THANGAPADIAN CHARITABLE TRUST,VIRUDHUNAGAR vs. CIT, EXEMPTIONS,, CHENNAI

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ITA 1053/CHNY/2025Status: DisposedITAT Chennai29 July 2025Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI JAGADISH (Accountant Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal, as the Ld.DR did not object. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, a Charitable Trust, preferred an appeal against the order of the Learned Commissioner of Income Tax (Exemptions). The Ld.AR of the assessee submitted a request to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn based on the assessee's request and no objection from the respondent.

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 ABY T. VARKEY & SHRI JAGADISH

Hearing: 04.07.2025Pronounced: 29.07.2025

आदेश / O R D E R

PER ABY T. VARKEY, JM:

1.

This is an appeal preferred by the assessee’s Charitable Trust against the order of the Learned Commissioner of Income Tax (Exemptions), (hereinafter referred to as ‘Ld.CIT(E)‘), Chennai, dated 27.05.2021.

2.

At the outset, the Ld.AR of the assessee submitted that he has been instructed by the assessee’s Trust to withdraw this captioned appeal. The (AY -) Thangapandian Charitable Trust Ld.DR doesn’t object to the assessee’s proposal to withdraw the appeal and hence, we allow the assessee Trust to withdraw the appeal.

3.

In the result, appeal filed by the assessee is dismissed as withdrawn.

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