SHREE MAHAVIDEH CHARITABLE TRUST,SURAT vs. CIT(EXEMPTION), AHMEDABAD

PDF · subscribers
ITA 535/SRT/2024Status: DisposedITAT Surat01 January 2025AY 2024-25Bench: SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The learned CIT-DR did not raise any objection to the withdrawal request. Consequently, the Tribunal treated the appeal as withdrawn.

What were the facts?

The assessee, Shree Mahavideh Charitable Trust, filed an appeal against the order passed by the CIT(E) for AY 2024-25. The assessee, through their Authorized Representative, submitted a letter requesting to withdraw the appeal.

What were the issues?

Whether the assessee is permitted to withdraw the appeal filed before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Before: SHRI PAWAN SINGH & SHRI BIJAYANANDA PRUSETH

For Appellant: Shri Sapnesh Sheth, CA (withdrawal
For Respondent: Shri Ravi Kant Gupta, CIT-DR
Hearing: 31/12/2024Pronounced: 01/01/2025

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 03.04.2024 by the learned Commissioner of Income-tax (Exemption), Ahmedabad [in short, ‘CIT(E)’], for the Assessment Year (AY) 2024-25.

2.

The learned Authorized Representative (ld. AR) of the assessee by way of a letter dated 30.12.2024, submitted that assessee seeks permission of the Tribunal to withdraw the appeal, to which, the learned Commissioner of /AY.2024-25 Shree Mahavideh Charitable 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 Consequently, we treat this appeal as withdrawn.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In the result, appeal of the assessee is dismissed as withdrawn.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 is pronounced on 01/01/2025 in the open court.

Recent GST High Court judgments

Search GST case law →