STREEKIRAN FOUNDATION ,MUMBAI vs. CIT(EXEMPTION), MUMBAI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal noted that the Ld.DR had no objection to the withdrawal. Consequently, the permission was granted, and the appeal was dismissed as withdrawn. The appeal of the assessee was dismissed accordingly.
What were the facts?
The assessee, Streekiran Foundation, filed an application requesting permission to withdraw its appeal. The reason cited for withdrawal was the closure of its operations. The assessee requested the Tribunal to grant permission to withdraw the appeal.
What were the issues?
Whether the assessee can be permitted to withdraw the appeal, and if so, the consequence on the appeal.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, MUMBAI BENCH “G”, MUMBAI
Before: SHRI ANIKESH BANERJEE & MISS. PADMAVATHY S
O R D E R Per Anikesh Banerjee (JM) : The assessee vide application dated 7thMay, 2025, has requested for permission to withdraw the appeal, stating as under:- “The Appellant is filing the present application seeking withdrawal of the above- mentioned appeal as it has intended to closed its operations. The Appellant, therefore, requests your honours to kindly grant permission to withdraw the present appeal and oblige.”
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