JYOTI RANJAN ROY,KOLKATA vs. DCIT, CIR-50, KOLKATA, KOLKATA

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ITA 1183/KOL/2017Status: DisposedITAT Kolkata09 January 2019AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against the order of the CIT(A). During the hearing, the assessee's representative sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH (A

Before: Shri P.M. Jagtap & Shri A.T. Varkey]

order

: January 09, 2019 ORDER

Per P.M. Jagtap, Vice President

1.

This appeal filed by the assessee is directed against the order of Ld. CIT(A) – 15, Kolkata dated 15.03.2017.

2.

At the time of hearing fixed in this case today, the authorised representative of the assessee has filed a petition seeking permission of the bench to withdraw this appeal filed by the assessee. Since the learned DR 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in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

Assessment Year: 2011-12 Jyoti Ranjan Roy

3.

In the result, the appeal of the assessee is dismissed as withdrawn. Order Pronounced in the Open Court on 9th January, 2019.

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