THE ACADEMY OF MEDICAL SCIENCES,KANNUR vs. ITO (TDS), KANNUR

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ITA 95/COCH/2018Status: DisposedITAT Cochin24 February 20222 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 assessee requested to withdraw the appeal due to the pending Supreme Court matter concerning previous years' exemption. The Tribunal considered the request and dismissed the appeal.

What were the facts?

The assessee filed an appeal against an order of the CIT (Exemption). The assessee's registration under Section 12AA was granted from AY 2011-12, but the issue for previous years was pending before the Supreme Court.

What were the issues?

Whether the appeal should be withdrawn by the assessee due to a pending Supreme Court case on a related issue for previous assessment years.

Which sections of the Income-tax Act were involved?

Section 12AA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri George Mathan, JM & Shri Ramit Kochar, AM

For Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Hearing: 24.02.2022Pronounced: 24.02.2022

This is an appeal filed by the assessee against the order No.

CIT(E)/CHN/AABAT1085C/2017-18 dated 17.01.2016 of the learned CIT (Exemption), Kochi.

2.

At the time of hearing the assessee has filed a letter stating that the present appeal relates to AY 2007-08. Registration under Section 12AA was granted to the assessee with effect from AY 2011-12. However, the issue regarding benefit of exemption for previous years is pending before the Hon'ble Supreme Court. Therefore the assessee wishes to withdraw its appeal. Considering the request of the assessee the appeal filed by the assessee stands dismissed as withdrawn. 2 M/s. Academy of Medical Sciences 3. In the result, the appeal filed by the assessee is dismissed as withdrawn.

Dictated and pronounced in the open Court on 24th February, 2022.

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