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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.
Held
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 Consequently, the appeal was dismissed as withdrawn.
Key Issues
The primary legal issue was whether the assessee should be permitted to withdraw their appeal filed before the ITAT.
Sections Cited
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
O R D E R 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 (D) In the result, the appeal of the assessee is dismissed as withdrawn. (Order pronounced in the open court on 12/02/2026 [KUL BHARAT] [ANADEE NATH MISSHRA] VICE PRESIDENT ACCOUNTANT MEMBER Dated: 12/02/2026 Vijay Pal Singh (Sr. PS)
Assessment Year: NA 2 Copy of the order forwarded to : 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. D.R., I.T.A.T., Jabalpur