What did the Tribunal hold?

The Tribunal acknowledged the appellant's request to withdraw the appeal. Since no one appeared for the appellant, the appeal was disposed of as withdrawn.

The appellant-trust sought to withdraw its appeal before the ITAT due to a technical defect. The appellant had also filed another appeal against the same order.

What were the issues?

Whether the appeal should be withdrawn by the appellant due to a technical defect and the filing of a subsequent appeal.

Saraswati Ved Sagar Gurukul Trust vs ITO | ITAT Mumbai 2026

Income Tax Appellate Tribunal, MUMBAI BENCH “G”, MUMBAI

Before: JUSTICE (RETD.) C.V. BHADANG & SHRI PRABHASH SHANKAR

For Respondent: Shri Basavaraj Hiremath, CIT-DR, Shri Rajgopal Parthasarathi, Sr. DR

Hearing: 09/09/2026Pronounced: 09/09/2026

PER JUSTICE (RETD.) C.V. BHADANG, PRESIDENT :

The appellant-trust has filed an application dated 09.09.2026 seeking to withdraw the appeal on account of some technical defect. It is pointed out that the appellant has filed another appeal being ITA No. 6197/Mum/2026 against the very same order. In that view of the matter, the present appeal is sought to be withdrawn.

None appears for the appellant when called out.

2 ITA No. 6153/Mum/2026 Saraswati Ved Sagar Gurukul Trust

The appeal is disposed of as withdrawn.

Order pronounced in the open court on 09.09.2026.

Sd/- Sd/- (PRABHASH SHANKAR) (JUSTICE (RETD.) C.V. BHADANG) ACCOUNTANT MEMBER PRESIDENT Mumbai; Dated : 09.09.2026 SSL

Copy of the Order forwarded to : 1. The Appellant 2. The Respondent 3. The PCIT/CIT concerned 4. DR, ITAT, Mumbai 5. Guard File. BY ORDER, //True Copy//

(Assistant Registrar) ITAT, Mumbai

SARASWATI VED SAGAR GURUKUL TRUST,MUMBAI vs. INCOME TAX OFFICER (EXEMPTION) WARD 2(3), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments