KALINAGAR CO-OPERATIVE COLONY & CREDIT SOCIETY LTD,KOLKATA vs. PCIT-1, KOLKATA

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ITA 168/KOL/2021Status: HeardITAT Kolkata03 August 2022AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's application 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 Income Tax Appellate Tribunal (ITAT) against an order of the Principal Commissioner of Income Tax. The assessee's advocate subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘A’ BENCH, KOLKATA

Before: Shri Rajpal Yadav, Vice-(KZ) & Shri Girish Agrawal

Per Rajpal Yadav, Vice-President (KZ):- This appeal filed by the assessee is directed against the order of ld. Principal Commissioner of Income Tax-1, Kolkata dated 03.03.2021 for the assessment year 2016-17.

2.

Shri Partha Sarathi Gupta, ld. Advocate of the assessee-company has moved an application dated 3rd August, 2022 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 ld. Advocate of the assessee-

1.

Kalinagar Cooperative Colony & Credit Society Ltd. company is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on August 03, 2022.

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