MANOHAR BAL MANDIR SAMITI,JAIPUR vs. CIT EXEMPTION, JAIPUR, JAIPUR

ITA 901/JODH/2024Status: DisposedITAT Jodhpur13 August 20263 pages

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that no grievance survived and the assessees did not wish to pursue the appeals. Consequently, the Tribunal found no purpose in adjudicating the appeals on merits.

What were the facts?

The assessees filed appeals against orders passed by the CIT(Exemption) and ITO. At the time of hearing, the assessees' counsel stated that no grievance remained against the impugned orders. Therefore, the assessees no longer wished to pursue 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Whether the appeals should be dismissed as withdrawn when the assessee no longer wishes to pursue them due to no surviving grievance.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?

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)

For Respondent: DR (Physical), 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 and Income Tax Officer, Sriganganagar. In all these appeals, the circumstances leading to their withdrawa

The order continues below.

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