What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as no objection was raised by the Revenue. Therefore, the appeal was dismissed as withdrawn.

The assessee, Vachan Dealers & Suppliers Pvt. Ltd., filed an appeal against an order of the Principal Commissioner of Income Tax. Subsequently, the assessee filed an application requesting to withdraw the appeal.

What were the issues?

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

Vachan Dealers & Suppliers… vs PCIT | ITAT Kolkata 2018

Income Tax Appellate Tribunal, “A”, BENCH

Before: SHRI S.S. VISWANETHRA RAVI, JM & DR. A.L.SAINI, AM

For Appellant: Shri A.K.Tibrewal, FCA

For Respondent: Shri Sallong Yaden, Addl. CIT, Sr.DR

Hearing: 26/07/2018Pronounced: 26/07/2018

आदेश / O R D E R

Per Dr. Arjun Lal Saini, AM:

This is an appeal by the Assessee against the order dated 31.03.2016 of Pr. C.I.T.-4, Kolkata relating to A.Y.2011-12.

The assessee has filed an application dated 26.07.2018 requesting for the withdrawal of appeal. The ld. DR did not raise any objection. We permit the assessee to withdraw this appeal. 3. In the result, the appeal is dismissed as withdrawn. Order pronounced in the open court on this 26/07/2018. Sd/- Sd/-

(S.S.VISWANETHRA RAVI) (DR. A. L. Saini) �या�यक सद�य / Judicial Member लेखा सद�य / Accountant Member कोलकाता /Kolkata; Dated: 26/07/2018 RG, SPS

2 Vachan Dealers & Suppliers Private Limited

आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to :

VACHAN DEALERS & SUPPLIERS PRIVATE LIMITED,GUWAHATI vs. THE PR. CIT, KOLKATA -4, KOLKATA, KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

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