HERBICURE HEALTHCARE BIO-HERBAL RESEARCH FOUNDATION,KOLKATA vs. CIT (EXEMPTIONS), KOLKATA, KOLKATA

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ITA 1116/KOL/2018Status: DisposedITAT Kolkata26 February 2020AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee did not want to press the appeal and the revenue did not object. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT (Exemptions) under Section 263 of the Income Tax Act for the assessment year 2013-14. The assessee subsequently submitted a letter stating they did not wish to press the appeal.

What were the issues?

Whether the assessee wished to withdraw their appeal against the CIT's order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C”, BENCH KOLKATA

Before: SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM

For Appellant: Shri Chirag Desai, ACA
For Respondent: Shri Vijay Shankar, CIT
Hearing: 25/02/2020Pronounced: 26/02/2020

आदेश / O R D E R

Per Dr. A.L. Saini, AM:

1.

The captioned appeal filed by the assessee, pertaining to assessment year 2013-14, is directed against the order passed by the Commissioner of Income Tax (Exemptions)-Kolkata, u/s 263 of the Income Tax Act, 1961 (in short the “Act”).

2.

Before us, the ld. Counsel for the assessee, on behalf of the assessee, by way of letter dated 25.02.2020, submitted that the assessee does not want to press this appeal, to which the ld. D.R. did not raise any objection. Consequently, we dismiss this appeal, as withdrawn.

Herbicure Healthcare Bio-Herbal Resarch Foundation Assessment Year:2013-14 3. In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Court on 26.02.2020

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