COAL INDIA LIMITED,KOLKATA vs. PCIT-2, KOLKATA

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ITA 235/KOL/2022Status: DisposedITAT Kolkata06 June 2023AY 2017-182 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee, Coal India Limited, filed an appeal for the assessment year 2017-18. The authorized representative subsequently filed a letter seeking permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH ‘C, KOLKATA

Before: DR. MANISH BORAD, HON’BLE & SHRI SONJOY SARMA, HON’BLE

For Respondent: Shri G. Hukugha Sema, CIT
Hearing: 06.06.2023Pronounced: 06.06.2023

O R D E R

PER SONJOY SARMA, JM:

1.

This appeal of the assessee for the assessment year 2017-18 is directed against the order dated 21.03.2022 passed by the ld. Commissioner of Income-tax Appeals, NFAC, Delhi [hereinafter referred to as ‘the ld. CIT(A)’].

2.

In this case, the authorized representative of the assessee has filed a letter dated 23.05.2023 seeking permission of the bench to withdraw this appeal filed by the assessee. Since the ld. DR has no objection in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn. 3. Order pronounced in the open court on 06.06.2023

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