YASHWANT EDUCATION SERVICES,DHULE vs. CIT EXEMPTION, PUNE, PUNE

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ITA 606/PUN/2024Status: DisposedITAT Pune28 June 2024Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (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 sought to withdraw the appeal, citing a CBDT circular that extended the due date for filing applications. The Revenue had no objection, and the Tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal against the rejection of registration under Section 80G of the Income Tax Act. The rejection was due to a delay in filing the application.

What were the issues?

Whether the appeal should be withdrawn due to a subsequent change in procedural due dates for filing applications under Section 80G.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

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

Before: SHRI R. K. PANDA & SHRI VINAY BHAMORE

For Appellant: Shri Prateek Jha
For Respondent: Shri Sourabh Nayak
Hearing: 26.06.2024Pronounced: 28.06.2024

ORDER

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