What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. The Revenue did not object to the withdrawal.

The assessee filed an appeal against an order of the Principal Commissioner of Income Tax. The assessee subsequently filed a petition seeking to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their petition.

Smt. Kiran Devi Patni vs PCIT | ITAT Kolkata 2020

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

Before: Sri J. Sudhakar Reddy, Hon’ble & Sri S. S. Godara, Hon’ble

Appearances by: None Shri Imokaba Jamir, CIT-DR, appeared on behalf of the Revenue. Date of concluding the hearing : December 9th, 2020 Date of pronouncing the order : December 14, 2020 ORDER Per J. Sudhakar Reddy, AM :- This appeal filed by the assessee is directed against the order of the Learned Principal Commissioner of Income Tax– 11, Kolkata dt. 27/03/2018 for the Assessment Year 2013-14.

The ld. Counsel for the assessee has filed a petition dated 06.10.2020 before the Tribunal seeking to withdraw this appeal. The ld. DR had raised no objection in this regard.

After hearing the ld. DR, we dismiss this appeal as withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn.

Kolkata, the 14 day of December, 2020. Sd/- Sd/- [S. S. Godara] [J. Sudhakar Reddy] Judicial Member Accountant Member Dated : 14.12.2020 Biswajit Smt. Kiran Devi Patni Assessment Years: 2013 Assessment Years: 2013-14 Copy of the order forwarded to:

1. 1. Smt. Kiran Devi Patni C/o M.L. Kojani, 28B, Radhaniketan Bldg., 4th Floor, Floor, Kolkata – 700020.

2. PCIT-11, Kolkata 3. CIT(A)- 4. CIT- , 5. CIT(DR), Kolkata Benches, Kolkata.

5. CIT(DR), Kolkata Benches, Kolkata.

SMT. KIRAN DEVI PATNI,KOLKATA vs. PRINCIPAL CIT - 11, KOLKATA, KOLKATA

What did the Tribunal hold?

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