AKHARA GHAMANDA DASS,AMRITSAR vs. COMMISSIONER OF INCOME TAX (EXEMPTIONS), CHANDIGARH

ITA 602/ASR/2024Status: HeardITAT Amritsar18 August 2025AY 2024-2025Bench: SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)2 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

Akhara Ghamanda Dass filed an appeal (ITA No. 602/ASR/2024 for AY 2024-25) against CIT (Exemptions). During the hearing, the assessee's advocate submitted a letter indicating the assessee's desire to withdraw the appeal, which was not opposed by the revenue.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as withdrawn based on the appellant's request and the revenue's non-objection.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘DB’, AMRITSAR BENCH, AMRITSAR

Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM & HON’BLE SHRI UDAYAN DAS GUPTA, JM

O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. At the time of hearing, the registry placed on record a letter from assessee’s advocate Shri Parveen Jain stating that the assessee wishes to withdraw the present appeal. The same was not objected to by revenue.

Accepting the plea of Ld. AR, the appeal stand dismissed as withdrawn.

Order pronounced u/r 34(4) of Income Tax (Appellate Tribunal) Rules, 1963.

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