V2 RETAIL LTD.,KOLKATA vs. ACIT, RANGE - 10, KOLKATA, KOLKATA

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ITA 1676/KOL/2018Status: DisposedITAT Kolkata15 April 2021AY 2012-132 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 assessee's authorized representative requested to withdraw the appeal as per the appellant's instructions. The Tribunal accepted the request and dismissed the appeal.

What were the facts?

The assessee, V2 Retail Ltd., filed an appeal before the ITAT against the order of the CIT(A) for AY 2012-13. The assessee's authorized representative appeared for the hearing.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH: KOLKATA

Pronounced: 15.04.2021

ORDER Per Shri A.T.Varkey, JM This appeal of assessee is against the order of Ld. CIT(A)-4, Kolkata dated 31.05.2018 for assessment year 2012-13.

2.

At the time of hearing the Ld. AR of the assessee submitted that he wants to withdraw the appeal as per the instruction of the appellant. Since Ld. AR of the assessee prays for withdrawal of the appeal, we accept the same and the appeal of assessee is dismissed being withdrawn.

3.

In the result, the appeal of assessee is dismissed as withdrawn.

Order is pronounced in the open court.

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