SINDHU SANSKAR SEWA SAMITI BHILWARA,BHILWARA vs. CIT EXEMPTION, JAIPUR, JAIPUR

ITA 603/JODH/2024Status: DisposedITAT Jodhpur14 August 20263 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that no grievance survived and the assessees did not wish to pursue the appeals. Consequently, there was nothing left for adjudication and the appeals were dismissed as withdrawn.

What were the facts?

The assessees filed appeals against orders passed by the CIT(Exemption). At the time of hearing, the assessees' counsel stated that no grievance remained against the impugned orders. Therefore, the assessees wished to withdraw the appeals.

What were the issues?

Whether the appeals should be dismissed as withdrawn when the assessee no longer wishes to pursue them due to no surviving grievance.

Which sections of the Income-tax Act were involved?

NA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

Before: SHRI AMIT SHUKLA, HON’BLE & SHRI GIRISH AGRAWAL, HON’BLE

For Appellant: CA (Physical), CA (Physical)
For Respondent: DR (Physically)

PER BENCH: The above captioned appeals have been preferred by the respective assessees against the orders passed by the Ld. Commissioner of Income Tax (Exemption), Jaipur. In all these appeals, the circumstances leading to their withdrawal are identical and, accordingly, they are being disposed o

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

Recent GST High Court judgments

Search GST case law →