AAKRITI OVERSEAS PVT. LTD.,KOLKATA vs. PR.CIT, CENTRAL-1, KOLKATA

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ITA 886/KOL/2019Status: HeardITAT Kolkata06 June 2022AY 2012-132 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 application to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee preferred an appeal against the order of the Principal Commissioner of Income Tax. The assessee's counsel moved an application to withdraw the appeal as per instructions from the client.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B”

Before: Shri Sanjay Garg & Shri Girish Agrawal

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member and Shri Girish Agrawal, Accountant Member Assessment Year: 2012-13 Aakriti Overseas Pvt. Ltd.…….......... .........................................……….……Appellant 23, Pollock Street, 1st Floor, West Bengal-1. [PAN:AAHCA9111A] vs. PCIT, Central-1, Kolkata..……….…..…...............……........……...…..…..Respondent Appearances by: Shri A.K. Tibrewal, FCA, appeared on behalf of the appellant. Shri Sudipta Guha, CIT-DR, appeared on behalf of the Respondent. Date of concluding the hearing : June 6, 2022 Date of pronouncing the order : June 6, 2022

ORDER

Per Sanjay Garg, Judicial Member:

1.

The present appeal has been preferred by the assessee against the order dated 28.02.2019 of the Principal Commissioner of Income Tax [hereinafter referred to as ‘PCIT’].

2.

The ld. counsel for the assessee has moved a separate application dated 06.06.2022 and has submitted that as per instruction of his client, he may be allowed to withdraw the present appeal. The ld. DR has not objected to the same. In view of this, the appeal of the assessee is hereby dismissed as withdrawn. 3. In the result, the appeal of the assessee stands dismissed as withdrawn. Kolkata, the 6th June, 2022. Sd/- Sd/- [Girish Agrawal] [Sanjay Garg] Accountant Member Judicial Member Dated: 06.06.2022. RS

Assessment Year: 2012-13 Aakriti Overseas Pvt. Ltd Copy of the order forwarded to: 1. Aakriti Overseas Pvt. Ltd 2. PCIT, Central-1, Kolkata 3. CIT(A)- 4. CIT- , 5. CIT(DR),

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