What did the Tribunal hold?

The Tribunal accepted the assessee's prayer for withdrawal of the appeal. The appeal was dismissed as withdrawn, with no objection from the Revenue.

The assessee, Eastern Himalayan Foundation, filed an appeal against an order by the CIT(E), Kolkata, concerning registration or approval. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be allowed to be withdrawn by the assessee.

Eastern Himalayan Foundation vs CIT | ITAT Kolkata 2024

Income Tax Appellate Tribunal, “B” BENCH KOLKATA

Before: DR. MANISH BORAD & SHRI SONJOY SARMA

For Appellant: Shri Siddharth Agarwal, Advocate

For Respondent: Shri Abhijit Kundu, CIT, DR

Pronounced: 09.07.2024

Present for: Appellant by : Shri Siddharth Agarwal, Advocate Respondent by : Shri Abhijit Kundu, CIT, DR Date of conclusion of Hearing : 09.07.2024 Date of Pronouncement : 09.07.2024 O R D E R

Per Sonjoy Sarma, Judicial Member:

This appeal has been preferred by the assessee against the order of Ld. CIT(E), Kolkata dated 04-03-2024 in respect of order for registration or approval or rejection or cancellation.

At the time of hearing Ld. Counsel for the assessee prayed for withdrawal of the appeal as per instruction of the assessee. Since there is no objection on behalf of the Ld. DR, we accept the prayer of the Ld. Counsel for the assessee and dismiss the appeal as withdrawn. 5. In the result, the appeal of the assessee dismissed as withdrawn. Order is pronounced in the open court on 9th July, 2024 Sd/- Sd/- (Sonjoy Sarma) (Dr. Manish Borad) ACCOUNTANT MEMBER JUDICIAL MEMBER Kolkata, Dated: 09.07.2024 JD, Sr. P.S.

EASTERN HIMALAYAN FOUNDATION,KOLKATA vs. CIT(EXEMPTION), KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

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