What did the Tribunal hold?

The Tribunal accepted the assessee's prayer for withdrawal. Consequently, the appeal was dismissed as not pressed.

The assessee filed an appeal before the ITAT. During the hearing, the assessee's authorized representative sought to withdraw the appeal. The revenue did not object to this request.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Bal Gopal Gau Basera Welfare… vs CIT | ITAT Chandigarh 2026

Income Tax Appellate Tribunal, “A” BENCH, CHANDIGARH

Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM & HON’BLE SHRI RAJESH DAMODARLAL SHARMA, JM

IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHANDIGARH VIRTUAL HEARING BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI RAJESH DAMODARLAL SHARMA, JM आयकरअपीलसं. / ITA No.252/CHANDI/2026 Bal Gopal Gau Basera Welfare Society CIT (Exemptions) बनाम/ 222, Phase – 7, Mohali Room No.1, 5th Floor, C R Building Punjab – 160062 Himalaya Marg, Sector – 17E Vs. Chandigarh – 160017 �ायीलेखासं./जीआइआरसं./PAN/GIR No. AAHAB-8255-C (अपीलाथ�/Appellant) : (��थ� / Respondent) अपीलाथ�कीओरसे/ Appellant by : Sh. Sudhir Sehgal (Advocate) – Ld. AR ��थ�कीओरसे/Respondent by : Smt. Jaishree Sharma (CIT) - Ld. DR सुनवाईकीतारीख/Date of Hearing : 05-08-2026 घोषणाकीतारीख /Date of Pronouncement 06-08-2026 : आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by assessee arises out of an order of Ld. Commissioner of Income Tax (Exemption), Chandigarh, [CIT(E)] dated 15-12-2015. During hearing, Ld. AR sought withdrawal of the appeal which was not objected to by revenue. A letter seeking withdrawal of the appeal has been placed on record.

Accepting the prayer of Ld. AR, the appeal stand dismissed as not pressed. Order pronounced on 06th August, 2026

-Sd- -Sd- (RAJESH DAMODARLAL SHARMA) (MANOJ KUMAR AGGARWAL) JUDICIAL MEMBER ACCOUNTANT MEMBER AS Dated: 06-08-2026 आदेश की �ितिलिप अ�ेिषत /Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. ��थ�/Respondent 3. आयकरआयु�/CIT 4. िवभागीय�ितिनिध/DR 5. गाड�फाईल/GF

ASSISTANT REGISTRAR

ITAT CHANDIGARH

BAL GOPAL GAU BASERA WELFARE SOCIETY, MOHALI,MOHALI vs. THE CIT EXEMPTIONS, CHANDIGARH, CHANDIGARH

What did the Tribunal hold?

What were the facts?

What were the issues?

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