CALCUTTA SECURITIES PVT. LTD.,,KOLKATA vs. DCIT, CENTRAL CIRCLE 2(1), , KOLKATA

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ITA 592/KOL/2025Status: DisposedITAT Kolkata15 December 2025AY 2005-06Bench: SHRI RAJESH KUMAR, AM\nAND\nSHRIPRADIP KUMAR CHOUBEY, JM\nITA No.592/KOL/2025\n(Assessment Year: 2005-06)\nCalcutta Securities Pvt. Itd.\n6D, Shyamkunj, 12C, Lord Sinha\nRoad, Kolkata-700071,\nWest Bengal\n(Appellant)\nVs.\nDCIT, Central Circle 2(1)\nAaykar Bhawan, P-7,\nChowringhee Square, 7th Floor,\nKolkata-700069, West Bengal\nPAN No. AABCC1779J\nAssessee by\nRevenue by\n(Respondent)\nShri Arvind Agarwal, AR\nMs. Ruchika Sharma, DR\nDate of hearing:\nDate of pronouncement:\n04.12.2015\n2 pages

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Income Tax Appellate Tribunal, “A” BENCH, KOLKATA

Before: SHRI RAJESH KUMAR, AM & SHRIPRADIP KUMAR CHOUBEY, JM

For Appellant: Shri Arvind Agarwal, AR, Ms. Ruchika Sharma, DR
For Respondent: Shri Arvind Agarwal, AR, Ms. Ruchika Sharma, DR
Pronounced: 04.12.2015

This is an appeal preferred by the assessee against the order of the National Faceless Appeal Centre, Delhi (hereinafter referred to as the “Ld. CIT(A)”] dated 30.01.2025 for the AY 2005-06.

2.

At the outset, the ld. Counsel for the assessee vide letter dated 01.12.2025 submitted that the instant appeal has been instructed by his client to be withdrawn. The appeal was initially filed challenging the order passed u/s 250 of the Act.

2.1. The ld. Counsel for the assessee also filed a formal application requesting withdrawal of the appeal vide order dated 01.12.2025.

2.3. We after hearing the submission of both the parties and considering the circumstances, we find it appropriate to allow the assessee to withdraw the appeal. Therefore, the instant appeal filed by the assessee is dismissed as withdrawn.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In the result, the appeal of the assessee is dismissed as withdrawn.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 15.12.2025.

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