WELKIN TELECOM INFRA PVT. LTD.,KOLKATA vs. D.C.I.T., CIRCLE-11(1), KOLKATA, KOLKATA

ITA 429/KOL/2022Status: HeardITAT Kolkata27 April 2023AY 2017-20182 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeals. Consequently, both appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed two appeals before the ITAT against orders passed by the CIT(A). The assessee subsequently filed a letter seeking permission to withdraw both appeals.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeals should be granted.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH KOLKATA

Before: Shri Sanjay Garg & Shri Girish Agrawal

order : April 27, 2023 आदेश / ORDER Per Bench: Both the appeals have been preferred by the assessee against the separate orders dated 07.06.2022 of the National Faceless Appeal Centre [hereinafter referred to as the ‘CIT(A)’] passed u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’).

At the outset, the authorized representative of the assessee has filed a letter dated 20.12.2022 seeking permission of the Bench to withdraw both the appeals filed by the assessee. Since the ld. DR has no objection in this regard, the permission as sought by the assessee is granted and these appeals of the assessee are dismissed as withdrawn. &430/Kol/2022 Assessment Years: 2017-18 & 2019-20 Welkin Telecom Infra Pvt. Ltd.

Recent GST High Court judgments

Search GST case law →