BURDWAN DEVELOPMENT AUTHORITY,BURDWAN vs. ITO, WARD - 1(1), BURDWAN, BURDWAN

PDF · subscribers
ITA 1422/KOL/2017Status: DisposedITAT Kolkata16 February 2022AY 2010-112 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 request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee, Burdwan Development Authority, filed an appeal before the Income Tax Appellate Tribunal against an order of the Commissioner of Income Tax (Appeals). The assessee's counsel, at the outset of the hearing, requested to withdraw the appeal as per client instructions.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

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 ‘A’ BENCH, KOLKATA

Before: SRI SANJAY GARG & SRI MANISH BORAD

order

: February 16th, 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), Burdwan passed u/s 250 of the Income Tax Act, 1961 (hereinafter the ‘Act’) dated 30.03.2017 for the AY 2010-11.

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 10.02.2022 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 In view of this, the appeal of the assessee is accordingly dismissed as withdrawn Order is pronounced in the open court on 16.02.2022. [Sanjay Garg] [Manish Borad] Judicial Member Accountant Member Dated: 16.02.2022 Bidhan (P.S.)

Recent GST High Court judgments

Search GST case law →