IQRA TRUST,NEAR MASJID ,NAGBAL, GANDERBAL vs. INCOME TAX OFFICER, WARD-1, SRINAGAR

ITA 344/ASR/2026Status: DisposedITAT Amritsar23 July 2026AY 2024-252 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as requested. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee subsequently filed an application requesting to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 250,Section 143(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR.

Before: SH. S. RIFAUR RAHMAN & SH. UDAYAN DAS GUPTA

Hearing: 20.07.2026Pronounced: 23.07.2026

Per: Udayan Dasgupta, JM: This appeal is filed by the assessee against the order of ld. Addl./JCIT(A)-1, Visakhapatnam, passed u/s 250 of the IT Act, 1961, dated 06.01.2026, which has emanated from the order of the AO, CPC, Bangaluru, passed u/s 143(1) of the Act, dated 04.09.2025. 2. None was present on behalf of the assessee before the bench but assessee has submitted an application and requested the Bench to grant permission to withdraw the present appeal.

3.

Learned D. R. has no objection.

4.

Accordingly, we permit the assessee to withdraw the present appeal. Assessment Year: 2024-25 2

5.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronoun

The order continues below.

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