BHARAT MUKTI MORCHA,NEW DELHI vs. CIT (EXEMPTION) DELHI, NEW DELHI

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ITA 1013/DEL/2025Status: DisposedITAT Delhi19 November 2025AY 2024-2025Bench: SH. SUDHIR KUMAR, JUDICIAL MEMBER AND SH. MANISH AGARWAL (Accountant Member)2 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal permitted the withdrawal of the appeal as prayed by the assessee.

What were the facts?

The assessee filed an appeal against the order of the CIT(Exemption). At the time of hearing, the assessee's AR requested to withdraw the appeal stating that it was filed inadvertently along with another appeal.

What were the issues?

Whether the assessee can be permitted to withdraw the appeal as not pressed.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘E’, NEW DELHI

Before: SH. SUDHIR KUMAR & SH. MANISH AGARWAL

For Respondent: Ms. Amisha S. Gupt, CIT DR
Hearing: 28/10/2025Pronounced: 19/11/2025

Date of hearing: 28/10/2025 Date of Pronouncement: 19/11/2025 ORDER

PER SUDHIR KUMAR, JM:

1.

The assessee has filed appeal against the order of the Learned Commissioner of Income Tax (Exemption), Delhi [“Ld. CIT(E)”, for short] dated 26.12.2024 for the Assessment Year 2024-25.

2.

At the time of hearing, ld. AR for the assessee submitted that two appeals being and 1013/Del/2025 were filed in the aforesaid case and in this regard the second appeal being was filed inadvertently and requested to withdraw the present appeal as not pressed. Accordingly, he prayed that the Assessee may be permitted to withdraw the present appeal.

3.

In view of the above, we permit withdrawal of the appeal. Hence, the appeal filed by the Assessee is dismissed as withdrawn Order pronounced in the open court on 19.11.2025.

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