M/S SHRI KSHETHRA DHARMASTHALA RURAL DEVELOPMENT PROJECT,DHARMASTHALA vs. THE COMMISSIONER OF INCOME TAX (EXEMPTIONS), BANGALORE

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ITA 1346/BANG/2018Status: DisposedITAT Bangalore29 April 2019AY 2018-193 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeal as they were not interested in pursuing it further. The Revenue did not object to this request.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income Tax (Exemptions). During the hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

Whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 12AA(1)(b)(ii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH : BANGALORE

Before: SHRI B.R. BASKARAN & SHRI PAVAN KUMAR GADALE

For Appellant: Shri Ajith V.Ghatikar, Advocate
For Respondent: Shri Smarak Swain, JCIT

The assessee has filed this appeal, against the order of the Commissioner of Income Tax (Exemptions)-Bengaluru, dated 22-02-2018, passed u/s. 12AA(1)(b)(ii) of the Income Tax Act [Act].

2.

At the time of hearing, Ld.AR representing the assessee has filed a letter for withdrawal of the appeal, which is as under:

23rd April 2019 The Honourable Members, ‘A’ Bench, Income Tax Appellate Tribunal, Bengaluru Your Honours, Ref: 1. Name & Address of the Appellant: M/s Shri Kshethra Dharmasthala Rural Development Project, B.C. Trust Dhamashri Building, Dharmasthala, Belthangady Taluk- 574216 2. PA No. AATTS 5755 P 3. Appeal No. Bench Sub: Withdrawal of Appeal With reference to the above appeal, it is submitted that the Appellant has instructed us that it does not want to pursue the Appeal. Hence, it is humbly prayed before this Honourable Court that the above Appeal may kindly be allowed to be withdrawn. We regret the inconvenience caused.

3.

The Ld. DR did not object to the request of assessee. Since the assessee is not interested to pursue the appeal, we hereby allow the assessee to withdraw the same. Hence, the appeal filed by assessee is dismissed.

Pronounced in the open court on this 29th day of April, 2019

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