VISHVA HINDU PARISHAD UTTAR BANGA TRUST,KOLKATA vs. CIT(EXEMPTION), KOLKATA

PDF · subscribers
ITA 546/KOL/2024Status: DisposedITAT Kolkata07 June 2024Bench: Shri Rajpal Yadav, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the permission sought by the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee-Trust filed an appeal before the Income Tax Appellate Tribunal. The President of the assessee-Trust subsequently filed an application seeking permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, KOLKATA

Per Rajpal Yadav, Vice-President (KZ):- The assessee is in appeal before the Tribunal against the order of ld. Commissioner of Income Tax (Exemption), Kolkata dated 22.11.2023.

2.

President of the assessee-Trust has moved an application dated 10.05.2024 seeking the permission of the Bench to withdraw this appeal. Since it is an appeal of the assessee and no one could have objection, if assessee wants to withdraw it. Therefore, the permission 1 Vishva Hindu Parishad Uttar Banga Trust as sought by the President of the assessee-Trust is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on June 07, 2024.

Recent GST High Court judgments

Search GST case law →