SWASTIK SOCIAL FOUDATION,PUNE vs. CIT (EXEMPTION), PUNE, PUNE

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ITA 746/PUN/2024Status: DisposedITAT Pune04 June 2024Bench: SHRI INTURI RAMA RAO (Accountant Member), Ms. ASTHA CHANDRA (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT (Exemption) denying registration under Section 12A(1)(ac)(iii). The assessee subsequently filed a letter seeking permission to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw their appeal against the denial of registration.

Which sections of the Income-tax Act were involved?

Section 12A(1)(ac)(iii)

AI-generated summary — verify with the full judgment below

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

Before: SHRI INTURI RAMA RAO & Ms. ASTHA CHANDRA

For Respondent: Shri Ajay Kumar Keshari
Hearing: 04.06.2024Pronounced: 04.06.2024

This is an appeal filed by the assessee directed against the order of CIT (Exemption), Pune denying the registration u/s.12A(1)(ac)(iii) of the Income-tax Act, 1961.

2.

At the outset, we find the appellant filed a letter dated 03.06.2024 seeking permission to withdraw the above captioned appeal for the reasons mentioned therein.

3.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of the appeal.

4.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the above captioned appeal stands dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced on this 04th day of June, 2024.

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