SHREE RAM SEVA PARIVAR,SILIGURI vs. CIT(EXEMPTION),, KOLKTA

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, KOLKATA

BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER
AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER
आयकर अपील सं/ITA No.1478/KOL/2025
(निर्धारण वर्ा / Assessment Year :)
Shree Ram Seva Parivar,
C/o Lawgical Consultants,
Advocates, 29D, Bentick Street,
Unit No.A, 3rd Floor,
Kolkata-700001
Vs CIT(Exemption), Kolkata
PAN No. :ABJTS 1952 K

(अपीलधर्थी /Appellant)
..
(प्रत्यर्थी / Respondent)

निर्धाररती की ओर से /Assessee by : Shri Avijit Dey, AR
रधजस्व की ओर से /Revenue by : Shri Rajat Mitra, CIT-DR
सुनवाई की तारीख / Date of Hearing
: 06/11/2025
घोषणा की तारीख/Date of Pronouncement
: 06/11/2025
आदेश / O R D E R
Per George Mathan, JM :

This is an appeal filed by the assessee against the order of the ld.
CIT(Exemption), Kolkata, dated 06.06.2025. 2. At the outset, ld. AR submitted that the appeal may be permitted to be withdrawn as the assessee does not want to pursue the matter.
Accordingly, we dismiss the appeal of the assessee as withdrawn.
3. In the result, appeal of the assessee is dismissed.
Order pronounced in the open court on 06/11/2025. (RAKESH MISHRA) (GEORGE MATHAN)
लेखा सदस्य/ ACCOUNTANT MEMBER
न्यधनयक सदस्य / JUDICIAL MEMBER
कोलकाता Kolkata; ददनाांक Dated 06/11/2025
Prakash Kumar Mishra, Sr.P.S.
आदेश की प्रनतललपप अग्रेपर्त/Copy of the Order forwarded to :

आदेशधिुसधर/ BY ORDER,

(