request of the assessee, the appeal is hereby dismissed as withdrawn.
2
5. In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on 03rd July, 2025. (R.K. Panda)
JUDICIAL MEMBER
पुणे / Pune; दिन ांक / Dated : 03rd July, 2025. रदि
आदेश की प्रधिधलधप अग्रेधिि / Copy of the Order forwarded to :
अपील र्थी / The Appellant. 2. प्रत्यर्थी / The Respondent. 3. The Pr. CIT concerned. 4. दिभ गीय प्रदिदनदि, आयकर अपीलीय अदिकरण, “बी” बेंच, पुणे / DR, ITAT, “B” Bench, Pune. 5. ग र्ड फ़ इल / Guard File.
//सत्य दपि प्रदि////
आिेश नुस र / BY ORDER,
िररष्ठ दनजी सदचि / Sr. Private Secretary
आयकर अपीलीय अदिकरण ,पुणे / ITAT, Pune