DREAMSYUVA SOCIAL FOUNDATION,PUNE vs. CIT EXEMPTION, PUNE

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ITA 841/PUN/2024Status: DisposedITAT Pune13 September 2024Bench: MS. ASTHA CHANDRA, JUDICIAL MEMBER AND SHREE DR. DIPAK P. RIPOTE (Accountant 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 requested to withdraw the appeal as the new application for 80G registration was admitted. The Department had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the CIT(E) under Section 80G. Subsequently, the assessee filed a new application for 80G registration which was admitted by the CIT(E).

What were the issues?

Whether the appeal filed by the assessee against the order of CIT(E) can be withdrawn as the assessee has filed a fresh application for 80G registration which has been admitted.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: MS. ASTHA CHANDRA & SHREE DR. DIPAK P. RIPOTE

For Appellant: Shri Abhay Shastri
For Respondent: Shri Mirtyunjoy Barnwal

आदेश / ORDER

PER ASTHA CHANDRA, JM :

1.

The appeal filed by the assessee is directed against the order dated 19.03.2024 of the Ld. Commissioner of Income Tax (Exemption), Pune [“CIT(E)”].

2.

The assessee has filed an application dated 12.09.2024 to withdraw the appeal. The relevant extract of the application reads as under : “We had filed an appeal on 20.04.2024 before Hon’ble ITAT, Pune against order of CIT(Exemption), Pune dated 19.03.2024 under sec 80G of the Income Tax Act, 1961. Further, we have filed a new application for 80G registration which has been admitted by CIT(E), Pune. Hence, we hereby with to withdraw our appeal filed before Hon’ble ITAT, Pune.

3.

Shri Mirtyunjoy Barnwal, representing the Department submitted that the Department has no objection in case the assessee wishes to withdraw the appeal.

4.

In view of the above request of the assessee, the appeal is hereby dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 13th September, 2024.

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