M/S S.S.ASSOCIATES,KOLKATA vs. I.T.O.,WARD-40(2), KOLKATA

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ITA 2482/KOL/2019Status: DisposedITAT Kolkata07 September 2022AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). At the outset of the hearing, the assessee's counsel stated that the assessee no longer wished to pursue the appeal.

What were the issues?

The primary issue was the assessee's intention to withdraw its appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, KOLKATA

Before: SHRI RAJPAL YADAV, HON’BLE & SHRI GIRISH AGRAWAL, HON’BLE

For Appellant: Shri Siddharth Jhajaria, FCA
Hearing: 18/08/2022Pronounced: 07/09/2022

O R D E R

PER SHRI RAJPAL YADAV, VICE PRESIDENT :

1.

The present appeal is directed at the instance of the assessee against the order of the Learned Commissioner of Income Tax (Appeals) - 12, Kolkata, (hereinafter the “ld. CIT(A)”) dt. 31/07/2019, passed u/s 250 of the Income Tax Act, 1961 (“the Act’) for the Assessment Year 2016-17.

2.

At the outset, the ld. Counsel for the assessee submitted that the assessee is not interested in pursuing the matter any further and hence wants to withdraw its appeal. He sought for permission of withdrawal of this appeal. The ld. D/R had no objection. In view of the above, the assessee is granted permission to withdraw its appeal.

3.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Court on 7th September, 2022 at Kolkata. (GIRISH AGRAWAL) VICE-PRESIDENT Kolkata, Dated 07/09/2022 *SC SrPs

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