M/S.SREE NARAYANA DHARMA SABHA,THRISSUR vs. THE ITO EXEMPTION, THRISSUR

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ITA 209/COCH/2018Status: DisposedITAT Cochin25 June 2020AY 2013-142 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee had filed a written submission requesting to withdraw the appeal. The Tribunal considered the submission and dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(Exemptions) under Section 263 of the Income Tax Act for the assessment year 2013-14. The assessee did not appear for the hearing.

What were the issues?

The primary issue was whether the appeal filed by the assessee should be dismissed as withdrawn, given their request and absence during the hearing.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

For Respondent: Shri Mritunjaya Sharma, Sr. DR
Hearing: 25/06/2020Pronounced: 25/06/2020

This appeal filed by the assessee is directed against the order of the CIT(Exemptions), Kochi, passed u/s. 263 of the I.T. Act dated 19/03/2018. The relevant assessment year is 2013-14.

2.

None appeared on behalf of the assessee. We heard the Ld. DR. The assessee has filed written submission seeking permission to withdraw the appeal and the same is dismissed as withdrawn.

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