PRESTIGE UNIVERSITY,INDORE vs. CIT EXEMPTION , BHOPAL

ITA 64/IND/2025Status: DisposedITAT Indore14 May 20263 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the submissions of both parties and accepted the assessee's request for withdrawal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee, Prestige University, filed an appeal before the ITAT. The assessee's authorized representatives filed an application seeking withdrawal of the present appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

For Appellant: Shri Ashish Goyal & Shri N.D. Patwa, ARs
For Respondent: Shri Anoop Singh, CIT-DR
Hearing: 14.05.2026Pronounced: 14.05.2026

Per B.M. Biyani, A.M.:

1.

We have heard learned Representatives of both sides and considered their submissions.

2.

Ld. AR for assessee has filed following application seeking withdrawal of present appeal:

Prestige University Prestige University

3.

Ld. DR for revenue has no objection if withdrawal is permitted.

4.

In view of above, the request for withdrawal is accepted and the present appeal is dismissed as withdrawn.

5.

Resultantly, this appeal is dismissed.

Order pronounced in open court on 14/05/2026 (PARESH M. JOSHI) ACCOUNTANT MEMBER

Indore

िदनांक/Dated : 14/05/2026

Patel/Sr. PS Copies to: (1) Th

The order continues below.

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