ASSOCIATION OF GWALIOR YOUTH SOCIETY,GWALIOR vs. CIT EXEMPTION, BHOPAL
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Before: SHRI SATBEER SINGH GODARA & SHRI MANOJ KUMAR AGGARWAL
ORDER PER SATBEER SINGH GODARA, JUDICIAL MEMBER:
This assessee’s appeal for assessment year 2023-24 arises against Commissioner of Income Tax(Exemption) [in short, the “CIT(E)”], Bhopal’s DIN and Order No. ITBA/COM/F/17/2022-23/1050305867(1) dated 02.03.2023, involving proceedings u/s 12AB(4) of the Income-tax Act, 1961, [hereinafter referred to as the ‘Act’]. 2. The assessee has filed it’s application for withdrawal of the instant appeal as under:
Association of Gwalior Youth Society “Hon’ble Members, With respect to the aforesaid appeal, we would like to submit that the appellant has gone in Vivad se Vishwas Scheme, 2024. We therefore, humbly request your honours to kindly grant the leave to appellant to withdraw the said appeal.”
Learned department representative submits that he has no objection to the instant withdrawal application per se. Ordered accordingly.
This assessee’s appeal is dismissed as withdrawn subject to all just exceptions.
Order pronounced in the open court on 12.02.2025
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