ANTARDISHA(INNERVISION) CHARITABLE TRUST,KOLKATA vs. CIT(EXEMPTION), KOLKATA, KOLKATA

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ITA 1576/KOL/2017Status: DisposedITAT Kolkata07 September 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 Income Tax Appellate Tribunal considered the assessee's request to withdraw the appeal. The Tribunal allowed the withdrawal, effectively ending the appeal proceedings.

What were the facts?

The assessee, Antardisha (Innervision) Charitable Trust, filed an appeal against an order passed by the CIT(Exemptions). Subsequently, the assessee submitted a letter seeking to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “D”, KOLKATA

Before: SH. J.SUDHAKAR REDDY & SH. S.S.VISWANETHRA RAVIvs CIT(Exemptions),

Hearing: 05.09.2018Pronounced: 07.09.2018

PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER

1.

This appeal filed by the assessee against the order dated 07.03.2017 passed by CIT(Exemptions), Kolkata.

2.

The assessee filed a letter dated 17.07.2018 seeking permission to withdraw the aforesaid appeal. The contents of the said letter is reproduced herein below:-

Subject-Appeal No: ITA 1576/Kol/2017 Antardisha (Inner vision) Charitable Trust, H.O.Guru Kripa, 26, Deb Kamini Debi Lane, (1st Floor), Dakhineswar, Kolkata- 700076. Fixed for hearing on 17.07.2018. Kindly refer to the above. In this connection, we would like to inform you that we don’t want to pursue further in this case. The above appeal may kindly be treated as “withdrawn”. Thanking you in anticipation.”

3.

In view of the above, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 07.09.2018.

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