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Income Tax Appellate Tribunal, JABALPUR BENCH “DB”, JABALPUR
Before: SHRI KUL BHARAT & SHRI, NIKHIL CHOUDHARY
PER KUL BHARAT, VICE PRESIDENT.:
This appeal, filed by the assessee, against the impugned order dated 09.02.2024 of learned Commissioner Income Tax (Exemption), Bhopal [hereinafter referred as to “Ld.CIT(E)”] rejecting the application of the assessee for registration u/s 80G of the Income Tax Act, 1961 (“the Act”, for short) for the assessment year (Not applicable). The Assessee has raised the following grounds of appeals: - “1.Whether on the facts and circumstances of the case, learned CIT(A) was justified in rejecting the application of the appellant for registration under section 80G based on only delay in filing of Form 10AB without deciding the case of the merits.
2. Appellant craves leave to add or alter any other ground that may be taken at the time of hearing.”
At the time of hearing before us, the Ld. Authorized Representative of the assessee has filed a letter dated 18.08.2025 seeking withdrawal of this appeal. The contents thereof are reproduced herein for the sake of clarity: -
“1. With regard to the above captioned appeal, we most humble wish to submit before the kind bench that the subject matter of the said appeal Page 2 of 2 was rejection order for registration under section 80G of the Act issued by the learned CIT, Exemptions.
2. However, the appellant has availed an opportunity to obtain a fresh registration. Hence, we most humbly wish to withdraw the said appeal. Requesting the kind bench to please allow the withdrawal of the said appeal. For this act of kindness, we shall always remain obliged.”
The Learned Departmental Representative for the Revenue has no objection for withdrawal of this appeal.
In view of the submissions made hereinabove, we permit the assessee to withdraw this appeal. Accordingly, the appeal is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open Court on 21/08/2025.