GIPL SAHAYOG FOUNDATION,BHOPAL vs. THE CIT (EXEMPTION) , BHOPAL
What did the Tribunal hold?
The Tribunal allowed the assessee's request to withdraw the appeals. Consequently, the appeals were dismissed as withdrawn.
What were the facts?
The assessee filed appeals against the orders of the Commissioner of Income Tax (Appeals) concerning Sections 80G and 12AB of the Income Tax Act. The assessee subsequently filed a written request to withdraw these appeals.
What were the issues?
The primary issue was whether the assessee should be permitted to withdraw their appeals before the Tribunal.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर "ी परेश एम. जोशी, "या"यक सद"य तथा "ी अर"वंद सोनी, लेखा सद"य के सम" आ.अ.सं. 126 तथा 127 /इंदौर/2023 "नधा"रण वष" : 2022-234 तथा 2024-25 जीआईपीएल सहयोग बनाम आयकर आयु"त फाउंडेशन ए"जं"शन, ए-76-77, पेबल बे, फेज-1. भोपाल असनानी "कूल के सामने, भोपाल (म.") अपीलाथ" ""यथ" "था.ले.सं- एएजेसीजी5984 एच PAN- AAJCG5984H अपीलाथ" क" ओर से कोई नह"ं ("ल"खत आवेदन) राज"व क" ओर से "ी "बनय कुमार राय, व"र"ठ "वभागीय ""त"न"ध सुनवाई "त"थ 16.09.2026 उ"घोषणा "त"थ 24.09.2026 आदेश "ी परेश एम.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 आयकर अ"ध"नयम, 1961 क" धारा 80 जी तथा 12एबी के अधीन आदेश" दोन" "दनांक 06.02.2023 के "व""ध "नदे"शत ह" ।
इन अपील" के संबंध म" "नधा"रती "वारा "ल"खत "नवेदन "दनांक 11.09.2026 दा"खल "कया गया है िजसम" "नवेदन "कया गया है "क "नधा"रती इन अपील" का अनुसरण
आ.अ.सं. 126 तथा 127/इंदौर/2023 2 जीआईपीएल सहयोग फाउंडेशन, भोपाल करने का इ"छुक नह"ं है और अपील" वा"पस लेना चाहता है । अतः "नधा"रती ने उपरो"त कारण से वत"मान अपील" को वापस "लए जाने क" अनुम"त "दान करने का अनुरोध "कया है।
"व"वान "वभागीय ""त"न"ध ने "नवेदन "कया "क उ"ह" कोई आप"" नह"ं है य"द "नधा"रती को वत"मान अपील" वा"पस "लए जाने क" अनुम"त द" जाती है ।
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