J&K POLICE WIVES WELFARE ASSOCIATION,POLICE HEADQUARTERS , JAMMU UNIVERSITY ROAD vs. CIT ( EXEMPTIONS ), CR COMPLEX , SECTOR SEVENTEEN E

ITA 21/ASR/2026Status: DisposedITAT Amritsar20 July 2026AY 2020-212 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(Exemptions) for AY 2020-21. The assessee later requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal, rendering further proceedings moot.

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: 20.07.2026

PER S.RIFAUR RAHMAN, AM:

1.

The assessee has filed appeal against the order of the Learned Commissioner of Income Tax (Exemptions), Chandigarh at Amritsar [“Ld. CIT(E)”, for short] dated 05.03.2025 for the Assessment Year 2020-21. 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

2 vide letter dated 16.07.2026. Accordingly, we allow to withdraw the present appeal and the same is dismissed as withdrawn.

3.

We also observed that there is a delay of 221 day in filing the present appeal and the assessee has filed the condonation of delay application. As we have already dismissed the appeal as withdrawn

The order continues below.

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