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

PDF · subscribers
ITA 1054/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 noted that the Revenue did not object to the assessee's request. Consequently, the tribunal allowed the assessee to withdraw the appeal.

What were the facts?

The assessee, Thangapandian Charitable Trust, filed an appeal against an order of the Commissioner of Income Tax (Exemptions). During the proceedings, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee can be dismissed as withdrawn upon request by the assessee and no objection by the respondent.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 07.06.2023.

2.

At the outset, the Ld.AR of the assessee submitted that he has been instructed by the assessee’s Trust to withdraw the appeal. The Ld.DR (AY -) Thangapandian Charitable Trust 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In the result, appeal filed by the assessee is dismissed as withdrawn.

Recent GST High Court judgments

Search GST case law →