NAWAL KISHORE KEJRIWAL CHARITY TRUST,KOLKATA vs. CIT(EXEMPTION), KOLKATA

ITA 427/KOL/2024Status: DisposedITAT Kolkata20 May 2024AY 2023-24Bench: Shri Rajpal Yadav, Vice-President (KZ), Dr. Manish Borad (Accountant Member)2 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's application to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, Nawal Kishore Kejriwal Charity Trust, filed an appeal before the Income Tax Appellate Tribunal against an order for Assessment Year 2023-2024. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

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.

Assessment Year: 2023-2024 Nawal Kishore Kejriwal Charity Trust 2. Shri Aayush Gupta, C.A., ld. Authorized Representative of the assessee-Trust has moved an 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 A.R. of the assessee-Trust is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

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