What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal as it had become infructuous. The learned DR had no objection to the withdrawal.

The assessee filed an appeal against an order of the Pr. CIT. The assessee's counsel submitted that the appeal had become infructuous and requested to withdraw it.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal due to it becoming infructuous.

Mohini Devi Charitable Trust vs CIT | ITAT Ranchi 2018

Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI

Before: Shri J. Sudhakar Reddy & Shri S.S. Viswanethra Ravi

IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, RANCHI Before Shri J. Sudhakar Reddy, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member ITA No. 140/Ran/2016 Mohini Devi Charitable Trust...………………………………………………………….....Appellant B-27/96A, 17 Lane No. 1, Bhelupur, Varanasi – 221 010. [PAN: AABTM 3344 C] CIT Central.................................…………………………………...................................Respondent Patna. Appearances by: Shri Devesh Poddar, Advocate appearing on behalf of the Assessee. Shri T. Vasanthan, CIT(DR) appearing on behalf of the Revenue. Date of concluding the hearing : February 27, 2018 Date of pronouncing the order : February 28, 2018 ORDER Per Bench

This is an appeal filed by the assessee directed against the Pr. CIT (Central) dated 27.03.2015.

The learned counsel for assessee submitted a note that this appeal has become infructuous and he be disallowed to withdraw the same. The learned DR had no objection.

In the result, the appeal of the assessee is dismissed as withdrawn. Order Pronounced in the Open Court on 28th February, 2018. Sd/- Sd/- S.S. Viswanethra Ravi J. Sudhakar Reddy JUDICIAL MEMBER ACCOUNTANT MEMBER

Dated: 28/02/2018 Biswajit, Sr. PS

2 M.A. No. 140/Ran/2016 Mohini Devi Charitable Trust

Copy of order forwarded to: 1. Mohini Devi Charitable Trust, B-27/96A, 17, Lane No. 1, Bhelupur, Varanasi.

CIT Central, Patna.

The CIT(A)

The CIT

DR True Copy, By order,

Sr. P.S. / H.O.O. ITAT, Ranchi

MOHINI DEVI CHARITABLE TRUST vs. CIT, PATNA

What did the Tribunal hold?

What were the facts?

What were the issues?

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