GEETA MAHILA UTTHAN SAMITI,ARA BIHAR vs. ITO EXEMPTION WARD 1, PATNA, LOK NAYAK JAI PRAKASH BHAVAN, NEW DAK BUNGLOW ROAD

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ITA 139/PAT/2025Status: DisposedITAT Patna28 November 2025AY 2017-182 pages

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Income Tax Appellate Tribunal, “PATNA” BENCH, PATNA

Before: SHRI DUVVURU RL REDDY, VP & SHRI RAJESH KUMAR, AM

For Appellant: Shri Kaustubh Pandey, AR
For Respondent: Shri Ashwani Kr. Singal, DR
Hearing: 26.11.2025Pronounced: 28.11.2025

This is an appeal preferred by the assessee against the order of the Commissioner of Income-tax (Appeals)(hereinafter referred to as the “Ld. CIT(A)”] dated 24.01.2025 for the AY 2017-18.

2.

The ld. Counsel for the assessee submitted that the order was passed ex-parte before the learned CIT (A). The ld. Counsel for the assessee therefore prayed that the issue may kindly be restored to the file of the ld. CIT (A), so that issue could be decided on merit afresh.

2.1. The ld. DR on the other hand did not oppose the counsel of the assessee.

2.2. We after hearing the submission of the parties and perusing the material available on record, find that apparently this appeal was

3.

In the result, the appeal of the assessee is allowed for statistical purposes.

Order pronounced in the open court on 28.11.2025.

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