What did the Tribunal hold?

The Tribunal acknowledged the assessee's request to withdraw the appeal. The Revenue did not oppose this request.

The assessee, Girikunj Charitable Trust, filed an appeal against an order from the Commissioner of Income-tax (Exemption). During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Girikunj Charitable Trust vs The Commissioiner of Income Tax… | ITAT Surat 2023

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRIPAWAN SINGH, JM &DR. A.L.SAINI, AM

For Respondent: Shri S.M. Keshkamat, CIT-DR

Hearing: 05/07/2023Pronounced: 05/07/2023

सुनवाई की तारीख/ Date of Hearing : 05/07/2023 घोषणा की तारीख/Date of Pronouncement : 05/07/2023 आदेश / O R D E R PER DR. A. L. SAINI, ACCOUNTANT MEMBER: Captioned appeal filed by the assessee pertaining to the assessment year 2022-23, is directed against the order passed by the Commissioner of Income-tax (Exemption), Ahmedabad dated 28.05.2023.

At the time of hearing, Ld. Counsel on behalf of the assessee requested the Bench that he has instructed by assessee to withdraw the instant appeal by filing application dated 03.07.2023. The Revenue is fair enough in not opposing the same during the course of hearing, we treat this appeal as withdrawn.

In the result, appeal of the Assessee is dismissed as withdrawn. Order pronounced in the court at the close of the hearing of appeal on Wednesday, 5th July, 2023. Sd/- Sd/- (PAWAN SINGH) (Dr. A.L. SAINI) JUDICIAL MEMBER ACCOUNTANT MEMBER Surat/िदनांक/ Date:05/07/2023 Dkp Outsourcing Sr.P.S.

A.Y. 22-23 Girikunj Charitable Trust

GIRIKUNJ CHARITABLE TRUST,SURAT vs. THE COMMISSIOINER OF INCOME TAX (EXEMPTION), AHMEDABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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