VIDYA BHARTI KARYAKARTA KALYAN NYAS,RANCHI vs. COMMISSIONER OF INCOME TAX, EXEMPTION, PATNA, RANCHI

PDF · subscribers
ITA 667/PAT/2024Status: DisposedITAT Patna03 April 2025AY 2025-26Bench: us from the assessee's Counsel requesting the Bench to allow the withdrawal the appeal. Accordingly accepting the request of the assesse, we dismiss the appeals as withdrawn. In the result, all the appeals filed by the different assessee are dismissed as withdrawn on technical ground. Order is pronounced in the open court on 3rd April, 2025 Sd/- Sd/- (Rajesh Kumar /राजेश कुमार) Accountant Member/लेखा सदस्य (Pradip Kumar Choubey / प्रदीप कुमार चौबे) (Judicial Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Bench accepted the request of the assessees and allowed the withdrawal of the appeals. The appeals were dismissed as withdrawn on technical grounds.

What were the facts?

Three appeals were preferred by separate assessees against the order of the Commissioner of Income Tax (Exemption)-Patna for AY 2025-26. At the time of hearing, the assessee's counsel requested to withdraw the appeals.

What were the issues?

Whether the appeals can be dismissed as withdrawn upon request by the assessee's counsel.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “DB” BENCH: PATNA

Before: Shri Rajesh Kumar& Shri Pradip Kumar Choubey]

Heard together (3 matters)

I.T.A. No. 666/Pat/2024
I.T.A. No. 667/Pat/2024
I.T.A. No. 668/Pat/2024

Read from the judgment's own cause title. This page is filed under one of them.

2 I.T..A. Nos. 666, 667 & 668/Pat/2024 Assessment Year: 2025-26 Rastra Samvardhan Samity & Ors. Date of Hearing / सुनवाई 27.03.2025 क� �त�थ Date of Pronouncement/ .04.2025 आदेश उ�घोषणा क� �त�थ For the assessee / None (withdrawal application submitted) �नधा�रती क� ओर से For the revenue / राज�व Smt. Rinku Singh, CIT DR क� ओर से ORDER / आदेश Per Pradip Kumar Choubey, JM: These are the appeals preferred by the separate assessee against the order of Commissioner of Income Tax (Exemption)-Patna (hereinafter referred to as the Ld. CIT( E)] for AY 2025-26.

2.

At the time of hearing, a letter dated 20.03.2025 was placed before us from the assessee’s Counsel requesting the Bench to allow the withdrawal the appeal. Accordingly accepting the request of the assesse, we dismiss the appeals as withdrawn. In the result, all the appeals filed by the different assessee are dismissed as withdrawn on technical ground. Order is pronounced in the open court on 3rd April, 2025 Sd/- Sd/- (Rajesh Kumar /राजेश कुमार) (Pradip Kumar Choubey /�द�प कुमार चौबे) Accountant Member/लेखा सद�य Judicial Member/�या�यक सद�य Dated: 3rd April, 2025 SM, Sr. PS

3 I.T..A. Nos. 666, 667 & 668/Pat/2024 Assessment Year: 2025-26 Rastra Samvardhan Samity & Ors.

Copy of the order forwarded to:

1. 1. Appellant- i) Rastra Samvardhn Samity, Village-Shriniketan, P.O-Niwaranpur- 834002 ii) Vidya Bharati Karyakarta Kalyan Nyas, Vanachal Shiksha Samity, Shukla Colony, Hinoo Doranda, Ranchi-834002 iii) Ankur Rural and Tribal Development Society, C/o, R .K. Bittu, Betar Kendra, Niwaranpur, P.O & P.S Doranda, Ranchi-834002.

2. Respondent – CIT(E ), Patna 3. DR, Patna Bench, Patna

Recent GST High Court judgments

Search GST case law →