What did the Tribunal hold?

The assessee explicitly stated they were not interested in pursuing the appeal. Therefore, the Tribunal dismissed the appeal as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2012-13. At the time of hearing, no one appeared for the assessee, and a withdrawal application was filed.

What were the issues?

The primary issue was whether the assessee wished to continue with the appeal, which they indicated they did not.

M/S.Sacred Heart General… vs ITO | ITAT Cochin 2019

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

For Respondent: Smt. A.S. Bindhu, Sr. DR

Hearing: 21/01/2019Pronounced: 21/01/2019

Per CHANDRA POOJARI, ACCOUNTANT MEMBER:

This appeal filed by the assessee is directed against the order of the CIT(A),

Kottayam dated 18/04/2018 and pertains to the assessment year 2012-13.

At the time of hearing, none appeared on behalf of the assessee nor any

adjournment application was filed before the Tribunal. However, the Ld. AR filed

a withdrawal application dated 19/01/2019 stating that the assessee is not

interested in pursuing the appeal. Hence, the appeal is dismissed as withdrawn.

I.T.A. No.297/C/2018

In the result, the appeal of the assessee is dismissed as withdrawn. Pronounced in the open court on 21st January, 2019

sd/- sd/- (GEORGE GEORGE K.) (CHANDRA POOJARI) JUDICIAL MEMBER ACCOUNTANT MEMBER

Place: Kochi Dated: 21st January, 2019 GJ Copy to: 1. Sacred Heart General Hospital, Green Gardens, Cherthala, Alleppey-688 524. 2. The Income Tax Officer(Exemptions), Alappuzha. 3. The Commissioner of Income-tax(Appeals), Kottayam. 4. The Commissioner of Income-tax(Exemptions), Kochi. 4. D.R., I.T.A.T., Cochin Bench, Cochin. 5. Guard File. By Order

(ASSISTANT REGISTRAR) I.T.A.T., Cochin

M/S.SACRED HEART GENERAL HOSPITAL,ALAPPUZHA vs. THE ITO, ALAPPUZHA

What did the Tribunal hold?

What were the facts?

What were the issues?

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