BURNPUR RAMKRISHNA PURNANANDA SEVA ASHRAM,BURDWAN vs. CIT(EXEMPTIONS), KOLKATA, KOLKATA

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ITA 1806/KOL/2017Status: DisposedITAT Kolkata24 May 2018AY 2017-182 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 assessee filed an application to withdraw the appeal as the issue had become infructuous due to subsequent approval. The Tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal against the order rejecting their Ashram's approval under Section 80G(5)(vi). Subsequently, the assessee's Ashram was approved for deduction from Assessment Year 2018-19 onwards.

What were the issues?

Whether the appeal needs to be adjudicated when the assessee seeks withdrawal due to subsequent favorable developments.

Which sections of the Income-tax Act were involved?

Section 80G(5)(vi)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “C” KOLKATA

Before: Shri S.S.Godara & Shri, M. Balaganesh

O R D E R

PER S.S.Godara, Judicial Member:

- This assessee’s appeal for assessment year 2017-18 arises against the Commissioner of Income Tax (Exemptions), Kolkata’s order dated 24.01.2017 in Memo No.10E/278/2016-17/3649 in proceedings u/s 80G(5)(vi) of the Income Tax Act, 1961; in short ‘the Act’.

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