JHARKHAND KALYAN AWAM SEWA SANSTHAN,RANCHI vs. COMMISSIONER OF INCOME TAX, EXEMPTION, PATNA., RANCHI

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ITA 665/PAT/2024Status: DisposedITAT Patna26 May 2025AY 2025-26Bench: Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Departmental Representative had no objection to the withdrawal application. Therefore, the permission to withdraw the appeal was granted.

What were the facts?

The assessee-Trust filed an appeal against the order of the Commissioner of Income Tax (Exemption). The assessee's Secretary moved an application to withdraw the appeal due to a technical defect.

What were the issues?

Whether the appeal can be withdrawn due to a technical defect.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA-PATNA ‘e-COURT’, KOLKATA

Before: Shri Duvvuru RL Reddy, Vice-(KZ) & Shri Sanjay Awasthi

Per Duvvuru RL Reddy, Vice-President (KZ):- The appeal is directed at the instance of assessee against the order of ld. Commissioner of Income Tax (Exemption), Ranchi dated 23rd September, 2024 passed for Assessment Year 2025-26.

1.

(A.Y. 2025-2026) Jharkhand Kalyan Awam Sewa Sansthan 2. Secretary of the assessee-Trust has moved an application dated 20.03.2025 seeking the permission of the Bench to withdraw this appeal due to technical defect. Since the ld. D.R. has no objection in this regard, the permission as sought by the Secretary of the assessee- Trust is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on 26/05/2025.

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