ST. THOMAS SYRO MALABAR CATHOLIC CHURCH,VELLORE vs. CIT, EXEMPTIONS,, CHENNAI

PDF · subscribers
ITA 2161/CHNY/2024Status: DisposedITAT Chennai20 November 2024Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI JAGADISH (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee's counsel prayed for permission to withdraw the appeal. Considering the submission and no objection from the DR, the appeal was dismissed as withdrawn.

What were the facts?

The assessee's appeal was filed against the order of the Commissioner of Income Tax (Exemptions). During the hearing, the assessee's counsel submitted that the assessee is not interested in prosecuting the appeal.

What were the issues?

Withdrawal of appeal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRI JAGADISH

Hearing: 14.11.2024Pronounced: 20.11.2024

आदेश / O R D E R

PER JAGADISH, A.M : Aforesaid appeal filed by the assessee is directed against the order of the Learned Commissioner of Income Tax (Exemptions), Chennai dated 18.07.2024.

2.

When this appeal was taken up for hearing, the ld. Counsel for the assessee has submitted that the assessee is not interested in :- 2 -:

1.

prosecuting the appeal and thus, the ld. counsel prayed for permission to withdraw the appeal filed by the assessee.

3.

In view of the above submissions of the ld. Counsel for the assessee and there being no objection raised by the ld. DR, the appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced on 20th November, 2024.

Recent GST High Court judgments

Search GST case law →