GEE DEE CHARITABLE TRUST,MURSHIDABAD vs. CIT(EXEMPTION), KOLKATA

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ITA 813/KOL/2024Status: DisposedITAT Kolkata22 July 2024Bench: SRI RAJPAL YADAV, VICE-PRESIDENT & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No.: 813/KOL/2024 Assessment Year: N.A. Gee Dee Charitable Trust.........................................................Appellant [PAN: AACTG 3683 R] Vs. CIT (Exemption), Kolkata......................................................Respondent Appearances: Assessee represented by: Nikunj Bhuwalka, FCA. Department represented by: B.K. Singh, Addl. CIT. Date of concluding the hearing : July 10th, 2024 Date of pron2 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 Income Tax Appellate Tribunal allowed the assessee's request for withdrawal of the appeal. Consequently, the appeal was treated as dismissed.

What were the facts?

The assessee, Gee Dee Charitable Trust, filed a letter requesting withdrawal of their appeal before the ITAT. This request was made in light of a facility allowed by a circular for withdrawal of appeals.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘A’ BENCH, KOLKATA

Before: SRI RAJPAL YADAV, VICE- & SRI SANJAY AWASTHI

order

: July 22nd, 2024 ORDER

Per Sanjay Awasthi, Accountant Member:

1.

In this case the ld. Counsel for the assessee filed a letter dated 13.06.2024 through which they claim to have filed an application as per the facility allowed vide Circular No. 7/2024 dated 25.04.2024. Accordingly, the appellant has requested for allowing withdrawal of the present appeal. 1.1. In light of this request, the withdrawal of appeal is allowed.

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