I K AGENCIES PVT LTD,KOLKATA vs. CPC, BANGALORE

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ITA 123/KOL/2022Status: DisposedITAT Kolkata04 May 2022AY 2018-192 pages
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 The appeal was accordingly dismissed as withdrawn.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 preferred an appeal against the order of the CIT(A), NFAC for AY 2018-19. The assessee's counsel, on instructions, sought to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee could withdraw their appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

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

Before: Sri Manish Borad & Sri Sonjoy Sarma

order

: May 4th, 2022 ORDER

Per Manish Borad, Accountant Member:

1.

The present appeal has been preferred by the assessee against the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC) passed u/s 250 of the Income Tax Act, 1961 dated 01.12.2021 for the AY 2018-19.

2.

At the outset, the ld. Counsel for the assessee has stated at Bar that as per the instructions of his client, he may be allowed to withdraw the present appeal filed by the assessee. A Separate application dated 26.04.2022 to this effect has also been filed regarding this. The ld. D/R has no objection in this regard. 3. In view of this, the appeal of the assessee is accordingly dismissed as withdrawn. Kolkata, the 4th May, 2022. [Sonjoy Sarma] [Manish Borad] Judicial Member Accountant Member Dated: 04.05.2022 Bidhan (P.S.)

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