SRI KANYAKA PARAMESWARI VARTHAKA SANGAM,GANAPAVARAM vs. THE ITO, RAJAHMUNDRY

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ITA 217/VIZ/2017Status: DisposedITAT Visakhapatnam19 February 20182 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 permitted the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee filed an appeal against the order of the CIT(Exemptions). During the hearing, the assessee's counsel requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

Which sections of the Income-tax Act were involved?

NA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI V. DURGA RAO & SHRI D.S. SUNDER SINGH

For Appellant: Shri C. Subrahmanyam, AR
For Respondent: Shri Deba Kumar Sonowal
Hearing: 19.02.2018

ITA No.217/Vizag/2017 Kanyaka Parameswari Varthaka Sangam, Ganapavaram, W.G. Dist.

आयकर अपील�य अ�धकरण, �वशाखापटणम पीठ, �वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM

�ी वी. दुगा�राव, �या�यक सद�य एवं �ी ड.एस. . . . सु�दर "संह, लेखा सद�य के सम% BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.217/Vizag/2017 (�नधा�रण वष� / Assessment Year: NA)

Sri Kanyaka Parameswari Varthaka ITO (Exemptions) Sangam Rajahmundry Vs. Ganapavaram, W.G. Dist. [PAN: AAATS4841D ] (अपीलाथ' / Appellant) (()याथ' / Respondent) अपीलाथ� क� ओर से / Appellant by : Shri C. Subrahmanyam, AR ��याथ� क� ओर से / Respondent by : Shri Deba Kumar Sonowal, DR

: 09.02.2018 सुनवाई क� तार�ख / Date of hearing : 19.02.2018 घोषणा क� तार�ख / Date of Pronouncement आदेश / O R D E R PER V. DURGA RAO, Judicial Member:

This appeal filed by the assessee is directed against the order of

CIT(Exemptions), Hyderabad dated 28.09.2015.

2.

When this appeal is taken up for hearing, the Ld. Counsel for the

assessee has submitted that he may be permitted to withdraw the

appeal. 1

ITA No.217/Vizag/2017 Kanyaka Parameswari Varthaka Sangam, Ganapavaram, W.G. Dist.

3.

The Ld. D.R. has not raised any objection.

4.

In view of the above submission of the assessee, this appeal filed

by the assessee is dismissed.

5.

In the result, the appeal filed by the assessee is dismissed.

The above order was pronounced in the open court on 19th Feb’18.

Sd/- Sd/- ( ड.एस. . . . सु�दर "संह) (वी. दुगा�राव) (D.S. SUNDER SINGH) (V. DURGA RAO) लेखा सद�य/ACCOUNTANT MEMBER �या�यक सद�य/JUDICIAL MEMBER

!वशाखापटणम /Visakhapatnam: %दनांक /Dated : 19.02.2018 VG/SPS आदेश क� ��त'ल!प अ(े!षत/Copy of the order forwarded to:- 1. अपीलाथ� / The Appellant – Sri Kanyaka Parameswari Varthaka Sangam, D.No.7- 12/13, Main Road, Ganapavaram-534198, West Godavari Dist. 2. ��याथ� / The Respondent – The ITO (Exemptions), Rajahmundry 3. आयकर आयु)त / The CIT (Exemptions), Hyderabad 4. आयकर आयु)त (अपील) / The CIT(A), Hyderabad 5. !वभागीय ��त�न,ध, आय कर अपील�य अ,धकरण, !वशाखापटणम / DR, ITAT, Visakhapatnam 6. गाड� फ़ाईल / Guard file आदेशानुसार / BY ORDER // True Copy //

व/र0ट �नजी स,चव (Sr.Private Secretary) आय कर अपील�य अ,धकरण, !वशाखापटणम / ITAT, VISAKHAPATNAM

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