SYNERGY MANPOWER SOLUTION EMPLOYEE GROUP GRATUITY,SURAT vs. CIT(E), AHMEDABAD

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ITA 1265/SRT/2025Status: DisposedITAT Surat30 June 20263 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the request for withdrawal of the appeals. Consequently, the appeals were dismissed as withdrawn by the Tribunal.

What were the facts?

The assessees filed appeals before the ITAT. During the hearing, the learned Authorized Representatives for the assessees filed applications seeking withdrawal of these appeals. The Revenue's representative had no objection to the withdrawal.

What were the issues?

The primary issue was whether the assessees' request for withdrawal of their appeals should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: MS. SUCHITRA KAMBLE & SHRI B.M. BIYANI

For Respondent: Shri Aashish Pophare, CIT DR
Hearing: 30.06.2026Pronounced: 30.06.2026

आदेश / O R D E R Per Bench:

The captioned appeals have been filed by different assessees/appellants; the details of these appeals are as under:

ITA No. Impugned order Relati ng to DIN of order Dated Passed by 1 473/SRT/2026 ITBA/EXM/F/EX 16.01.2026 CIT(Exemption), 12A M45/2025- Ahmedbad 26/1084858464(1) 2 1265/SRT/2025 ITBA/EXM/F/EX 26.09.2025 CIT(Exemption), 12A M45/2025- Ahmedbad 26/1081224304(1) 26.09.2025 CIT(Exemption), 12A 3 1268/SRT/2025 ITBA/EXM/F/EX Ahmedbad M45/2025- 26/1081224541(1) 4 1269/SRT/2025 ITBA/EXM/F/EX 23.09.2025 CIT(Exemption), 12A Ahmedbad M45/2025- 26/1081060266(1) 2. We have heard learned Representatives of both sides and considered their submissions.

3.

Ld. ARs for assessees have filed their respective applications seeking withdrawal of these appeals.

4.

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

5.

In view of above, the request for withdrawal is allowed and the present appeals are dismissed as withdrawn.

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M/s. Shree Surat Visa Oswal Jain Gnati Mandal & Ors. ITA No.473/SRT/2026 & Ors. 6. Resultantly, these appeals are dismissed.

Order pronounced in open court immediately after conclusion of hearing and subsequently reduced in writing on the same day of 30/06/2026

Sd/- Sd/- (SUCHITRA KAMBLE) (B.M. BIYANI) JUDICIAL MEMBER ACCOUNTANT MEMBER Surat

िदनांक /Dated : 30/06/2026 * Kishore, Sr. PS Copies to: (1) The appellant (2) The respondent (3) CIT (4) CIT(A) (5) Departmental Representative (6) Guard File By order UE COPYAssistant Registrar Income Tax Appellate Tribunal Surat Bench, Surat

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