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Facts
B.A. Enterprises Pvt. Limited appealed the Commissioner of Income Tax (Appeals)'s order for Assessment Year 2017-2018. During the hearing, the assessee's advocate filed an application seeking permission to withdraw the appeal.
Held
The Tribunal granted the assessee's application to withdraw the appeal, as the Departmental Representative had no objection, and consequently dismissed the appeal as withdrawn.
Key Issues
The primary issue was the assessee's request to withdraw the appeal filed against the Commissioner of Income Tax (Appeals)'s order.
Sections Cited
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Income Tax Appellate Tribunal, ‘SMC’ BENCH, KOLKATA
Before: Shri Duvvuru RL Reddy, Vice-(KZ)
Assessment Year: 2017-2018 B.A. Enterprises Pvt. Limited,……..…….……Appellant C/o. Sri Jitendra Kaushik, Advocate, 19D, Muktaram Babu Street, Kolkata-700007 [PAN:AABCB1219J] -Vs.- Income Tax Officer,……………………………....Respondent Ward-9(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances by: Shri Siddharth Agarwal, Advocate, appeared on behalf of the assessee Ms. Sima Das Biswas, Sr. D.R., Addl. CIT appeared on behalf of the Revenue Date of concluding the hearing: September 16, 2025 Date of pronouncing the order: October 30, 2025 O R D E R The present appeal is directed at the instance of assessee against the order of Id. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 07.01.2025 passed for Assessment Year 2017-2018.
(A.Y. 2017-2018) B.A. Enterprises Pvt. Limited 2. Shri Siddharth Agarwal, Advocate of the assessee- Company has moved an application dated 15.09.2025 seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by Shri Siddharth Agarwal, Advocate of the appellant-assessee is granted and accordingly the appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on 30/10/2025.