DCIT(EXEMPT.), CIR-1(1), KOLKATA, KOLKATA vs. M/S STATE URBAN DEVELOPMENT AGENCY, KOLKATA

The present appeals have been preferred by the Revenue against separate orders for AY 2010-11 & 2012-13 dated 30.12.2016 & for AY 2013-14 dated 26.05.2017 of the Commissioner of Income Tax (Appeals)-25, Kolkata [hereinafter referred to as ‘CIT(A)’].

At the outset, the Departmental Representative has filed a letter dated 09.12.2021 seeking permission of the Bench to withdraw these appeals filed by the Revenue. Since the ld. Counsel for the assessee has no objection in this regard, the permission as sought by the Revenue is granted and consequently these appeals of the Revenue are dismissed as withdrawn.