What did the Tribunal hold?

The Tribunal considered the submission and the petition filed by the assessee. Consequently, the appeal was dismissed as withdrawn by the Tribunal.

The assessee filed an appeal before the ITAT against an order passed by the CIT(A). During the course of arguments, the assessee's representative stated that the assessee had received relief from the CIT (Exemption) and wished to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be allowed to be withdrawn by the assessee after having obtained relief from the higher authority.

Ananta Seva Foundation vs I.T.O., Ward - 1(4), Exemption | ITAT Kolkata 2026

Before: Shri Rajesh Kumar, AccountantMember & Shri Pradip Kumar Choubey, JudicialMember

IN THE INCOMETAX APPELLATE TRIBUNAL “A” BENCH AT KOLKATA Before Shri Rajesh Kumar, AccountantMember and Shri Pradip Kumar Choubey, JudicialMember ITA No.2130/Kol/2025 Assessment Year: 2021-22 Ananta Seva Foundation, .………………………………….……….……Appellant 24, Park Street, 9th Floor, Kolkata - 700016 [PAN: AAUCA0583F] vs. I.T.O Ward-1(4), Exemption………….…………………….....……...…..…..Respondent Middleton Row, Kolkata- 700071 Appearances by: Shri R.C. Jhawer, FCA., appeared on behalf of the appellant. Mrs. Manoj Kumar Pati, JCIT, Sr. DR.,appeared on behalf of the Respondent. Date of concluding the hearing : April 15, 2026 Date of pronouncing the order : 21. April. , 2026 ORDER PerPradip Kumar Choubey, Judicial Member: This appeal filed by the assessee is directed against the order dated 27.12.2016 of the Income Tax Department [‘CIT(A)’] passed under Section 143(3) of the Income-tax Act, 1961 (hereinafter referred to as “the Act”). 2. The Ld. AR in course of argument has submitted that the assessee got relief form the Ld. CIT exemption Kolkata and assessee wants to withdraw the said appeal. The AR has filed a petition to this effect.

Keeping in view the submission as well as petition filed by the assessee. The appeal is hereby dismissed as withdrawn.

ITA No.2130/Kol/2025 Assessment Year- 2021-22 Kolkata, the 21st April , 2026.

Sd/- Sd/- [Rajesh Kumar] [Pradip Kumar Choubey] Accountant Member Judicial Member Dc Dated:.. 21. 04.2026.

Copy of the order forwarded to: 1. Appellant - 2. Respondent - 3. CIT(A)- 4. CIT- , 5. CIT(DR),

//True copy// By order Assistant Registrar, Kolkata Benches

ANANTA SEVA FOUNDATION,KOLKATA vs. I.T.O., WARD - 1(4), EXEMPTION, KOLKATA

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