MOTHER TERESA SEVAA SAMITTEE,BALAGHAT vs. INCOME TAX OFFCIER, JABALPUR

ITA 44/JAB/2024Status: DisposedITAT Jabalpur12 February 2026Bench: SHRI KUL BHARAT (Vice President), SHRI ANADEE NATH MISSHRA (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Income Tax Appellate Tribunal (ITAT) granted the assessee's request to withdraw the appeal, as the Departmental Representative had no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, Mother Teresa Seva Samittee, filed an appeal against an order from the Commissioner of Income Tax (Exemption). During the proceedings, the assessee submitted an application requesting to withdraw the appeal.

What were the issues?

The primary legal issue was whether the assessee should be permitted to withdraw their appeal filed before the ITAT.

Which sections of the Income-tax Act were involved?

NA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JABALPUR BENCH “DB”, JABALPUR

Before: SHRI KUL BHARAT & SHRI ANADEE NATH MISSHRA

(A) This appeal vide I.T.A. No.44/JBP/2024 has been filed by the assessee for assessment year N.A. against impugned appellate order dated 30/01/2024 (DIN & Order No.ITBA/EXM/F/EXM45/2023-24/1060260872(1) of Commissioner of Income Tax (Exemption) [“CIT(E)” for short]. (B)

At the very outset, it was noticed that the assessee has submitted an application in which request has been made by the appellant assessee for permission to withdraw the present appeal. Learned Commissioner of Income Tax (Departmental Representative) has expressed no objection.

Accordingly, we permit the assessee to withdraw the present appeal. (D)

In the result, the appeal of the asses

The order continues below.

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