PANACHE DEALTRADE PRIVATE LIMITED,KOLKATA vs. ITO, WARD - 11(4), KOLKATA, KOLKATA

ITA 434/KOL/2018Status: DisposedITAT Kolkata13 January 2023AY 2012-132 pages

AI SummaryWithdrawn

What did the Tribunal hold?

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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee company filed an appeal before the Income Tax Appellate Tribunal (ITAT) against the order of the Commissioner of Income Tax (Appeals). The assessee's counsel subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be allowed to be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH, KOLKATA

Before: Shri Rajpal Yadav, Vice-(KZ) & Shri Girish Agrawal

order : January 13, 2023 O R D E R Per Rajpal Yadav, Vice-President (KZ):- The assessee is in appeal before the Tribunal against the order of ld. Commissioner of Income Tax (Appeals)-4, Kolkata dated 08.01.2018 passed for A.Y. 2012-13.

Shri S.K. Tulsiyan, ld. Advocate of the assessee- Company has moved an application dated 11.01.2023 seeking the permission of the Bench to withdraw this Assessment Year: 2012-2013 Panache Dealtrade Pvt. Limited appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by Shri S.K. Tulsiyan, ld. Advocate of the assessee-Company is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

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