PATWARI DISTRIBUTORS PVT. LTD.,KOLKATA vs. PCIT-3, KOLKATA, KOLKATA

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ITA 664/KOL/2017Status: DisposedITAT Kolkata05 June 2018AY 2012-132 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 against the revision order of the Principal Commissioner of Income-tax. During the hearing, the assessee's authorized representative 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, “A” BENCH: KOLKATA

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

Hearing: 05.06.2018Pronounced: 05.06.2018

ORDER

Per Shri A.T.Varkey, JM

1.

The appeal filed by the assessee is against the revision order of Ld. Pr. CIT-3, Kolkata dated 02.03.2017 for AY 2012-13.

2.

At the time of hearing, the Ld. AR submitted that he has got instruction from the assessee to withdraw the appeal filed against the order passed by Ld. CIT. We also notice that an application of assessee’s AR dated 08.01.2018 is placed on file praying for withdrawal of the appeal. 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 Hence, we accept the assessee’s application for withdrawal of appeal and dismiss this appeal of assessee as withdrawn.

3.

In the result, appeal of assessee is dismissed as withdrawn. Order is pronounced in the open court. Sd/- Sd/- (P. M. Jagtap) (Aby. T. Varkey) Accountant Member Judicial Member Dated : 5th June, 2018 Jd.(Sr.P.S.)

Patwari Distributors Pvt. Ltd., AY- 2012-13 Copy of the order forwarded to:

1. Appellant – M/s. Patwari Distributors Pvt. Ltd., 6/1, Lindsay Street, Kolkata-700 087. Respondent – Principal CIT-3, Kolkata. 2 3. The CIT(A) Kolkata.

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