VED FOUNDATION,BHAVNAGAR vs. THE CIT(EXEMPTION), AHMEDABAD
Income Tax Appellate Tribunal, “A” BENCH, AHMEDABAD
Before: DR. BRR KUMAR & MS. SUCHITRA KAMBLE
PER SUCHITRA KAMBLE - JUDICIAL MEMBER:
Before us, the trustee for the appellant vide his letter dated
04.03.2025 submitted that he seeks to withdraw these present appeals as the CIT(Exemption) has granted the registration by considering the Circular No. 07/2024 dated 25.04.2024. 2. The D.R. for the Revenue stated that he has no objection for withdrawal of these appeals.
Accordingly, the withdrawal request of the appellant trust is accepted and the appeals of the assessee are dismissed as withdrawn.
ITA Nos.1805&1806/Ahd/2024
Asst.Year –N.A.
- 2–
In the result, both the appeals filed by the appellant trust are hereby dismissed as withdrawn. This Order pronounced in Open Court on 18/03/2025 (DR. BRR KUMAR) JUDICIAL MEMBER Ahmedabad; Dated 18/03/2024
TANMAY, Sr. PSआदेश की Ůितिलिप अŤेिषत/Copy of the Order forwarded to :
अपीलाथŎ / The Appellant 2. ŮȑथŎ / The Respondent. 3. संबंिधत आयकर आयुƅ / Concerned CIT 4. आयकर आयुƅ(अपील) / The CIT(A)- 5. िवभागीय Ůितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाडŊ फाईल / Guard file.
आदेशानुसार/ BY ORDER,
उप/सहायक पंजीकार (Dy./Asstt.