M/S. BOTHRA SHIPPING SERVICES PVT. LTD.,KOLKATA vs. D.C.I.T., CIRCLE - 7(1),, KOLKATA

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ITA 1226/KOL/2025Status: DisposedITAT Kolkata25 August 2025AY 2022-2023Bench: Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rajesh Kumar (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request for withdrawal after the Departmental Representative stated that there was no objection. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, M/s. Bothra Shipping Services Pvt. Ltd., filed an appeal against an order passed by the ld. Commissioner of Income Tax (Appeals), NFAC, Delhi, for the assessment year 2022-23. During the hearing, the Director of the assessee-company submitted a letter requesting permission to withdraw the appeal.

What were the issues?

Whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, KOLKATA

Before: Shri Duvvuru RL Reddy, Vice-(KZ) & Shri Rajesh Kumar

Per Duvvuru RL Reddy, Vice-President (KZ):- The present appeal is directed at the instance of assessee against the order of ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 17th January, 2025 passed for assessment year 2022-23.

(A.Y. 2022-2023) M/s. Bothra Shipping Services Pvt. Ltd.

2.

At the time of hearing, ld. Counsel for the assessee-company informed that Shri Sona Chand Boyed, Director of the assessee- company submitted a letter dated 10th July, 2025 before the Tribunal 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as sought by the Director of the assessee-company is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

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