ST. XAVIER"S COLLEGE KOLKATA EDUCATIONAL TRUST,KOLKATA vs. CIT(EXEMPTIONS), KOLKATA

PDF · subscribers
ITA 282/KOL/2021Status: DisposedITAT Kolkata22 April 2022AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, St. Xavier’s College Kolkata Educational Trust, filed an appeal against an order passed under section 263 of the Income Tax Act. The Treasurer of the Trust later filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn as per the assessee's application. The Tribunal considered the application for withdrawal and the Revenue's lack of objection.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘A’ BENCH, KOLKATA

Before: Shri Rajpal Yadav, Vice-(KZ) & Shri Rajesh Kumar

Per Rajesh Kumar, Accountant Member:- This appeal filed by the assessee is directed against the order of ld. Commissioner of Income Tax (Exemptions), Kolkata dated 30.03.2021 passed under section 263 of the Income Tax Act, 1961.

2.

The Treasurer of the assessee-Trust has moved an application dated 14.03.2022 seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by the Treasurer of the assessee-Trust is granted and accordingly the appeal of the assessee is dismissed as withdrawn. 1 St. Xavier’s College Kolkata Educational Trust

3.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on April 22, 2022.

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →