M/S CANARA ORGANISATION FOR DEVELOPEMENT PEACE,MANGALORE vs. INCOME TAX OFFICER (EXEMPTIONS) WARD-1, MANGALORE

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ITA 419/BANG/2018Status: HeardITAT Bangalore23 December 2021AY 2013-142 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 allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn, with no objection from the revenue.

What were the facts?

The assessee filed an appeal before the ITAT against the CIT(A)'s order for the assessment year 2013-2014. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request for withdrawal of the appeal filed before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES “A”, BANGALORE

Before: Shri George George K, JM & Shri B.R.Baskaran, AM

Hearing: 23.12.2021Pronounced: 23.12.2021

O R D E R

Per George George K, JM

1.

This appeal at the instance of the assessee is directed against the CIT(A)’s order dated 17.11.2017. The relevant assessment year is 2013-2014.

2.

At the time of hearing, the learned AR has requested for withdrawal of the appeal filed by the assessee. The learned DR did not raise any objection for withdrawing the appeal by the assessee. Accordingly, we dismiss the appeal filed by the assessee, as withdrawn. 3. In the result, the appeal filed by the assessee is dismissed. Order pronounced on this 23rd day of December, 2021. Sd/- Sd/- (B.R.Baskaran) (George George K) ACCOUNTANT MEMBER JUDICIAL MEMBER Bangalore; Dated : 23rd December, 2021. Devadas G*

. M/s.Canara Organisation for Development for Peace.

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