PINAKI LAHA,KOLKATA vs. ITO, WARD - 28(3), KOLKATA, KOLKATA

ITA 1868/KOL/2018Status: DisposedITAT Kolkata14 January 2020AY 2011-122 pages

AI SummaryWithdrawn

What did the Tribunal hold?

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 Consequently, all three appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed three appeals before the Income Tax Appellate Tribunal for assessment years 2009-10, 2010-11, and 2011-12. The assessee's counsel sought permission to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘C(SMC

Before: Shri P.M. Jagtap, Vice-

These three appeals filed by the assessee are directed against three separate orders of ld. Commissioner of Income Tax (Appeals)-14, Kolkata, all dated 21st June, 2018 for A.Ys. 2009-10, 2010-11 & 2011-12.

At the time of hearing before the Tribunal fixed today, the ld. Counsel for the assessee has submitted that the assessee seeks to withdraw these appeals and accordingly sought permission of the Bench to do so. Since the ld. D.R. has no objection in this regard, the permission 1867, 1868/KOL/2018 Assessment Years: 2009-2010 to 2011-2012 Pinaki Laha as sought by the assessee is granted and all these three appeals of the assessee are dismissed as withdrawn.

In the result, all the appeals of the assessee are dismissed. Order pronounced in the open Court on January 14, 2020.

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