KHANDAL VIPRA SAMAJ,SURAT vs. THE COMMISSIONER OF INCOME TAX (EXEMPTION) AHMEDABAD, AHMEDABAD

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ITA 602/SRT/2025Status: DisposedITAT Surat26 September 2025AY 2025-26Bench: Shri Sanjay Garg (Judicial Member), Shri Bijayananda Pruseth (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Departmental Representative for the Revenue did not object to the withdrawal request. The Tribunal accepted the assessee's prayer for withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT(E). The assessee's authorized representative filed a request letter seeking permission to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn on the request of the assessee.

Which sections of the Income-tax Act were involved?

Rule 34 of ITAT Rules, 1963

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: Shri Sanjay Garg & Shri Bijayananda Pruseth

For Appellant: Shri Hiren Vepari, CA
Hearing: 23/09/2025Pronounced: 26/09/2025

"ी संजय गग", "ाियक सद" एवं "ी िबजयान"ा "ुसेथ, लेखा सद" के सम"। ] ] Before Shri Sanjay Garg, Judicial Member And Shri Bijayananda Pruseth, Accountant Member आयकर अपील सं / Year : 2025-26 Khandal Vipra Samaj The CIT (Exemption) बनाम/ H-1, India Textile Market- Ahmedabad- 380 015 Ring Road v/s. Surat – 395 002 "थायी लेखा सं./PAN: AADFK 3252 F (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee by : Shri Hiren Vepari, CA Revenue by : Shri Mukesh Jain, CIT-DR सुनवाई की तारीख/Date of Hearing : 23/09/2025 घोषणा की तारीख /Date of Pronouncement: 26/09/2025 आदेश/O R D E R

Per Sanjay Garg, Judicial Member:

1.

The present appeal has been preferred by the assessee against the order of the Commissioner of Income Tax (Exemption), Ahmedabad [hereinafter referred to as ‘CIT(E)’] dated 30/03/2025.

2.

A request letter dated 20th September-2025 of the Ld.AR for the assessee, has been placed on the file, wherein it is stated that the appellant seeks permission to withdraw the captioned appeal. The Ld. Departmental Khandal Vipra Samaj vs. CIT (Exemption) Asst. Year : 2025-26 2 Representative for the Revenue did not express any objection in this regard. Accordingly, the prayer of the assessee for withdrawal is accepted.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

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