SJVN FOUNDATION,SHANAN vs. COMMISSIONER OF INCOME TAX EXEMPTIONS, CHANDIGARH

PDF · subscribers
ITA 469/CHANDI/2025Status: DisposedITAT Chandigarh16 July 2025AY 2025-26Bench: SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)3 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 assessee sought to withdraw the appeal. The Revenue's representative had no objection to the withdrawal application.

What were the facts?

The assessee filed an appeal for the assessment year 2025-26. During the proceedings, the assessee filed an application to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw the appeal filed before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CHANDIGARH

Before: SHRI RAJPAL YADAV & SHRI MANOJ KUMAR AGGARWAL

Hearing: 15.07.2025Pronounced: 16.07.2025

�नधा�रती क� ओर से/Assessee by : None ( withdrawal Application ) राज�व क� ओर से/ Revenue by : Smt. Kusum Bansal, CIT, DR तार�ख/Date of Hearing : 15.07.2025 उदघोषणा क� तार�ख/Date of Pronouncement : 16.07.2025 HYBRID HEARING आदेश/ORDER PER RAJPAL YADAV, VP This is assessee's appeal for assessment year 2025-26 against the order passed by the ld. Commissioner of Income Tax (Exemptions) Chandigarh dated 05.02.2205.

2.

The assessee has filed an application seeking permission to withdraw the present appeal. The contents of the application are as under :

ITA 469/CHD/2025 A.Y. 2025-26 2 “With due respect, I, on behalf of the appellant, SJVN Foundation, humbly submit this letter to request withdrawal of the Appeal 15. July. 2025 before bench "B". The appeal was filed in relation to the approval for Form 10 AB and Section 80 G of the Income Tax Act, 1961. However, since the Commissioner of Income Tax (Exemption) Chandigarh has now granted approval for the same to SJVN Foundation for the A.Y 2025- 26 (Annexure -A), the appellant has decided not to pursue this Appeal. Therefore, you are kindly requested to treat the Appeal as withdrawn and take the necessary action to dispose off the same accordingly. We sincerely thank the hon'ble tribunal for its time and consideration.”

3.

The ld. DR has posed no objection to the request of the assessee.

4.

In view of the above facts and circumstances, the appeal of the assessees is dismissed as withdrawn.

5.

In the result, the appeal of the assessees is dismissed as withdrawn. Order pronounced on 16th July,2025.

More judgments on Section 80G

All 6,482 judgments and leading authorities on Section 80G →

Recent GST High Court judgments

Search GST case law →