SRI KRISHNA SEVA SAMASTHAN,CHIRALA vs. THE INCOME TAX OFFICER, WARD-1, CHIRALA

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ITA 476/VIZ/2019Status: DisposedITAT Visakhapatnam11 March 2021AY 2017-182 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeals as they were no longer interested in pursuing them. The Departmental Representative raised no objection to this request.

What were the facts?

The assessee filed appeals against orders passed by the CIT (Exemptions) regarding Sections 80G and 12AA of the Income Tax Act. The assessee later filed an application to withdraw these appeals.

What were the issues?

Whether the assessee's appeals should be dismissed as withdrawn based on their application and lack of interest in pursuing them.

Which sections of the Income-tax Act were involved?

Section 80G,Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI N.K. CHOUDHRY, HON’BLE & SHRI D.S. SUNDER SINGH, HONBLE

For Respondent: Shri D.K. Sonawal, CIT DR
Hearing: 11/03/2021

Assessee by : None Department by : Shri D.K. Sonawal, CIT DR Date of hearing : 11/03/2021. Date of pronouncement : 11/03/2021. O R D E R Per N.K. Choudhry, Judicial Member:

These appeals have been preferred by the same assessee against the separate orders both dated 25/09/2018 impugned herein passed by the ld.Commissioner of Income Tax (Exemptions), Hyderabad u/secs. 80G & 12AA of the Income Tax Act, 1961 (hereinafter referred to as the "Act").

2.

The assessee has preferred an application under consideration dated 16/02/2021 for withdrawal of the appeals.

3.

During the course of hearing, we have observed from the letter filed by the assessee that assessee is not interested to pursue the appeals and requested the Bench to treat the same as withdrawn.

2 & 476/VIZ/2019 (Sri Krishna Seva Samsthan) 4. The Ld. DR has raised no objection, if the appeals of the assessee are allowed to be dismissed as withdrawn.

5.

Consider the peculiar facts and circumstances as stated in the letter dated 16/02/2021 filed by the assessee, the appeals under consideration are liable to be dismissed as withdrawn. Hence, ordered accordingly.

6.

In the result, appeals of the assessee are dismissed as withdrawn.

Order Pronounced in open Court on this 11th day of March, 2021.

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