M/S. BERGER PAINTS INDIA LTD.,KOLKATA vs. D.C.I.T., CIRCLE-10(1), KOLKATA, KOLKATA
ITA 2298/KOL/2019Status: DisposedITAT Kolkata27 July 2022AY 2013-142 pages
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
AI SummaryDismissed
What did the Tribunal hold?
The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT against an order of the CIT(A). At the time of hearing, the assessee's counsel requested to withdraw the appeal as per client instructions.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, KOLKATA ‘C’ BENCH, KOLKATA
Before: SRI MANISH BORAD & SRI SONJOY SARMA
order
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