MANIKANTA EDUCATIONAL SOCIETY,MUMMIDIVARAM vs. THE INCOME TAX OFFICER (EXEMPTIONS), RAJAHMUNDRY
What did the Tribunal hold?
The Tribunal allowed the assessee's applications for withdrawal of the appeals. The appeals were accordingly dismissed as withdrawn.
What were the facts?
The assessee filed appeals against the orders of the Commissioner of Income Tax (Appeals) for Assessment Years 2013-14 and 2014-15. The assessee subsequently filed applications seeking withdrawal of these appeals.
What were the issues?
The primary issue was whether the appeals filed by the assessee could be withdrawn. The assessee sought to withdraw the appeals, and the Department had no objection.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM
Before: SHRI V. DURGA RAO, HON’BLE & SHRI D.S. SUNDER SINGH, HON’BLE
Date of hearing : 17/06/2020. Date of pronouncement : 17/06/2020. O R D E R PER BENCH:
These appeals are heard through video conference with the consent of both the parties. These appeals by the assessees are directed against the separate orders of Commissioner of Income Tax (Appeals), Rajamahendravaram, each dated 31/10/2019 for the Assessment Years 2013-14 & 2014-15.
By filing applications dated 08/06/2020, ld.AR seeks withdrawal of the appeals. Ld.DR has no objection for withdrawal of the same. In view of the applications filed and submissions made by the ld.AR, the appeals filed by the assessee are dismissed as withdrawn.
In the result, appeals filed by the assessee are dismissed as withdrawn. Order Pronounced in open Court on this 17th day of June, 2020.
Sd/- sd/- (D.S. SUNDER SINGH) (V. DURGA RAO) Accountant Member Judicial Member Dated: 17th June, 2020. vr/- Copy to:
1. 1. The Assessee - Manikanta Educational Society, 2-9, Nadimilanka, Mummidivaram, East Godavari District (A.P.) 2. The Revenue – ITO (E), Rajahmundry.
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