ANKIT BUDHIA,KOLKATA vs. ADIT, CPC, BANGALORE/ A.C.I.T., CIRCLE - 43, KOLKATA, KOLKATA

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ITA 72/KOL/2023Status: DisposedITAT Kolkata16 March 2023AY 2020-20212 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 The appeal was accordingly dismissed as withdrawn.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 filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order passed by the National Faceless Appeal Centre (NFAC). The assessee subsequently filed a letter seeking permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed 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 “C”, KOLKATA

Before: SHRI RAJESH KUMAR, HON’BLE & SHRI SONJOY SARMA, HON’BLE

For Appellant: Shri Siddharth Agarwal, Advocate
For Respondent: Shri Vijay Kumar, Addl. CIT
Hearing: 16.03.2023Pronounced: 16.03.2023

O R D E R

PER SONJOY SARMA, JM:

1.

The present appeal has been preferred by the assessee against the order dated 27.12.2022 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 10.03.2023 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in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.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In the result, the appeal of the assessee is dismissed as withdrawn.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 16.03.2023

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