GAMUDA WCT(INDIA) PVT. LTD.,KOLKATA vs. I.T.O.,WARD-8(4), KOLKATA

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ITA 2665/KOL/2019Status: HeardITAT Kolkata18 February 2022AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2014-15. The assessee's authorized representatives filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's application for withdrawal of the appeal should be allowed.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH: KOLKATA

Before: Shri A. T. Varkey, JM & Shri Rajesh Kumar, AM]

Pronounced: 18.02.2022

ORDER

Per Shri Aby T. Varkey, JM:

1.

This is an appeal preferred by the assessee against the order of Commissioner of Income Tax (Appeals)-3, Kolkata dated 08/11/2019 for Assessment year 2014-15.

2.

None appeared on behalf of the assessee. However, we note that M/s. J.N. Banerjee & Co., Chartered Accountants, which have been given the power of attorney to appear in this case on behalf of the assessee has moved an application for withdrawal of the instant appeal, since the appellant is closing their business. Therefore, we allow the request of the assessee to withdraw the appeal.

3.

In the result, appeal of the assessee is dismissed as withdrawn. Order is pronounced in the open court on 18th February, 2022. Sd/- Sd/- (Rajesh Kumar) (A. T. Varkey) Accountant Member Judicial Member

Dated: 18.02.2022 SC, Sr. PS 1 | P a g e

Assessment Years: 2014-15 Gamuda WCT (India) Pvt. Ltd.

Copy of the order forwarded to: 1. Appellant- 53A, Mirza Ghalib Street, Arihant Building, 2nd Floor, Kolkata - 700016 2. Respondent – Income Tax Officer, Wd-8(4) Kolkata 3. The CIT(A)- Kolkata (sent through e-mail) 4. CIT- , Kolkata 5. DR, Kolkata Benches, Kolkata (sent through e-mail)

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