ARISSAN VENTURES LIMITED,NAGPUR vs. ITO, WARD 2(1), KOLKATA

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ITA 149/KOL/2026Status: DisposedITAT Kolkata14 August 2026AY 2010-20112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal as the respondent had no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the NFAC. The assessee subsequently submitted a letter seeking permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, KOLKATA

Before: Shri Rajesh Kumar & Shri Pradip Kumar Choubey

IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA Before Shri Rajesh Kumar, Accountant Member and Shri Pradip Kumar Choubey, Judicial Member I.T.A. No.149/Kol/2026 Assessment Year: 2010-11 Arissan Ventures Limited………..………………....…………………....Appellant 39, Ambazari Layout Nagpur 1st Floor, Nagpur, Maharashtra- 440010. [PAN: AAECM7213N] vs. ITO, Ward 2(1)......................….……....…..………………….…..... Respondent Kolkata Appearances by: Withdrawal Application submitted on behalf of the assessee. Raman Garg, CIT, DR, appeared on behalf of the Respondent. Date of concluding the hearing :July 07, 2026 Date of pronouncing the order : August 14 ,2026 आदेश / ORDER Per Pradip Kumar Choubey, Judicial Member: This appeal filed by the assessee is directed against the order dated 04.09.2025 of the National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as “ld. CIT(A)”) passed under Section 143(3)r.w.s263 of the Income-tax Act, 1961 (hereinafter referred to as the “Act”). 2. At the outset, the assessee has filed a letter seeking permission of the Bench to withdraw this appeal filed by the assessee and the letter is self-explanatory. 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in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

I.T.A. No.149/Kol/2026 3. In the result, the captioned appeal of the assessee is dismissed as withdrawn. Kolkata, the 14th August, 2026.

Sd/- Sd/- [Rajesh Kumar] [Pradip Kumar Choubey] Accountant Member Judicial Member Dated: 14.08.2026. DC Copy of the order forwarded to: 1. Appellant - 2. Respondent - 3.CIT(A)- 4. CIT- , 5. CIT(DR),

//True copy// By order Deputy Registrar, Kolkata Benches

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