RUSSELL CREDIT LIMITED,KOLKATA vs. D.C.I.T.,CIRCLE-8(2), KOLKATA
What did the Tribunal hold?
The Tribunal allowed the assessee 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 against an order of the CIT(A). The assessee's authorized representative informed the tribunal that the appeal was being withdrawn as per the assessee's instructions.
What were the issues?
The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their instructions.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “C” BENCH: KOLKATA
Before: Shri Rajpal Yadav, Vice-(KZ) & Shri Rajesh Kumar]
ORDER Per Shri Rajpal Yadav, Vice-President:
The assessee is in appeal before the Tribunal against the order of Ld. CIT(A)-3, Kolkata dated 14.02.2020 passed in AY 2013-14.
At the outset, it has been brought to our notice by the Ld. AR of the assessee Shri Bikash Chanda that this appeal preferred by the assessee is being withdrawn as per the instruction of the assessee. Since Ld. AR of the assessee is willing to withdraw this appeal as per the instruction of the assessee, we are inclined to allow the assessee to withdraw the appeal.
In the result, the appeal of the assessee is dismissed as withdrawn Order is pronounced in the open court.
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