What did the Tribunal hold?

The Tribunal permitted the withdrawal of the appeal. The appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against an order of the CIT(Exemptions). The assessee's counsel appeared and stated that they wished to withdraw the appeal as per instructions from the assessee.

What were the issues?

The primary issue was whether the assessee's appeal should be allowed to be withdrawn.

Acharya Tulsi Mahasharman… vs CIT | ITAT Kolkata 2016

Income Tax Appellate Tribunal, “B” BENCH: KOLKATA

Before: Shri Waseem Ahmed, AM & Shri K. Narasimha Chary, JM]

Hearing: 06.09.2016Pronounced: 06.09.2016

For the Appellant: Shri A. K. Tibrewal, FCA For the Respondent: N o n e ORDER

Per Shri K. Narasimha Chary, JM:

This appeal by assessee is arising out of order of CIT(Exemptions), Kolkata vide Memo No. CIT(E)/10E/183/2014-15/15-16/211-13 dated 30.04.2015.

None appeared on behalf of assessee at the time of hearing before us. At the outset, the Ld. Counsel for the assessee stated that he wants to withdraw this appeal filed by assessee as he has been received instruction from the assessee. Accordingly, we permit the withdrawal and dismiss the appeal of assessee as withdrawn. 3. In the result, the appeal of assessee is dismissed as withdrawn. 4. Order is pronounced in the open court. Sd/- Sd/- (Waseem Ahmed) (K. Narasimha Chary) Accountant Member Judicial Member Dated : 6th September, 2016 Jd.(Sr.P.S.) Copy of the order forwarded to: APPELLANT – Acharya Tulsi Mahasharman Research Foundation, C/o, 1. Sri Jain Swetamber Terepanthi Sabha, M.s. Road, Fancy Bazar, Guwahati, Assam, Dist. Kamrup (M), Pin-781001 Respondent –CIT(Exemptions), Kolkata. 2 The CIT(A), Kolkata 3. 4. CIT , Kolkata 5. DR, Kolkata Benches, Kolkata /True Copy, By order,

ACHARYA TULSI MAHASHARMAN RESEARCH FOUNDATION,ASSAM vs. THE CIT (EXEMPTIONS), KOLKATA, KOLKATA

What did the Tribunal hold?

What were the facts?

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