AVADH BIHARI SMARAK EDUCATIONAL TRUST,RANCHI vs. COMMISSIONER OF INCOME TAX, EXEMPTION, PATNA, RANCHI
Facts
The assessee filed an appeal against the order of the Commissioner of Income Tax (Exemption). The assessee's representative moved an application seeking permission to withdraw the appeal on technical grounds.
Held
The Tribunal granted permission to the assessee to withdraw the appeal as no objection was raised by the Department's Representative.
Key Issues
Whether the assessee can withdraw the appeal on technical grounds.
Sections Cited
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, KOLKATA-PATNA ‘e-COURT’, KOLKATA
Before: Shri Rajesh Kumar & Shri Pradip Kumar Choubey
Per Rajesh Kumar, Accountant Member:
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The appeal is directed at the instance of assessee against the order of ld. Commissioner of Income Tax (Exemption), Patna dated 23rd September, 2024 passed for Assessment Year 2025-26. 1 Avadh Bihari Smarak Educational Trust
Shri Suman Singh, Secretary of the assessee-Trust has moved an application dated 20.03.2025 seeking the permission of the Bench to withdraw this appeal on technical ground. Since the ld. D.R. has no objection in this regard, the permission as sought by Shri Suman Singh, Secretary of the assessee-Trust is granted and accordingly the appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on 28/03/2025. (Pradip Kumar Choubey) (Rajesh Kumar) Judicial Member Accountant Member Kolkata, the 28th day of March, 2025 Copies to :(1) Avadh Bihari Smarak Educational Trust, SC Block-B, Gangajal Valley Apartment, Near Sirdi Sai Hospital, Bariatu, Post-Bariatu, Ranchi-834009, Jharkhand (2) Commissioner of Income Tax (Exemptions), Patna, Aayakar Bhawan, 5A, Main Road, Besides Ranchi Club, Ranchi-834001, Jharkhand (3) CIT ; (4) The Departmental Representative; (5) Guard FileBy order