NAWAPARA LAXMINARAYAN KHADI - O- GRAMONNAYAN MAHILA SANSTHA,BIRBHUM vs. CIT, (EXEMPTIONS), KOLKATA, KOLKATA

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ITA 1308/KOL/2015Status: DisposedITAT Kolkata31 October 20172 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's request to withdraw the appeal. The Respondent's counsel did not object to the withdrawal.

What were the facts?

The assessee requested to withdraw their appeal before the ITAT. The reason for withdrawal was that the Commissioner of Income Tax (Exemptions) allowed them to file a fresh application for exemption under Section 80G.

What were the issues?

Whether the assessee should be allowed to withdraw their appeal. The primary issue was the assessee's request to withdraw due to a favorable decision on their fresh exemption application.

Which sections of the Income-tax Act were involved?

Section 80G

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH: KOLKATA

Before: Shri Waseem Ahmed & Shri S.S. Viswanethra Ravi

This appeal by Assessee is arising out of order dated 29-09- 2015 of CIT(Exemptions), Kolkata.

2.

It is seen that neither any one appeared nor there was an adjournment petition on behalf of assessee. However, the assessee vide Memo No. 17/NLKGMS-120/2017-18 Dt. 16-06-2017 ( copy of the same is on record ) submitted for withdrawal of appeal by stating as under: “We beg to request your Honour to allow are to withdraw the above appeals as the Ld. Commissioner of Income Tax (Exemptions), Kolkata to allow the fresh applications for Exemption under Section 80G of the Income Tax Act, 1961 which was the matter of our appeals before the Branch. Sorry for the inconvenience caused in this regard. With regards Yours sincerely Sd/- Place: Kolkata (Smt. Kamala Chatterjee), Secretary Dated: the 16th June, 2017”

3.

On the other hand, the ld.DR has not objected to the above submission of assessee in withdrawing the appeal filed by it.

4.

In view of above, we allow to withdraw the appeal filed by the assessee.

5.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on 31-10-2017

Sd/- Sd/- Waseem Ahmed S.S. Viswanethra Ravi Accountant Member Judicial Member

Dated : 31-10-2017 PP(Sr.P.S.)

Copy of the order forwarded to:

1.

Appellant –Nawapara Laxminarayan Khadi – O – Gramonnayan Mahila Sanstha, Nawpara, Post Office: N. Mahadwip, Dist: Birbhum, Pin 731234. 2 Respondent – The Commissioner of Income (Exemptions), Kolkata, 10B Middleton Row ( 6th Floor), Kolkata-700 071. 3. The CIT(A), Kolkata 4. CIT , Kolkata 5. DR, Kolkata Benches, Kolkata

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