What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the Principal Commissioner of Income Tax for the assessment year 2015-16. The assessee subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Sumiran Spiritual Services… vs PCIT | ITAT Kolkata 2021

Income Tax Appellate Tribunal, KOLKATA BENCH ‘(A

Before: SHRI P.M. JAGTAP, HON’BLE(KZ) & SHRI A. T. VARKEY, HON’BLE]

IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘(A)’, KOLKATA [BEFORE SHRI P.M. JAGTAP, HON’BLE VICE PRESIDENT (KZ) & SHRI A. T. VARKEY, HON’BLE JUDICIAL MEMBER] [Through Virtual Court] Assessment Year: 2015-16 Sumiran Spiritual Services Pvt. Ltd..............................................................................Appellant Arundaya Dutta Street, Ranchor Gali, Purulia-723103. [PAN: AASCS2438M] Vs. PCIT, Asansol....................................................................................................................Respondent Appearances by: None appearing on behalf of the Assessee. Shri Devi Shankar Singh, CIT-DR appearing on behalf of the Revenue. Date of concluding the hearing : September 30, 2021 Date of pronouncing the order : October 01, 2021 ORDER PER P.M. JAGTAP, VICE-PRESIDENT (KZ)

This appeal filed by the assessee is directed against the order of the Principal Commissioner of Income Tax, Asansol dated 18.09.2018 for assessment year 2015-16.

At the time of hearing, the learned counsel for the assessee has submitted that the assessee wants to withdraw this appeal and seeks permission of the Bench for such withdrawal. Since the learned DR has not raised any objection in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

Assessment Year: 2015-16 Sumiran Spiritual Services Pvt. Ltd

In the result, the appeal of the assessee is dismissed.

Order Pronounced in the Open Court on 1st October, 2021.

SUMIRAN SPIRITUAL SERVICES PRIVATE LIMITED,PURULIA vs. PRINCIPAL CIT, ASANSOL, ASANSOL

What did the Tribunal hold?

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