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Income Tax Appellate Tribunal, “B” BENCH KOLKATA
Pratappur Bibek Tirtha Seva Samity, Vill- Pratappur, P.O. Pantihal, P.S., Jagatballavpur - 711404 [PAN: AAFAP6057N] .....................…...…………….... Appellant vs. Commissioner of Income Tax (Exemption), Kolkata, 10B, Middletown Road, Kolkata - 700071 ...............…..….................... Respondent Appearances by: Assessee represented by : None Department represented by : P.N. Barnwal, CIT, DR Date of concluding the hearing : 12.02.2025 Date of pronouncing the order : 17.02.2025 O R D E R
PER SANJAY AWASTHI, ACCOUNTANT MEMBER:
The present appeal arises from the order of the Ld. Commissioner of Income Tax (Exemptions), Kolkata [hereinafter referred to as “the Ld. CIT(E)”] dated 26.02.2024.
1.1 In this case, the assessee has filed a letter dated 14.11.2024 and sought permission for withdrawal of the appeal as under:
I am writing on behalf of Pratappur Bibek Tirtha Seva Samity (Appellant) In connection with the appeal filed before the Honourable Tribunal in Appeal No. ITA 914/KOL/2024, Bench-B, PAN-AAFAP6057N concerning the Assessment Year 2024-25. The primary reason for filing this appeal was to secure the 806 certificate. However, due to recent changes in the Income Tax guidelines and an extension provided by the Central Board of Direct Taxes (CBDT), we were able to obtain the 80G certificate Pratappur Bibek Tirtha Seva Samity as per the revised provisions. This extension allowed us to achieve the objective of the appeal without the need for further proceedings. In view of the above, we respectfully request that the Honourable Tribunal allow us to withdraw the appeal and dismiss it, as the purpose for which it was filed has now been fulfilled.
The Ld. DR did not object to the aforesaid request.
In the result, the appeal filed by the assessee is treated as dismissed, having being withdrawn.
Order pronounced in the court on 17.02.2025