DIVYAM CHARITABLE TRUST,SURAT vs. CIT(EXEMPTION), AHMEDABAD

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ITA 4/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 Tribunal granted permission to the appellant to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The appellant, Divyam Charitable Trust, filed an appeal against an order passed by the Commissioner of Income-tax (Exemption). The appellant's Authorized Representative sought permission to withdraw the appeal. The Departmental Representative raised no objection.

What were the issues?

Permission to withdraw the appeal.

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 21.11.2024 by the learned Commissioner of Income-tax (Exemption), Ahmedabad [in short, ‘CIT(E)’].

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 Income-tax - Departmental Representative (ld. CIT-DR) did not raise any objection. Consequently, we treat this appeal as withdrawn.

Child Care Foundation Trust 3. In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced under proviso Rule 34 of ITAT Rules, 1963 on /04/2025 in the open court.

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