What did the Tribunal hold?

The Tribunal noted that the assessee's counsel did not press the grounds of appeal. The Revenue did not object to the withdrawal. Therefore, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for the Assessment Year 2016-17. During the appeal hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal could be dismissed as withdrawn based on the assessee's request.

Narasapur Chistian Hospital… vs ITO | ITAT Visakhapatnam 2022

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI DUVVURU RL REDDY, HON’BLE & SHRI S BALAKRISHNAN, HON’BLE

For Appellant: Shri C.Subrahmanyam, AR

Hearing: 04.05.2022

Per Shri Duvvuru RL Reddy, Judicial Member :

This appeal is filed by assessee against the order of the Commissioner of Income Tax (Appeals) [ in short, “CIT(A)”], National Faceless Appeal Centre (NFAC), Delhi in DIN & Order No.ITBA/NFAC/S/250/2021-22/1035370090(1) dated 08.09.2021 for the Assessment Year (A.Y.) 2016-17. 2 Narsapur Christian Hospital, Narsapur

During the course of appeal hearing, the Ld.AR has not pressed the grounds and requested for withdrawal of the appeal.

The Ld.DR has not raised any objection for withdrawing the appeal.

We have heard both the parties and perused the material available on record. The Ld.Counsel for the assessee has not pressed the grounds of appeal during the appeal hearing. Accordingly, the appeal filed by the assessee is dismissed as withdrawn.

In the result, appeal of the assessee is dismissed as withdrawn.

Order Pronounced in open Court on 11th May, 2022. (एस बालाकृष्णन) (दुव्वूरु आर.एल रेड्डी) (S.BALAKRISHNAN) (DUVVURU RL REDDY) लेखा सदस्य/ACCOUNTANT MEMBER न्याधयकसदस्य/JUDICIAL MEMBER Dated :11.05.2022 L.Rama, SPS Narsapur Christian Hospital, Narsapur

आदेश की प्रतितिति अग्रेतिि/Copy of the order forwarded to:- 1. ननधधाऩरती/ The Assessee–Narasapur Christian Hospital, Mogalthuru Road, Rayapeta, Naraspur, West Godavari 2. रधजस्व/The Revenue – Income Tax Officer, Exemption Ward, 4th Floor, Siva Towers, Prakash Nagar, Danavai Peta, Rajahmundry 3. प्रधान आयकर आयुक्त / The Pr.Commissioner of Income Tax 4. आयकर आयुक्त (अपील) / Commissioner of Income Tax (Appeals), NFAC, Delhi 5. नवभधगीय प्रनतनननध, आयकर अपीलीय अनधकरण, नवशधखधपटणम/ DR,ITAT, Visakhapatnam 6.गधर्ा फ़धईल / Guard file आदेशधनुसधर / BY ORDER

Sr. Private Secretary ITAT, Visakhapatnam

NARASAPUR CHISTIAN HOSPITAL,NARASPUR vs. INCOME TAX OFFICER, EXEMPTION WARD, RAJAHMUNDRY

What did the Tribunal hold?

What were the facts?

What were the issues?

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