INDIVAR MARKETING PVT. LTD.,KOLKATA vs. I.T.O., WARD - 14(2), KOLKATA, KOLKATA

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ITA 15/KOL/2023Status: DisposedITAT Kolkata28 March 2023AY 2017-20182 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the NFAC. The assessee's authorized representative subsequently filed a letter seeking to withdraw the appeal.

What were the issues?

Whether the assessee is permitted to withdraw their appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “SMC”, KOLKATA

Before: SHRI SONJOY SARMA, HON’BLE & SHRI GIRISH AGRAWAL, HON’BLE

For Respondent: Smt. Ranu Biswas, Addl. CIT, SR. DR
Hearing: 28.03.2023Pronounced: 28.03.2023

O R D E R

PER SONJOY SARMA, JM:

1.

The present appeal has been preferred by the assessee against the order dated 06.12.2021 of National Faceless Appeal Centre, Delhi [NFAC] passed u/s 250 of the Income Tax Act [hereinafter referred to as the ‘Act’].

2.

In this case, the authorized representative of the assessee has filed a letter dated 27.03.2023 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in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 28.03.2023

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