MGB TRANSPORT,BURDWAN vs. ITO, WARD - 3(1), ASANSOL

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ITA 749/KOL/2019Status: DisposedITAT Kolkata01 July 2020AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 Consequently, both appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed two appeals before the ITAT against orders passed by the CIT(A) for Assessment Years 2008-09 and 2009-10. The assessee subsequently filed an application to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeals should be granted.

AI-generated summary — verify with the full judgment below

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

Before: Shri P.M. Jagtap, Vice- & Shri A.T. Varkey

Per Shri P.M. Jagtap, Vice-President:- These two appeals filed by the assessee are directed against two separate orders passed by the ld. Commissioner of Income Tax (Appeals), Asansol dated 26.05.2014 and 16.01.2014 for A.Y. 2008-09 and 2009-10 respectively.

2.

At the time of hearing fixed in these appeals today, the assessee has moved an application seeking permission of the Bench to withdraw both these appeals filed by the assessee. Since the ld. D.R. has no objection in & 750/KOL/2019 Assessment Years: 2008-2009 & 2009-2010 M.G.B. Transport this regard, the permission as sought by the assessee is granted and both these appeals of the assessee are dismissed as withdrawn.

3.

In the result, both the appeals of the assessee are dismissed as withdrawn. Order pronounced in the open Court on July 01, 2020.

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