ASTHIKA SAMAJAM,CHENNAI vs. CIT (EXEMPTION), CHENNAI

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ITA 866/CHNY/2022Status: DisposedITAT Chennai14 December 2022AY 2022-20234 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the appellant's plea for withdrawal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The appellant filed an appeal before the ITAT. The appellant's authorized representative filed a withdrawal petition stating that the relief sought in the appeal had already been granted by the Principal Commissioner of Income Tax.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn, given that the relief sought had already been granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: HON’BLE SHRI MAHAVIR SINGH & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Ms. S. Aparna (Advocate)-Ld. AR
For Respondent: Shri D. Hema Bhupal (JCIT) –Ld. DR

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. The Ld. AR, at the outset, filed withdrawal petition dated 14-12- 2022 and sought withdrawal of the appeal. The contents of the same read as under: - “The relief sought for in this appeal has been granted by the Principal Commissioner of Income Tax. We, therefore, request that the appeal may please be dismissed as withdrawn.” The revenue did not object.

ITA No.866/Chny/2022 - 2 -

1.

2. Accepting the plea of ld. AR, the appeal stand dismissed as withdrawn. Order pronounced in the open Court on 14th December, 2022.

Sd/- Sd/- (MAHAVIR SINGH) (MANOJ KUMAR AGGARWAL) उपा12 /VICE PRESIDENT लेखा सद: / ACCOUNTANT MEMBER चे*ई / Chennai; िदनांक / Dated : 14-12-2022 EDN/- आदेश क� �ितिलिप अ�ेिषत/Copy to: 1. अपीलाथ�/Appellant 2. ��यथ�/Respondent 3. आयकर आयु� (अपील)/CIT(A) 4. आयकर आयु�/CIT 5. िवभागीय �ितिनिध/DR 6. गाड� फाईल/GF आयकर अपीलीय अिधकरण ‘बी’ �ायपीठ चे�ई म�। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI

माननीय +ी महावीर िसंह, उपा12 एवं माननीय +ी मनोज कुमार अ7वाल ,लेखा सद: के सम2। BEFORE HON’BLE SHRI MAHAVIR SINGH, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

आयकर अपील सं./ (िनधाCरण वषC / Assessment Year: 2022-23) Asthika Samajam CIT(Exemptions), बनाम/ Old No.14, New No.2, Venus Colony, Chennai Vs. 1st Street, Alwarpet, Chennai – 600 018. �थायी लेखा सं./जीआइ आर सं./PAN/GIR No.AAATA-4333-L (अपीलाथ�/Appellant) : (��थ� / Respondent) अपीलाथ� की ओरसे/ Appellant by : Ms. S. Aparna (Advocate)-Ld. AR ��थ� की ओरसे/Respondent by : Shri D. Hema Bhupal (JCIT) –Ld. DR सुनवाई की तारीख/Date of Hearing : 14-12-2022 घोषणा की तारीख /Date of Pronouncement : 14-12-2022

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. The Ld. AR, at the outset, filed withdrawal petition dated 14-12- 2022 and sought withdrawal of the appeal. The contents of the same read as under: - “The relief sought for in this appeal has been granted by the Principal Commissioner of Income Tax. We, therefore, request that the appeal may please be dismissed as withdrawn.” The revenue did not object.

ITA No.866/Chny/2022 - 2 -

2.

Accepting the plea of ld. AR, the appeal stand dismissed as withdrawn. Order pronounced in the open Court on 14th December, 2022.

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