ADIRAJ EDUCATION TRUST,THANE vs. CIT (EXEMPTIONS), PUNE, PUNE

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ITA 516/PUN/2025Status: DisposedITAT Pune11 June 2025AY 2025-26Bench: SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee sought withdrawal of the appeal and the respondent had no objection. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee's appeal was against an order rejecting their application for registration under Section 12A of the Income Tax Act, 1961. The assessee later filed an application to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn upon their application.

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

Before: SHRI R. K. PANDA & MS. ASTHA CHANDRA

For Respondent: Shri Vishwas S. Mundhe

This appeal filed by the assessee is directed against the order dated 10.12.2024 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 Accordingly, the appeal of the assessee is dismissed as “withdrawn”.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In the result, the appeal filed by the assessee is dismissed as “withdrawn”.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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