GANAPATI FOUNDATION TRUST,CUTTACK vs. ACIT, CUTTACK

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ITA 267/CTK/2015Status: DisposedITAT Cuttack13 July 2017AY 2009-102 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 permitted the assessee to withdraw the appeals as they had become infructuous due to the revised income determination.

What were the facts?

The assessee filed appeals against an order of the CIT(A). Subsequently, the Income Tax Officer (Exemptions) determined the assessee's total income at Nil.

What were the issues?

Whether the appeals are infructuous and can be withdrawn by the assessee.

Which sections of the Income-tax Act were involved?

Section 251

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH, CUTTACK

Before: S/SHRI N.S SAINI & PAVAN KUMAR GADALE

For Appellant: Shri Natabar Panda, AR
For Respondent: Shri D.K.Pradhan, DR
Hearing: 13/07Pronounced: 13/07

IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK

BEFORE S/SHRI N.S SAINI, ACCOUNTANT MEMBER AND PAVAN KUMAR GADALE, JUDICIAL MEMBER

ITA Nos.267 & 268/CTK/2015 Assessment Years :2009-10 & 2010-2011

Vs. ACIT, Circle 1(2), Cuttack Ganapati Foundation Trust, At: Gopinathpur,(Matha sahi), PO: Bohugram Cuttack PAN/GIR No. AABTG 2055 N (Appellant) .. ( Respondent)

Assessee by : Shri Natabar Panda, AR Revenue by : Shri D.K.Pradhan, DR

Date of Hearing : 13/07/ 2017 Date of Pronouncement : 13/07/ 2017

O R D E R Per N.S.Saini, AM These are appeals filed by the assessee against a common order of

CIT(A)-Cuttack, dated 27.2.2015, for the assessment years 2009-10 &

2010-2011.

2.

At the outset, ld A.R. of the assessee filed two petitions stating

therein that since the Income Tax Officer (Exemptions), Cuttack vide his

order u/s.251 of the I.T.Act, 1961 dated 10.3.2016 has determined the

total income of the assessee at Rs.Nil, therefore, he wish to withdraw the

appeals as infructuous, to which, ld D.R. had no objection.

2 ITA Nos. 267 & 268/CT K/ 201 Asse ssment Years :2 00 9-1 0 & 20 10- 201 1

3.

In view of above submissions of ld A.R. of the assessee, we permit

the assessee to withdraw the appeals.

4.

In the result, appeals filed by the assessee are dismissed as

withdrawn.

Order pronounced in the open court on 13 /07/2017 in the presence of parties. Sd/ sd/- (Pavan Kumar Gadale) (N.S Saini) JUDICIALMEMBER ACCOUNTANT MEMBER Cuttack; Dated 13 /07/2017 B.K.Parida, SPS Copy of the Order forwarded to : 1. The Appellant : Ganapati Foundation Trust, At: Gopinathpur,(Matha sahi), PO: Bohugram Cuttack 2. The respondent: ACIT, Circle 1(2), Cuttack 3. The CIT(A) Cuttack 4. Pr.CIT, Cuttack 5. DR, ITAT, Cuttack 6. Guard file. BY ORDER, //True Copy// SR.PRIVATE SECRETARY ITAT, Cuttack

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