RAMSHOBHA EDUCATIONAL WELFARE TRUST,RANCHI vs. COMMISSIONER OF INCOME TAX, EXEMPTION, PATNA, RANCHI

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ITA 662/PAT/2024Status: DisposedITAT Patna28 March 2025AY 2025-26Bench: Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Departmental Representative had no objection to the withdrawal application. Therefore, the application was granted, and the appeal was dismissed as withdrawn.

What were the facts?

The assessee, Ramshobha Educational Welfare Trust, filed an appeal against the order of the Commissioner of Income Tax (Exemptions). The assessee's Secretary moved an application to withdraw the appeal on technical grounds.

What were the issues?

Whether the appeal can be dismissed as withdrawn on technical grounds.

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 Rajesh Kumar & Shri Pradip Kumar Choubey

order : March 28, 2025 O R D E R Per Rajesh Kumar, Accountant Member:- The appeal is directed at the instance of assessee against the order of ld. Commissioner of Income Tax (Exemptions), Patna dated 25th September, 2024 passed for Assessment Year 2025-26.

2.

Ms. Sumitra Sinha, Secretary of the assessee-Trust has moved an application dated 20.03.2025 seeking the 1 (A.Y. 2025-2026) Ramshobha Educational Welfare Trust 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 Ms. Sumitra Sinha, Secretary of the assessee-Trust is granted and accordingly the appeal of the assessee is dismissed as withdrawn.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 28/03/2025.

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