ALL SAINTS CHRISTIAN EDUCATIONAL SOCIETY,VISAKHAPATNAM vs. THE ACIT, VISAKHAPATNAM

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ITA 64/VIZ/2016Status: DisposedITAT Visakhapatnam26 September 2018AY 1999-20002 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal of the appeals. The Departmental Representative did not raise any objection to the withdrawal request.

What were the facts?

The assessee filed two appeals before the ITAT for assessment years 1999-2000 and 2000-01. The assessee later filed an application seeking withdrawal of both appeals.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeals should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI V. DURGA RAO, HON’BLE & SHRI D.S. SUNDER SINGH, HON’BLE

For Appellant: Shri C. Subrahmanyam – FCA
For Respondent: Shri D.V. Subba Rao – DR
Hearing: 24/09/2018

IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ITA Nos. 64 & 65/VIZ/2016 (Asst. Years : 1999-2000 & 2000-01)

M/s. All Saints Christian vs. ACIT, Circle-1(1), Educational Society, Visakhapatnam. Nehru Nagar, Ramnagar, Visakhapatnam. PAN No. AAATA 8552 F (Appellant) (Respondent)

Assessee by : Shri C. Subrahmanyam – FCA. Department By : Shri D.V. Subba Rao – DR Date of hearing : 24/09/2018. Date of pronouncement : 26/09/2018. O R D E R PER V. DURGA RAO, JUDICIAL MEMBER

These two appeals by the same assessee are directed against the separate orders of ld.CIT (A)-1, Visakhapatnam, both dated 27/11/2015 for the A.Ys. 1999-2000 & 2000-01. 2. By filing an application dated 23/08/2018, the Authorized Representative for the assessee seeks withdrawal of both the appeals. To this, ld. Departmental Representative has not raised any objection. In view of the request made, these two appeals filed by the assessee are dismissed as withdrawn.

2 ITA Nos. 64 & 65/VIZ/2016 (M/s. All Saints Christian Educational Society) 3. In the result, both the appeals of the assessee are dismissed as withdrawn. Order Pronounced in open Court on this 26th day of Sep., 2018.

Sd/- sd/- (D.S. SUNDER SINGH) (V. DURGA RAO) Accountant Member Judicial Member Dated : 26th September, 2018. vr/- Copy to: 1. The Assessee – M/s. All Saints Christian Educational Society, Nehru Nagar, Ramnagar, Visakhapatnam. 2. The Revenue – ACIT, Circle-1(1), Visakhapatnam. 3. The CIT-1, Visakhapatnam. 4. The CIT(A)-1, Visakhapatnam. 5. The D.R., Visakhapatnam. 6. Guard file. 7. By order

(VUKKEM RAMBABU) Senior Private Secretary, ITAT, Visakhapatnam.

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