SMT.BHAWARI BAI GHEWARCHANDJI SURANA CHARITABLE TRUST,BANGALORE vs. THE COMMISSIONER OF INCOME TAX (EXEMPTIONS), BANGALORE

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ITA 439/BANG/2022Status: DisposedITAT Bangalore30 August 2022AY 2018-192 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted that the assessee did not press the grounds of appeal. Consequently, the appeal was dismissed as not pressed.

What were the facts?

The assessee filed an appeal against the order of the CIT(E) for the assessment year 2018-19. During the hearing, the assessee chose not to press the grounds of appeal.

What were the issues?

Whether the appeal should be dismissed as not pressed when the assessee does not pursue the grounds of appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI N. V. VASUDEVAN & SHRI CHANDRA POOJARI

For Appellant: Smt. Sowmya K, Advocate
For Respondent: Shri. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Hearing: 25.08.2022Pronounced: 30.08.2022

O R D E R

Per N. V. Vasudevan, Vice President:

1.

This is an appeal by the assessee against the order dated 02.03.2020 of CIT(E), Bengaluru, in relation to Assessment Year 2018-19.

2.

During the course of hearing, the assessee has not pressed grounds of appeal for adjudication, hence, the appeal is dismissed as not pressed.

3.

In the result, appeal of the assessee is dismissed.

Pronounced in the open court on the date mentioned on the caption page.

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