What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT). During the hearing, the assessee's counsel sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

The Seagull Foundation for the… vs Jdit(OSD), Exemption-1 | ITAT Kolkata 2017

Income Tax Appellate Tribunal, KOLKATA BENCH “A” KOLKATA

Before: Shri P.M.Jagtap & Shri Aby T.Varkey

आदेश /O R D E R PER P.M.Jagtap, Accountant Member:- This appeal filed by the assessee is directed against the order of CIT(A) Jalpaiguri dated 06.12.2014. 2. At the time of hearing fixed today Ld. counsel for the assessee has sought permission of the Bench to withdraw this appeal filed by the assessee. Since Ld. DR has not raised any objection in this regard, the permission as sought by Ld. counsel for the assessee is granted and this appeal is dismissed as withdrawn. 3. In the result, assessee’s appeal is dismissed as withdrawn. Order pronounced in open court on 18/05/2017 Sd/- Sd/- (Aby T.Varkey) (P.M.Jagtap) Judicial Member Accountant Member Kolkata, *Dkp �दनांकः- 18/05/2017 कोलकाता

आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. अपीलाथ�/Appellant-The Seagull Foundation For the Arts, 31, S.P. Mukherjee Road, Kolkata-25 2. ��यथ�/Respondent-JTDIT(OSD), (Exemption)-I, Kolkata, 10B, Middleton Row, Kolkata-71 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण कोलकाता / DR, ITAT, Kolkata 6. गाड� फाइल / Guard file. By order/आदेश से,

Sr. Private Secretary, Head of Office/DDO आयकर अपील�य अ�धकरण, कोलकाता

THE SEAGULL FOUNDATION FOR THE ARTS,KOLKATA vs. JDIT(OSD), EXEMPTION-1,KOLKATA, KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

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