BALMUKUND CHARITABLE TRUST,MITHAPUR vs. CENTRALIZED PROCESSING CENTER INCOME TAX DEPARTMENT, BENGALURU

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ITA 381/RJT/2025Status: DisposedITAT Rajkot29 August 2025AY 2021-22Bench: DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Departmental Representative raised no objection to the assessee's request. Therefore, the Tribunal treated the appeal as withdrawn.

What were the facts?

The assessee filed an appeal for AY 2021-22 against an order by the CIT(A). During the hearing, the assessee's counsel stated that the assessee did not wish to press the appeal.

What were the issues?

Whether the appeal, as presented by the assessee, should be withdrawn.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT

Before: DR. ARJUN LAL SAINI & SHRI DINESH MOHAN SINHA

Hearing: 28/08/2025Pronounced: 29/08/2025

आदेश/ORDER Per, Dr. A. L. Saini, AM: Captioned appeal filed by the Assessee for A.Y. 2021-22, is directed against the order passed by the Learned Commissioner of Income Tax (Appeals)/Addl/JCIT (A)-2 Delhi, (in short ‘the Ld. CIT(A)’), dated 25.03.2025 under section 250 of the Income Tax Act, 1961 (in short, ‘the Act’).

2.

Before us, the learned Counsel, Shri Sagar Shah, on behalf of the assessee, during the course of hearing, submitted that assessee did not wish A.Y. 2021-22 2 Balmukund Charitable Trust to press this appeal, to which, the learned Departmental Representative did not raise any objection. Consequently, we treat this appeal as withdrawn.

3.

In the result, assessee’s appeal is treated as dismissed.

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