ALAPPUZHA DISTRICT CANCER CARE SOCIETY,AMBALAPUZHA vs. CIT(EXEMPTION),KOCHI, KOCHIN

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ITA 913/COCH/2024Status: DisposedITAT Cochin27 March 2025AY 2025-2026Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI SANDEEP SINGH KARHAIL (Judicial Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Income Tax Appellate Tribunal dismissed the appeal as withdrawn, acknowledging the assessee's intention to withdraw the appeal and the respondent's lack of objection.

What were the facts?

The assessee filed an appeal against an order of the Commissioner of Income Tax (Exemption), Kochi, for the Assessment Year 2025-26. During the hearing, the assessee's counsel requested to withdraw the appeal, and the CIT-DR did not object to this request.

What were the issues?

Whether an appeal can be dismissed as withdrawn based on the appellant's request and the respondent's non-objection.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH

Before: SHRI INTURI RAMA RAO, AM & SHRI SANDEEP SINGH KARHAIL, JM

For Appellant: Shri Bijumon Antony, CA
For Respondent: Shri Sanjit Kumar Das, CIT-DR
Hearing: 25.03.2025Pronounced: 27.03.2025

O R D E R Per: Inturi Rama Rao, AM This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Exemption), Kochi, dated 25.09.2024 for Assessment Year (AY) 2025-26.

2.

When the matter was called on the learned counsel for the assessee submitted that the appellant intends to withdraw the appeal. The learned CIT-DR raised no serious objection to the request of appellant.

Order pronounced in the open court on 27th March, 2025. 4.

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