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Facts
The appellant, Child Care Foundation Trust, filed an appeal against the order of the CIT(E). The Authorized Representative for the assessee requested permission to withdraw the appeal.
Held
The Income-tax Departmental Representative did not raise any objection to the withdrawal request. Therefore, the Tribunal treated the appeal as withdrawn.
Key Issues
Whether the appeal can be withdrawn by the appellant. The appellant sought permission to withdraw the appeal.
Sections Cited
Section 250 of the Income-tax Act, 1961, Rule 34 of ITAT Rules, 1963
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आदेश / O R D E R
PER BIJAYANANDA PRUSETH, AM:
This appeal by the appellant emanates from the order passed under section 250 of the Income-tax Act, 1961 (in short, ‘the Act’) dated 21.11.2024 by the learned Commissioner of Income-tax (Exemption), Ahmedabad [in short, ‘CIT(E)’].
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 Child Care Foundation Trust Income-tax - Departmental Representative (ld. CIT-DR) did not raise any objection. Consequently, we treat this appeal as withdrawn.
In the result, appeal of the assessee is dismissed as withdrawn.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.