KHUSHI EDUCATION AND WELFARE TRUST,SURAT vs. CIT(EXEMPTION), AHMEDABAD

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ITA 2/SRT/2025Status: HeardITAT Surat23 April 2025AY 2025-26Bench: SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Authorized Representative for the assessee submitted a letter seeking permission to withdraw the appeal. The Departmental Representative did not object. Therefore, the appeal was treated as withdrawn.

What were the facts?

The appeal was filed by Khushi Education and Welfare Trust against the order of the CIT(E), Ahmedabad for AY 2025-26. The appellant sought permission to withdraw the appeal.

What were the issues?

Permission to withdraw the appeal filed by the assessee.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

आदेश / O R D E R

PER BIJAYANANDA PRUSETH, AM:

1.

This appeal by the appellant emanates from the order passed under section 250 of the Income-tax Act, 1961 (in short, ‘the Act’) dated 20.03.2024 by the learned Commissioner of Income-tax (Exemption), Ahmedabad [in short, ‘CIT(E)’], for the Assessment Year (AY) 2025-26.

2.

The learned Authorized Representative (ld. AR) of the assessee by way of a letter dated 18.04.2025, submitted that appellant seeks permission of the Tribunal to withdraw the appeal, to which, the learned Commissioner of Khushi Education & Welfare Trust Income-tax - Departmental Representative (ld. CIT-DR) did not raise any objection. Consequently, we treat this appeal as withdrawn.

3.

In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced under proviso Rule 34 of ITAT Rules, 1963 on 23/04/2025 in the open court.

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