BHIMASHANKAR SHIKSHAN SANSTHA,PUNE vs. THE COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE

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ITA 536/PUN/2024Status: DisposedITAT Pune21 August 2024AY 2024-25Bench: SHRI R. K. PANDA (Vice President), MS ASTHA CHANDRA (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the Department had no objection to the withdrawal application. Therefore, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order rejecting its application for registration under section 12AB of the Income Tax Act. The assessee subsequently filed an application seeking withdrawal of the appeal.

What were the issues?

Whether the assessee's appeal against the rejection of registration under section 12AB should be dismissed as withdrawn based on their application.

Which sections of the Income-tax Act were involved?

Section 12AB,Section 12A(1)(ac)(vi)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE

For Respondent: Shri Keyur Patel, CIT-DR

This appeal filed by the assessee is directed against the order dated 17.01.2024 of the CIT Exemption, Pune rejecting the application for registration u/s 12AB r.w.s. 12A(1)(ac)(vi) of the Income Tax Act, 1961.

2.

The assessee filed an application dated 20.08.2024 seeking withdrawal of the appeal for which the Ld. DR has no objection. Accordingly, the appeal of the assessee is dismissed as “withdrawn”.

3.

In the result, the appeal filed by the assessee is dismissed as “withdrawn”.

Order pronounced in the open Court at the time of hearing itself i.e. 21st August, 2024.

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