ADITYA MARKETING & MANUFACTURING LIMITED,KOLKATA vs. DCIT, CPC, BANGALORE, KOLKATA

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ITA 2206/KOL/2017Status: DisposedITAT Kolkata01 January 2019AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's application for withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A) for AY 2015-16. During the hearing, no one appeared for the assessee. However, an application for withdrawal of the appeal was placed on record.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH: KOLKATA

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

Hearing: 01.01.2019Pronounced: 01.01.2019

ORDER Per Shri A.T.Varkey, JM

This appeal preferred by the assessee is against the order of the Ld. CIT(A)-2, Kolkata dated 09.08.2017 for AY 2015-16.

2.

None appeared at the time of hearing but an application dated 27.12.2018 praying for withdrawal of the appeal has been placed in the file itself. Ld. DR has got no objection to this withdrawal. Hence, we accept the assessee’s application for withdrawal of appeal and dismiss this appeal of assessee as withdrawn.

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