MADHAV EDUCATION TRUST,MEHSANA vs. THE DY. CIT, CIRCLE-1, EXMP, AHMEDABAD

This appeal is filed by the assessee against the order of National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘CIT(A)’] dated 09.10.2025 for the Assessment Year (A.Y.) 2018-19 in the proceeding u/s 143(3) of the Income Tax Act (hereinafter “the Act”).

The brief facts of the case are that the assessee is a charitable trust registered u/s 12AA of the Act. The return of income for A.Y. 2018- 19 was filed on 31.08.2018 declaring total income of Rs. Nil. While processing the return u/s 143(1) of the Act, the CPC had denied the exemption claimed u/s 11 and 12 of the Act on the ground that Form No. Madhav Education Trust Vs. DCIT(E) Asst. Year:2018-19 2 10B (audit report) was not filed within the due date. Thereafter, the case of the assessee was taken up for complete scrutiny wherein the claim for deduction u/s 11 and 12 of the Act was again denied. The assessee had carried the matter in first appeal and the Ld. CIT(A) vide the impugned order had held that disallowance was made in the intimation u/s 143(1) of the Act and not in the order u/s 143(3) of the Act. Further that the assessee should have challenged the intimation order and the appeal against the assessment order was dismissed by the Ld. CIT(A).

Shri Jignesh Parikh, Ld. AR of the assessee submitted that the assessee had filed Form No. 10B of the Act on 04.11.2019, well before the processing of the return of income by CPC. He explained that the assessee had subsequently filed an appeal against the intimation u/s 143(1) of the Act denying the claim of deduction u/s 11 and 12 of the Act. He submitted that the Ld. CIT(A) vide order dated 07.01.2025 had allowed the appeal of the assessee in the intimation u/s 143(1) of the Act. Therefore, the present appeal in respect of order u/s 143(3) of the Act on the same issue has become infructuous. He, therefore, sought permission to withdraw the present appeal.

The Ld. CIT-DR had no objection to withdrawal of the appeal by the assessee.

We have considered the request of the assessee. A letter dated 19.01.2026 has also been filed by the assessee explaining the facts of the case and with a request to withdraw the present appeal. Since the Madhav Education Trust Vs. DCIT(E) Asst. Year:2018-19 3 assessee doesn’t want the pursue the present appeal, the same is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed.