KUKREJA CHARITABLE FOUNDATION,JAMMU vs. INCOME TAX OFFICER WARD-(EXEMPTION), JAMMU

ITA 366/ASR/2026Status: DisposedITAT Amritsar21 July 2026AY 2025-20262 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted the assessee's request for withdrawal of the appeal. Consequently, the tribunal allowed the withdrawal and dismissed the appeal.

What were the facts?

The assessee filed an appeal against an order of the CIT(E). The assessee later filed a request to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn upon their request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH ‘DB’ : AMRITSAR

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

Hearing: 21.07.2026

PER S.RIFAUR RAHMAN, AM:

1.

The assessee has filed appeal against the order of the Learned Commissioner of Income Tax (Exemptions), Chandigarh [“Ld. CIT(E)”, for short] dated 05.02.2025 for the Assessment Year 2025-26. 2. None present on behalf of the assessee. However, we observed from the records that the assessee has filed a request for withdrawal of the appeal vide letter dated 10.07.2026. Accordingly, we allow to withdraw the present appeal and the same is dismissed as withdrawn.

3.

In the result, the appeal filed by the assessee is dismissed. Order pronounced in the open court on this 21st day of July, 2026 after the conclusion of the hearing. (UDAYAN DAS GUPTA) ACCOUNTANT MEMBER

Dated: 21.07.2026/TS

The order continues below.

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