VANITA VISHRAM EDUCATION TRUST,SURAT vs. CIT(EXEMPTION), AHMEDABAD, AHMEDABAD

ITA 195/SRT/2026Status: HeardITAT Surat29 September 20263 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the submissions of both parties. The learned Departmental Representative had no objection to the withdrawal of the appeal. Therefore, the Tribunal allowed the request for withdrawal.

What were the facts?

The assessee, Vanita Vishram Education Trust, filed an appeal before the Income Tax Appellate Tribunal (ITAT), Surat Bench. The learned Authorized Representative for the assessee filed an application seeking withdrawal of the present appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.

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 Appellant: Shri Hiren R. Vepari, CA
For Respondent: Shri Ram Tiwari, CIT(DR)
Hearing: 29.09.2026Pronounced: 29.09.2026

Per B.M. Biyani, AM:

1.

We have heard learned Representatives of both sides and considered their submissions.

2.

Ld. AR for assessee has filed following application seeking withdrawal of present appeal: Vanita Vishram Education Trust Vs CIT(E), A.Y. - NA Vanita Vishram Education Trust Vs CIT(E), A.Y. - NA

3.

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

4.

In view of above, the request for withdrawal is allowed and the present appeal is dismissed as withdrawn.

5.

Resultantly, this app

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.

Create a free accountSign in

See plans and prices

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 →