DELHI PUBLIC SCHOOL,SHIMLA vs. COMMISSIONER OF INCOME TAX(EXEMPETIONS), CHANDIGARH
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IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: HYBRID MODE BEFORE: SHRI MANOJ KUMAR AGGARWAL, AM & SH. RAJESH DAMODARLAL SHARMA, JM आयकरअपीलसं./ITA No. 4/Chd/2025 बनाम Delhi Public School, CIT, Exemptions, Jhakhri, Near Shimla, Chandigarh Himachal Pradesh 172001 "ायीलेखासं./PAN NO: AAAAD8062E अपीलाथ"/Appellant ""थ"/Respondent िनधा"रतीकीओरसे/Assessee by : Sh. M.R. Sharma (Advocate) – Ld. AR राज"कीओरसे/ Revenue by : Smt. Jaishree Sharma (CIT) – Ld. DR सुनवाईकीतारीख/Date of Hearing : 31.08.2026 उदघोषणाकीतारीख/Date of Pronouncement : 01.09.2026 आदेश/Order PER RAJESH DAMODARLAL SHARMA, J.M:
The present appeal has been filed by the assessee against approval rejection order u/s 10(23C) (iii) of the Income Tax, 1961 by Ld CIT (Exemption), Chandigarh vide order dated 25-11-2024. 2. The Ld. AR, at the outset, stated that the assessee does not wish to pursue the present appeal any further and sought
2 4/Chd/2025 permission to withdraw the same. The same has not been objected to by Ld. CIT-DR.
Accepting the prayer of Ld. AR, the appeal stand dismissed as withdrawn. Order pronounced in the open court on 01.09.2026. - - (MANOJ KUMAR AGGARWAL ) JUDICI
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