THE GREEN VALLEY MINISTRIES WELFARE ASSOCIATION,VISAKHAPATNAM vs. THE INCOME TAX OFFICER(EXEMPTION), VISAKHAPATNAM

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ITA 468/VIZ/2019Status: DisposedITAT Visakhapatnam28 February 2020AY 2013-142 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2013-14. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

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

For Respondent: Shri V. Rama Mohan, Sr.DR
Hearing: 26/02/2020

Date of hearing : 26/02/2020. Date of pronouncement : 28/02/2020. O R D E R

PER V. DURGA RAO, JUDICIAL MEMBER

1.

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-9, Hyderabad, dated 12/03/2019 for the Assessment Year 2013-14.

2.

When this appeal is taken up for hearing, it is noticed that the assessee has filed a letter wherein he stated that he may be permitted to withdraw the appeal. Ld.DR has not raised any (The Green Valley Ministries Welfare Association) objection. In view of the request made by the assessee, this appeal is dismissed as withdrawn. 3. In the result, appeal filed by the assessee is dismissed as withdrawn. Order Pronounced in open Court on this 28th day of Feb., 2020.

Sd/- sd/- (D.S. SUNDER SINGH) (V. DURGA RAO) Accountant Member Judicial Member Dated: 28th February, 2020. vr/- Copy to:

1. 1. The Assessee - The Green Valley Ministries Welfare Association, Plot No.15-1-13-10, SBI Colony, Pedawaltair, Visakhapatnam.

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