BALDEO DAS KOTHARI,RISHRA, HOOGHLY vs. ACIT, CPC-TDS, BENGALURU

PDF · subscribers
ITA 473/KOL/2022Status: DisposedITAT Kolkata14 March 2023AY 2012-20132 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 passed by the CIT(A). The assessee subsequently filed a letter seeking permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH KOLKATA

Before: Shri Sanjay Garg

आदेश / ORDER The present appeal has been preferred by the assessee against the order dated 23.06.2022 of the National Faceless Appeal Centre [hereinafter referred to as ‘CIT(A)’] passed u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’). 2. At the outset, the ld. Counsel for the assessee has filed a letter dated 14.03.2023 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in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

Assessment Year: 2012-13 Baldeo Das Kothari

3.

In the result, the captioned appeal of the assessee is dismissed as withdrawn.

Recent GST High Court judgments

Search GST case law →