VIBRANT INFOCOM PRIVATE LIMITED,KOLKATA vs. DCIT, CIRCLE-5(1), KOLKATA, KOLKATA

ITA 575/KOL/2022Status: DisposedITAT Kolkata06 February 2023AY 2020-20212 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the permission to withdraw the appeal as sought by the assessee. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). The director of the assessee-company subsequently sought permission to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal before the ITAT.

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 : February 06, 2023 आदेश / ORDER संजय गग�, �या�यक सद�य �वारा / Per Sanjay Garg, Judicial Member: The present appeal has been preferred by the assessee against the order dated 18.08.2022 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’).

At the outset, the director of the assessee-company has filed a letter dated 03.02.2023 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in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

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