GAYATRI GAU SEWA & GRAM VIKAS SEVA SANSTHAN,BARMER vs. INCOME TAX OFFICER, BARMER

ITA 637/JODH/2025Status: DisposedITAT Jodhpur12 August 20263 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessees no longer wished to pursue the appeals as no grievance survived. Therefore, the appeals were dismissed as withdrawn.

What were the facts?

The assessees filed appeals against orders passed by the CIT(Exemption). During the hearing, the assessees' counsel stated that no grievance remained and they wished to withdraw the appeals.

What were the issues?

Whether the appeals should be dismissed as withdrawn when the appellant no longer wishes to prosecute them and no grievance subsists.

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

Consolidated Appeals (2)

ITA 637/Jodh/2025AY 2022-23
ITA 841/Jodh/2026AY 2026-27
For Appellant: Shri Rajendra Singhal (Virutal)
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 Asst. years: 2022-23, 2026-27 (Exemption), Jaipur. In all these appeals, the circumstances leading to their withdrawal are identical and, accordingly, they are being disposed of by way of this consolidated order.

2.

At the time of hearing, the Ld. Counsel appearing for the assessees submitted that no grievance now survives agains

The order continues below.

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