SRI KARPAGA VINAYAGAR EDUCATIONAL AND CHARITABLE TRUST,DINDIGUL vs. ITO, EXEMPTIONS WARD,, MADURAI

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ITA 2084/CHNY/2025Status: DisposedITAT Chennai16 October 2025AY 2016-17Bench: SHRI M. BALAGANESH (Accountant Member), SHRI S.S. VISWANETHRA RAVI (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the submission made by the AR from the Bar. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Ld.CIT(A) for the assessment year 2016-17. At the time of hearing, the AR submitted that they would withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn based on the assessee's counsel's submission during the hearing.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI

Before: SHRI M. BALAGANESH & SHRI S.S. VISWANETHRA RAVI

Hearing: 16.10.2025Pronounced: 16.10.2025

O R D E R

PER M. BALAGANESH, AM :

1.

This appeal by the assessee is filed against the order of the learned Commissioner of Income Tax (Appeal), NFAC, Delhi, (in short Ld.CIT(A) for the assessment year 2016-17, vide order dated 22.03.2025.

ITA. No:2084/Chny/2025 2.0 At the time of hearing, the Ld.AR submitted that he would withdraw the appeal made in the instant case. Considering the same to be statement made from the BAR, the appeal of the assessee is hereby dismissed as withdrawn.

3.0 In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the court 16th ,October, 2025 at Chennai.

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