SMT AMIRTA DEVI EDUCATIONAL TRUST,VASAI vs. CIT (EXEMPTIONS), PUNE, PUNE

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ITA 500/PUN/2025Status: DisposedITAT Pune11 June 2025AY 2025-26Bench: SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)5 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee applied for withdrawal of the appeal, and the Departmental Representative had no objection. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order dated 02.12.2024 of the CIT(Exemption), Pune, which rejected their application for grant of registration under Section 12A of the Income Tax Act, 1961. During the proceedings, the assessee sought to withdraw the appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn upon the assessee's application for withdrawal.

Which sections of the Income-tax Act were involved?

Section 12A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE

For Respondent: Shri Vishwas S. Mundhe

This appeal filed by the assessee is directed against the order dated 02.12.2024 of the Ld. CIT(Exemption), Pune rejecting the application for grant of registration u/s 12A of the Income Tax Act, 1961 (hereinafter referred to as „the Act‟).

2.

The assessee filed an application seeking withdrawal of the appeal stating the reasons for withdrawal therein, for which the Ld. DR has no objection. Accordingly, the appeal of the assessee is dismissed as “withdrawn”.

3.

In the result, the appeal filed by the assessee is dismissed as “withdrawn”.

Order pronounced in the open Court on 11th June, 2025.

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