No AI summary yet for this case.
Income Tax Appellate Tribunal, “B” BENCH: KOLKATA
Date of Hearing 25.09.2017 Date of Pronouncement 25.09.2017 For the Appellant Shri Manish Tiwari, FCA For the Respondent Md. Usman, CIT, DR ORDER Per Bench Both these appeals are filed by the assessee against the separate orders of Ld. CIT(E)-Kolkata dated 25.02.2016 and 14.03.2016 respectively for cancelling the registration u/s. 12AA(3) and rejection of registration u/s. 80G(5)(vi) of the Income-tax Act, 1961.
At the time of hearing, the Ld. Counsel for the assessee submitted that he has instructions from the assessee not to pursue the above appeals and has filed a written application for withdrawal. Hence, he prayed before the bench to treat the appeals as withdrawn. Ld. DR. did not object to this prayer of ld. AR. Hence, the appeals of the assessee are dismissed as withdrawn.
In the result, both the appeals of the assessee are dismissed.
Order is pronounced in the open court. Sd/- Sd/- (M.Balaganesh) (Aby. T. Varkey) Accountant Member Judicial Member
Dated : 25th September, 2017 JD.(Sr.P.S.)
Copy of the order forwarded to:
Appellant – Matrivani Institute of Experimental Research & Education, 6-A, Seven Tanks Lane, Kolkata-700 030.
Respondent –. CIT(Exemption), Kolkata. 2 3. The CIT(A) , Kolkata.