MINES SAFETY ASSOCIATION KARNATAKA,HOSAPETE vs. INCOME TAX OFFICER (EXEMPTION) WARD-1, KALABURGI

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ITA 11/BANG/2022Status: DisposedITAT Bangalore27 July 2022AY 2017-182 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the denial of exemption under Section 11 of the Income-tax Act for the assessment year 2017-18. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the denial of exemption under Section 11 of the Income-tax Act. The appeal was withdrawn by the assessee before any decision on the merits.

Which sections of the Income-tax Act were involved?

Section 11

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC – C” BENCH : BANGALORE

Before: SHRI N.V. VASUDEVAN

For Appellant: Shri Sachin Mehta, CA
For Respondent: Shri Ganesh R. Ghale, Standing Counsel for Dept
Hearing: 27.07.2022Pronounced: 27.07.2022

Date of hearing : 27.07.2022 Date of Pronouncement : 27.07.2022 O R D E R This appeal by the assessee is against the order dated 08.11.2021 of the CIT(Appeals), National Faceless Appeal Centre (NFAC), Delhi relating to assessment year 2017-18.

2.

The only issue in this appeal is regarding denial of exemption u/s. 11 of the Income-tax Act, 1961 [the Act].

3.

During the course of hearing of this appeal, the ld. counsel for the assessee prayed for withdrawal of the appeal by the assessee. Accordingly, the same is accepted and the appeal is dismissed as withdrawn.

4.

In the result, the appeal is dismissed.

Pronounced in the open court on this 27th day of July, 2022.

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