M/S. BERGER PAINTS INDIA LTD.,KOLKATA vs. D.C.I.T., CIRCLE-10(1), KOLKATA, KOLKATA

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ITA 2296/KOL/2019Status: DisposedITAT Kolkata14 July 2022AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn.

What were the facts?

The assessee, M/s. Berger Paints India Limited, filed appeals against the orders of the CIT(A) for assessment years 2011-12 and 2012-13. The assessee subsequently filed a letter seeking permission to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their appeals before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C

AI-generated summary — verify with the full judgment below

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

Before: SHRI SONJOY SARMA, HON’BLE & SHRI GIRISH AGRAWAL, HON’BLE

For Appellant: Shri Aakash Agarwal, CA
For Respondent: Shri Sanjib Kumar Paul, ACIT
Hearing: 07.07.2022Pronounced: 14.07.2022

O R D E R PER SONJOY SARMA, JM: These appeals filed by the assessee are directed against the order of Ld. CIT(A) – 22, Kolkata dated 27.03.2017 & 26.07.2017 respectively passed u/s 143(3)/144C of the Income-tax Act, 1961.

2.

In this case, the authorised representative of the assessee has filed a letter dated 05.07.2022 seeking permission of the bench allow to withdraw these appeals filed by the assessee. Since the ld. DR has no objection in this regard, the permission as sought by the assessee is granted and these appeals of the assessee are dismissed as withdrawn.

3.

In the result, the appeals of the assessee are dismissed. Order pronounced in the open court on 14.07.2022.

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