SUHASINI CHARITY FOUNDATION,KOLKATA vs. CIT(EXEMPTION), KOLKATA

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ITA 424/KOL/2024Status: DisposedITAT Kolkata20 May 2024AY 2023-24Bench: Shri Rajpal Yadav, Vice-President (KZ), Dr. Manish Borad (Accountant 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 granted the assessee's request to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee, Suhasini Charity Foundation, filed an appeal before the Income Tax Appellate Tribunal against an order of the Commissioner of Income Tax (Exemption). The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn. The assessee sought to withdraw the appeal, and the revenue did not object.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, KOLKATA

Before: Shri Rajpal Yadav, Vice-(KZ) & Dr. Manish Borad

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 12.05.2023 passed for A.Y. 2023-24.

2.

Shri Aayush Gupta, C.A., ld. Authorized Representative of the assessee-Trust has moved an Assessment Year: 2023-2024 Suhasini Charity Foundation application dated 15.05.2024 seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by Shri Aayush Gupta, ld. A.R. of the assessee-Trust is granted and accordingly the appeal of the assessee is dismissed as withdrawn.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 20th May, 2024.

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