KIAPP VYAPAAR PVT. LTD.,KOLKATA vs. I.T.O,WARD-9(4), KOLKATA

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ITA 1205/KOL/2019Status: DisposedITAT Kolkata15 July 2022AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the permission to withdraw the appeal as sought by the Director of the assessee-company. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee company, Klapp Vyapar Pvt. Ltd., filed an appeal before the Income Tax Appellate Tribunal for the assessment year 2014-15. The Director of the assessee-company subsequently filed an application seeking to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.

AI-generated summary — verify with the full judgment below

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

Before: Shri Rajpal Yadav, Vice-(KZ) & Shri Rajesh Kumar

Per Rajpal Yadav, Vice-President (KZ):- This appeal filed by the assessee is directed against the order of ld. Commissioner of Income Tax (Appeals)-15, Kolkata dated 02.04.2019 for the assessment year 2014-15.

2.

Shri Ramkrishna Pattanayak, Director of the assessee-company has moved an application dated 21.06.2022 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as sought by the Director of the assessee-company is granted and accordingly the appeal of the assessee is dismissed as withdrawn.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 July 15, 2022.

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