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Facts
The assessee, Girja Memorial Welfare Trust, filed an appeal against the order of the Commissioner of Income Tax (Exemptions), Patna, for Assessment Year 2025-26. The Secretary of the assessee-Trust filed an application seeking to withdraw the appeal on technical grounds.
Held
The Judicial Member and Accountant Member of the Income Tax Appellate Tribunal considered the application. Since the Departmental Representative had no objection, the Bench granted permission for withdrawal.
Key Issues
Whether the assessee's appeal can be permitted to be withdrawn on technical grounds.
Sections Cited
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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 23rd September, 2024 passed for Assessment Year 2025-26.
Secretary of the assessee-Trust has moved an application dated 20.03.2025 seeking the permission of 1 (A.Y. 2025-2026) Girja Memorial Welfare Trust 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as sought by Secretary of the assessee-Trust is granted and accordingly the appeal of the assessee is dismissed as withdrawn.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.