ACIT (EXEMPTIONS), CIR-1(1), KOLKATA, KOLKATA vs. STATE URBAN DEVELOPEMENT AGENCY, KOLKATA

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ITA 424/KOL/2017Status: DisposedITAT Kolkata14 December 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the Revenue's request to withdraw the appeals. Consequently, the appeals filed by the Revenue were dismissed as withdrawn.

What were the facts?

The Revenue preferred appeals against the orders of the CIT(A) for assessment years 2010-11, 2012-13, and 2013-14. The Departmental Representative sought permission to withdraw these appeals.

What were the issues?

The primary issue was whether the Revenue's appeals should be permitted to be withdrawn.

AI-generated summary — verify with the full judgment below

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

Before: Sri Sanjay Garg & Sri Rajesh Kumar

order

: December 14th, 2021 ORDER

Per Rajesh Kumar, Accountant Member:

1.

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)’].

2.

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the permission as sought by the Revenue is granted and consequently these appeals of the Revenue are dismissed as withdrawn.

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