What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeals. Consequently, both appeals filed by the assessee were dismissed as withdrawn.

The assessee filed appeals against the orders of the Commissioner of Income Tax (Appeals) for Assessment Years 2015-16 and 2016-17. The assessee subsequently filed an application seeking to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee's application to withdraw the appeals should be allowed.

Chambers Educational Society… vs ITO | ITAT Visakhapatnam 2020

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI V. DURGA RAO, HON’BLE & SHRI D.S. SUNDER SINGH, HON’BLE

For Appellant: Shri G.V.N. Hari, Advocate

Hearing: 11/08/2020

Date of hearing : 11/08/2020. Date of pronouncement : 11/08/2020. O R D E R PER V. DURGA RAO, JUDICIAL MEMBER These appeals by the assessee are directed against the separate orders of Commissioner of Income Tax (Appeals), Rajamahendravaram, both dated 25/10/2019 for the Assessment Years 2015-16 & 2016-17. 2. By filing an application dated 24/06/2020, the assessee seeks to withdrawal of the appeals. To this, ld.DR has no objection.

In view of the application filed by the assessee, assessee is permitted to withdraw the appeals. Accordingly, appeals are dismissed as withdrawn.

In the result, both the appeals filed by the assessee are dismissed as withdrawn. Order Pronounced in open Court on this 11th day of August, 2020.

Sd/- sd/- (D.S. SUNDER SINGH) (V. DURGA RAO) Accountant Member Judicial Member Dated: 11th August, 2020. vr/- Copy to:

1. 1. The Assessee - Chambers Educational Society, D.No. 1-168, 5th Street, L.R. Peta, Palkol, W.G. District.

CHAMBERS EDUCATIONAL SOCIETY,PALAKOL vs. THE INCOME TAX OFFICER(EXEMPTIONS), RAJAHMUNDRY

What did the Tribunal hold?

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