MAHARASHTRA MEDICAL RESEARCH SOCIETY,PUNE vs. CIT, EXEMPTION, PUNE, PUNE

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ITA 905/PUN/2024Status: DisposedITAT Pune12 December 2024Bench: SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)2 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's counsel filed an application seeking withdrawal of the appeal. The Revenue's representative had no objection to this request. The Tribunal permitted the withdrawal.

What were the facts?

The assessee, Maharashtra Medical Research Society, filed an appeal against the order of the CIT(Exemption) denying approval under Section 80G(5). The appeal was filed before the Income Tax Appellate Tribunal (ITAT), Pune.

What were the issues?

The primary issue was the denial of approval under Section 80G(5). However, the appeal was withdrawn by the assessee before any substantive adjudication.

Which sections of the Income-tax Act were involved?

Section 80G(5)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

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

For Appellant: Smt. Deepa Khare
Hearing: 12.12.2024Pronounced: 12.12.2024

आदेश / ORDER

PER R.K. PANDA, VICE PRESIDENT :

1.

This appeal filed by the assesseee is directed against the order dated 26.03.2024 of the CIT Exemption, Pune denying grant of approval u/s.80G(5) of the Act.

2.

The Ld. Counsel for the assessee filed an application seeking withdrawal of appeal for which the ld. DR has no objection. Accordingly, the request of the LR seeking withdrawal of the appeal is permitted. The appeal is therefore dismissed as ‘Withdrawn’.

3.

In the result, the appeal filed by the assessee is dismissed.

Pronounced in the open court on 12.12.2024.

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