M/S. AMBUJA REALTY DEVELOPMENT LIMITED,KOLKATA vs. PR.CIT-5, KOLKATA

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ITA 942/KOL/2019Status: DisposedITAT Kolkata03 August 2020AY 2014-152 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 moved an application seeking permission to withdraw the appeal. The Departmental Representative had no objection to this request. Consequently, the Tribunal granted the permission and dismissed the appeal as withdrawn.

What were the facts?

The assessee, Ambuja Realty Development Limited, filed an appeal before the ITAT against an order passed by the Principal Commissioner of Income Tax. The appeal was for the assessment year 2014-2015.

What were the issues?

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

AI-generated summary — verify with the full judgment below

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

Before: Shri P.M. Jagtap, Vice-

Per Shri P.M. Jagtap, Vice-President:- This appeal filed by the assessee is directed against the order passed by the ld. Principal Commissioner of Income Tax-5, Kolkata dated 25.03.2019 for A.Y. 2014-15.

2.

At the time of hearing fixed in this appeal today, the assessee has moved an application seeking permission of the Bench to withdraw this appeal filed by the assessee. Since the ld. D.R. has no objection in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn. 1 Assessment Year: 2014-2015 Ambuja Realty Development Limited

3.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on August 03, 2020.

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