SHRI AKHIL BHARTIYA SAMARTH JAI SHRAVAK SANGH,NASHIK vs. EXEMPTION, WARD 1(1), NASHIK

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ITA 648/PUN/2024Status: DisposedITAT Pune22 July 2024AY 2022-23Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's application for withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT Exemption, Pune, which rejected the registration application under Section 12AB of the Income Tax Act. The assessee subsequently filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal against the rejection of registration under Section 12AB.

Which sections of the Income-tax Act were involved?

Section 12AB

AI-generated summary — verify with the full judgment below

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

For Appellant: Shri Kishor B Phadke
For Respondent: Shri Rakesh Jha, CIT-DR

This appeal filed by the assessee is directed against the order dated 27.11.2022 of the CIT Exemption, Pune rejecting the registration u/s 12AB of the Income Tax Act, 1961.

2.

The Ld. Counsel for the assessee at the time of hearing filed an application 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 Accordingly, the appeal of the assessee is dismissed as “withdrawn”.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In the result, the appeal filed by the assessee is dismissed as “withdrawn”.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. 22nd July, 2024.

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