JABALPUR AGRAWAL SABHA,JABALPUR vs. COMMISSIONER OF INCOME TAX (EXEMPTION) , BHOPAL

ITA 504/IND/2026Status: DisposedITAT Indore21 May 20265 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the withdrawal application and the agreement of both parties. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. During the hearing, the assessee presented a withdrawal application requesting to withdraw the present appeal. Both the assessee's representative and the revenue's representative agreed to the withdrawal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 253

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

For Appellant: Ms. Devanshi Agrawal, AR
For Respondent: Shri Ashish Porwal, Sr.DR
Hearing: 11.05.2026Pronounced: 21.05.2026

Per Paresh M Joshi, J.M.:

This is an Appeal filed by the Assessee under section 253 of the income tax Act 1961,[ hereinafter referred to as the Act

for the sake of brevity] before this tribunal as & by way of appeal .The Assessee is aggrieved by the order bearing No:-

ITBA/EXM/F/EXM45/2025-26/1088028105(1) dated

27.03.

2026 passed by the Ld. CIT(A), which is hereinafter

referred to as the “Impugned order”.

JABALPUR AGRAWAL SABHA ITA No. 504/Ind/2026 - A.Y.2026

2.

That the aforesaid appeal came up for the hearing before

this tribunal on 11.05.2026 when the assessee presented a “withdraw application” dated 02.04.2026 requesting this tribunal that this trib

The order continues below.

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