PRABHAKAR FOUNDATION,PARBHANI vs. COMMISSIONER OF INCOME-TAX (EXEMPTION),, PUNE

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ITA 547/PUN/2024Status: DisposedITAT Pune27 August 2024AY 2023-24Bench: SHRI SATBEER SINGH GODARA (Judicial Member), DR. DIPAK P. RIPOTE (Accountant Member)4 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the withdrawal letter filed by the assessee and the no objection from the Revenue. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the rejection of its application for registration under Section 12A of the Income Tax Act. The assessee later filed a withdrawal letter seeking to withdraw the appeal.

What were the issues?

Whether the assessee's appeal can be withdrawn.

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 “B” BENCH : PUNE

Before: SHRI SATBEER SINGH GODARA & DR. DIPAK P. RIPOTE

Hearing: 06.08.2024Pronounced: 27.08.2024
1.

This assessee’s appeal, for assessment year 2023-24, arises against the CIT(Exemption), Pune, Pune’s Din and Notice No.ITBA/EXM/F/EXM45/2023-24/1059959799(1) dated 20.01.2024, in rejecting the application of the assessee filed u/sec.12A of the Income Tax Act, 1961 (in short “the Act”).

Case called twice. None appears at assessee’s behest. It is accordingly proceeded ex-parte.

2.

It emerges during the course of hearing, that the assessee vide letter dated 19th July, 2024 seeks permission of the tribunal for withdrawal of it’s appeal as under :

2 ITA.No.547/PUN./2024

3 ITA.No.547/PUN./2024

3.

Learned DR has no objection.

4.

We, therefore, dismiss the appeal of the assessee as withdrawn.

Order pronounced in the open Court on 27.08.2024.

Sd/- Sd/- [DR. DIPAK P. RIPOTE] [SATBEER SINGH GODARA] ACCOUNTANT MEMBER JUDICIAL MEMBER Pune, Dated 27th August, 2024 VBP/-

4 ITA.No.547/PUN./2024 Copy to

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