EASTERN AUTO INVESTO PVT. LTD.,KOLKATA vs. I.T.O.,WARD-3(1), KOLKATA

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ITA 923/KOL/2019Status: HeardITAT Kolkata18 August 2022AY 2012-132 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the CIT(DR) had no objection to the withdrawal. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the CIT(A). At the time of hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the assessment order.

Which sections of the Income-tax Act were involved?

Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “A”, KOLKATA

Before: SHRI SANJAY GARG & SHRI GIRISH AGRAWAL

For Appellant: Shri Anil Kochar, Advocate
For Respondent: Md. Ghayas Uddin, CIT (DR)
Hearing: 18.08.2022Pronounced: 18.08.2022

Present for: Appellant by : Shri Anil Kochar, Advocate Respondent by : Md. Ghayas Uddin, CIT (DR) Date of Hearing : 18.08.2022 Date of Pronouncement : 18.08.2022 O R D E R

PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

1.

This appeal by the assessee is arising out of the order of ld. CIT(A)-17, Kolkata, vide Appeal No. 37/CIT(A)-17/Kol/17-18 dated 15.03.2019 against the order of Ld. ITO, Ward-3(1), Kolkata passed u/s 144 of the Income-tax Act,1961 (hereinafter referred to as the Act), dated 25.03.2015 for AY 2012-13.

2.

At the time of hearing Ld. Counsel for the assessee Shri Anil Kochar submitted that he has received instruction from the assessee to pray for withdrawal of the appeal. Hence, the Ld. Counsel for the assessee made an application before the Bench dated 18.08.2022 praying for withdrawal of the appeal. Ld. CIT (DR) has got no objection to this prayer of the assessee’s Ld. Counsel. Since Ld. CIT, DR has got no objection for withdrawal of the appeal filed by the assessee, we dismiss the appeal of the assessee treating it as withdrawn.

Eastern Auto Investo Pvt. Ltd. AY 2012-13 3. In the result, the appeal of the assessee is dismissed as withdrawn.

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