M/S. VIKASH EDUCATIONAL CHARITABLE TRUST,BHUBANESWAR vs. CIT(EXEMPTION), HYDERABAD

ITA 310/CTK/2015Status: DisposedITAT Cuttack28 August 20172 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw its appeal. Consequently, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee trust filed an appeal against an order of the CIT(Exemption). Subsequently, the assessee prayed to withdraw its appeal as the CIT(Exemption) had granted registration to the trust.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn based on a subsequent favorable order from the CIT(Exemption).

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH, CUTTACK

Before: S/SHRI N.S SAINI & PAVAN KUMAR GADALE

For Respondent: Shri Kunal Singh, CIT DR
Hearing: 28/08

Per N.S.Saini, AM This is an appeal filed by the assessee against the order of the CIT

(Exemption) Hyderabad dated 27.4.2015. 2. Vide petition dated 13.7.2017, the assessee trust has prayed to withdraw its appeal on the ground that the CIT(Exemptions) has granted

registration to the assessee. Ld D.R. did not have any objection.

3.

In view of above, we permit to withdraw the appeal filed by the assessee as withdrawn.

2 Vikash Educational Charitable Trust

4.

In the result, appeal filed by the assessee is dismissed. Order pronounced in the open court on 28 /08/2017. (Pavan Kumar Gadale) (N.S Saini) JUDICIALMEMBER ACCOUNTANT MEMBER Cuttack; Dated 28/08/2017 B.K.Parida, SPS C

The order continues below.

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