SNEHABHAVAN,KOTTAYAM vs. CIT(EXEMPTION), KOCHI

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ITA 247/COCH/2024Status: DisposedITAT Cochin29 November 2024AY 2024-2025Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)2 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 considered the assessee's request to withdraw the appeal and, with no objection from the Departmental Representative, permitted the withdrawal.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income Tax (Exemption) under Section 12AA of the Income Tax Act. During the hearing, the assessee requested to withdraw its appeal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH

Before: SHRI INTURI RAMA RAO, AM & SHRI PRAKASH CHAND YADAV, JM

For Respondent: Shri Sanjit Kumar Das, CIT-DR
Hearing: 20.11.2024Pronounced: 29.11.2024

O R D E R Per: Inturi Rama Rao, AM This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Exemption), Kochi dated 18.03.2024 passed u/s. 12AA of Income Tax Act, 1961 (hereinafter "the Act").

2.

During the course of hearing it is noticed that the assessee placed on record an application dated 18.11.2024 requesting for the permission to withdraw its appeal.

4.

We, therefore, permit the assessee to withdraw its appeal. Accordingly the appeal stands dismissed as withdrawn.

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