What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as no objection was raised by the Revenue. Consequently, the appeal was dismissed as withdrawn.

The assessee, Shiv Education And Charitable Trust, filed an appeal against an order passed by the Commissioner of Income Tax (Exemption). Subsequently, the assessee filed an application requesting the withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee could withdraw their appeal before the tribunal.

Shiv Education and Charitable… vs CIT | ITAT Rajkot 2026

Income Tax Appellate Tribunal, Rajkot Bench, Rajkot

Before: Dr. Arjun Lal Saini & Shri Sonjoy Sarma

For Appellant: Ms. Devina Patel, Ld. AR

Hearing: 24/06/2026Pronounced: 24/06/2026

आदेश/ORDER

Per, Bench:

Captioned appeal filed by the assessee against the order dated 03.09.2024 passed by the Commissioner of Income Tax (Exemption).

The assessee has filed an application dated 19.06.2026 requesting for the withdrawal of appeal. The ld. DR did not raise any objection. We permit the assessee to withdraw this appeal.

In the result, the appeal is dismissed as withdrawn.

ITA No. 384/Rjt/2025 Shiv Education And Cheritabal Trust

Order pronounced in the open court on 24/06/2026. Sd/- Sd/- [Shri Sonjoy Sarma] [Dr. Arjun Lal Saini] �याियक सद�य/Judicial Member S लेखा सद�य/Accountant Member

राजकोट /Rajkot िदनांक/ Date: 24/06/2026 Copy of the Order forwarded to 1. The Assessee 2. The Respondent 3. The CIT(A) 4. Pr. CIT 5. DR/AR, ITAT, Rajkot 6. Guard File By Order

Assistant Registrar/Sr. PS/PS ITAT, Rajkot

Page 2 of 2

SHIV EDUCATION AND CHARITABLE TRUST ,AMRELI vs. THE CIT (EXEMPTION), AHMEDABAD , AHMEDABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments