What did the Tribunal hold?

The Tribunal noted the assessees' lack of interest in pursuing the appeals. Consequently, the appeals were dismissed as withdrawn.

Two appeals were filed by different assessees against orders of the CIT(Exemptions). The assessees' representatives indicated they were not interested in pursuing these appeals.

What were the issues?

The primary issue was whether the assessees wished to continue with their appeals before the Tribunal.

The Catholic Arch Bishop House… vs ITO | ITAT Cochin 2018

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

For Appellant: Shri Achyut K. Padmaraj, Adv

For Respondent: Shri A. Dhanaraj, Sr. DR

Hearing: 01/03/2018Pronounced: 01/03/2018

Heard together (2 matters)

I.T.A. Nos.248/Coch/2017

I.T.A. No.305/Coch/2017

Read from the judgment's own cause title. This page is filed under one of them.

Per CHANDRA POOJARI, ACCOUNTANT MEMBER:

These two appeals filed by different asseesees are directed against different

orders of the CIT(Exemptions), Kochi for the assessment year 2012-13.

At the time of hearing, the Ld. AR made a submission that the assessees are

not interested in pursuing these appeals and made an endorsement accordingly.

Hence these appeals are dismissed as withdrawn.

In the result, the appeals of the assessees are dismissed as withdrawn. Pronounced in the open court on 01st March, 2018.

sd/- sd/- ( GEORGE GEORGE K.) (CHANDRA POOJARI) JUDICIAL MEMBER ACCOUNTANT MEMBER

Place: Kochi Dated: 01st March, 2018 GJ Copy to: St. Thomas Cathedral Church, Irinjalakuda, Thrissur-680 121. 1. The Catholic Archbishop’s House, East Fort, Thrissur-680 005. 2. The Income Tax Officer(Exemptions),Thrissur. 3. The Commissioner of Income-tax(Exemptions), Kochi. 4. D.R., I.T.A.T., Cochin Bench, Cochin. 5. Guard File. By Order

(ASSISTANT REGISTRAR) I.T.A.T., Cochin

I.T.A. Nos.248 & 305//C/2017

THE CATHOLIC ARCH BISHOP HOUSE,TRICHUR vs. THE ITO (EXEMPTIONS)D, TRICHUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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