ATREYI VINCOM PRIVATE LIMITED,KOLKATA vs. PRINCIPAL CIT - 5, KOLKATA, KOLKATA

PDF · subscribers
ITA 94/KOL/2018Status: DisposedITAT Kolkata08 February 2019AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw their appeal as the respondent did not oppose the plea. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, M/s. Atreyi Vincom Pvt. Ltd., filed an appeal against an order of the Pr. CIT-5, Kolkata for Assessment Year 2010-11. At the outset of the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH, “B” AT KOLKATA

Before: Shri A. T. Varkey, JM & Dr. A. L. Saini, AM]

Hearing: 21.01.2019

ORDER

Per Shri A.T.Varkey, JM

1.

This is an appeal preferred by the Assessee against the order of Pr. CIT-5, Kolkata dated 30.11.2017 for Assessment Year 2010-11.

2.

At the outset, the learned counsel for the assessee submitted that the assessee wishes to withdraw the appeal. Since the learned DR does not oppose the plea of assessee to withdraw their appeal, we allow the assessee to withdraw the appeal and therefore the appeal is dismissed as withdrawn.

Latest GST High Court judgments

Search GST case law →