DVARA RESEARCH FOUNDATION,CHENNAI vs. COMMISSIONER OF INCOME TAX (EXEMPTION), CHENNAI

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ITA 3338/CHNY/2024Status: DisposedITAT Chennai04 September 2025AY 2024-25Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal as the respondent did not oppose it. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee preferred an appeal against the order of the CIT(Exemptions). The assessee's authorized representative sought withdrawal of the appeal.

What were the issues?

Whether the assessee is allowed to withdraw the appeal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI AMITABH SHUKLA

Hearing: 21.08.2025Pronounced: 04.09.2025

आदेश / O R D E R

PER ABY T. VARKEY, JM:

1.

This is an appeal preferred by the assessee against the order of the Learned Commissioner of Income Tax (Exemptions), (hereinafter referred to as “the Ld.CIT(E)”), Chennai, dated 29.11.2024 for the Assessment Year (hereinafter referred to as "AY”) 2024-25.

2.

At the outset, the Ld.AR of the assessee seeks withdrawal of the appeal, and endorsed the same on Form No.36. And since the Ld.DR

3.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced on the 04th day of September, 2025, in Chennai.

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