ACTION BARTER PVT. LTD.,KOLKATA vs. PR.C.I.T.,-4, KOLKATA

ITA 827/KOL/2019Status: DisposedITAT Kolkata11 May 2023AY 2009-102 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the permission to withdraw the appeal as sought by the assessee's Director. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee, Action Barter Pvt. Limited, filed an appeal before the Income Tax Appellate Tribunal for the assessment year 2009-10. The Director of the assessee-company subsequently filed an application seeking 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The primary issue was whether the assessee's appeal should be withdrawn.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, ‘A’ BENCH, KOLKATA

Before: Shri Rajpal Yadav, Vice- & Dr. Manish Borad

order : May 11, 2023 O R D E R Per Shri Rajpal Yadav, Vice-President (KZ):- The assessee is in appeal before the Tribunal against the order of ld. Principal Commissioner of Income Tax, Kolkata-4, Kolkata dated 12th March, 2019 passed for assessment year 2009-10.

Action Barter Pvt. Limited 2. The Director of the assessee-Company has moved an application dated 20.03.2023 seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by the Director of the assessee-Company is granted and accordingly the appeal of the assessee is dismissed as withdrawn. 3. In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on May 11th, 2023.

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