SHRI DEVNARAYAN MANDIR DHARMIK & PARMARTHIK TRUST,RAMLAXMAN BAZAR vs. CIT EXEMPTION, BHOPAL
What did the Tribunal hold?
The Tribunal allowed the assessee to withdraw the current appeal. The appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT. Subsequently, the assessee filed another appeal against the same order and wished to withdraw the current appeal to pursue the latter.
What were the issues?
The primary issue was whether the assessee should be permitted to withdraw their appeal.
AI-generated summary — verify with the full judgment below
आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर "ी परेश म.जोशी, "या"यक सद"य तथा "ी नरे"" "साद "स"हा, "या"यक सद"य के सम" आ.अ.सं. 590/इंदौर/2026 "नधा"रण वष" : 2025-26 "ी देवनारायण मं"दर धा"म"क बनाम आयकर आयु"त तथा पारमा"थ"क ""ट, (ए"जं"शन), भोपाल 37, देवनारायण मं"दर, इं"े"वर माग", रामल"मण बाजार, इंदौर अपीलाथ" ""यथ" "था.ले.सं-एएएमट"एस 2694 सी PAN- AAMTS2694C "नधा"रती क" ओर से "ी "म"लंद वाधवानी, सीए तथा सु"ी ""धा "पपलो"दया, एडवोकेट "वभाग क" ओर से "ी अनूप "संह, आयकर आयु"त "वभागीय ""त"न"ध सुनवाई "त"थ 30.06.2026 उ"घोषणा "त"थ 30.06.2026 आदेश "ी परेश म.जोशी, "या"यक सद"य "वारा "नधा"रती क" उपरो"त शीष"क क" अपील "व"वान आयकर आयु"त (ए"जं"शन), भोपाल के आदेश "दनांक 25.03.2026 के "व""ध "नदे"शत है । 2. इस अपील के संबंध म" "नधा"रती के "व"वान अ"धव"ता "वारा "ल"खत आवेदन "दनांक 29.06.2026 के मा"यम से "नवेदन "कया गया है "क "नधा"रती ने "व"वान आयकर आयु"त (ए"जं"शन) के ऊपर संद"भ"त आदेश "दनांक 25.03.2024 के "व""ध आयकर अपील"य अ"धकरण के सम" अपील आ.अ.सं. 590/इंदौर/2026 दा"खल क" थी परंतु "नधा"रती "वारा
आ.अ.सं. 590/इंदौर/2026 2 "ी देवनारायण मं"दर धा"म"क तथा पारमा"थ"क ""ट, इंदौर "व"वान आयकर आयु"त (ए"जं"शन) के उसी आदेश के "व""ध एक और अपील दा"खल क" गई है जो आ.अ.सं. 746/इंदौर/2026 के "प म" पंजीकृत क" गई है । "व"वान "वभागीय ""
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Recent GST High Court judgments
Search GST case law →- M/S. Middlex, Puri vs. Commnr. Of State Tax, Banijyakar Bhawan, CuttackOrissa · 14 Oct 2026
- M/S Maa Sunadei Indane Gramin Vitrak, Nayagarh vs. Commissioner Of CT And GST, Cuttack, OdishaOrissa · 14 Oct 2026
- Sunanda Raul vs. The Commissioner Of Commercial Taxes And Goods Nad Services Tax, OdishaOrissa · 14 Oct 2026
- Zakir Hussain Ali Khan vs. Additional Commissioner (Appeals), BhubaneswarOrissa · 14 Oct 2026
- M/S Manorama Nayak, Khorda vs. Assistant Commissioner Of State Tax, CT And GST, Bhubaneswar Iv Circle, KhurdaOrissa · 14 Oct 2026