VIDYA BHAWAN VIDYA BANDHU SANSTHAN,UDAIPUR vs. INCOME TAX OFFICER (EXEMPTION), UDIAPUR

ITA 986/JODH/2026Status: DisposedITAT Jodhpur13 August 2026AY 2026-273 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Whether the appeals should be dismissed as withdrawn when the assessee no longer wishes to pursue them due to no surviving grievance.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.

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 account Sign 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 →