WISDOM BUILDTECH PRIVATE LIMITED,HOWRAH vs. ITO, WARD - 13(4), KOLKATA, KOLKATA
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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 ITAT against the order of the CIT(A). At the time of the hearing, the assessee requested permission to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee should be allowed to withdraw its appeal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, KOLKATA ‘C(SMC
Before: Shri P.M. Jagtap
This appeal filed by the assessee is directed against the order of ld. Commissioner of Income Tax (Appeals)-5, Kolkata dated 24.10.2017.
At the time of hearing fixed in this case today, the assessee has moved an application seeking permission of the Bench to withdraw this appeal. Since the ld. D.R. 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in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on May 29, 2018. Sd/- (P.M. Jagtap) Accountant Member Kolkata, the 29th day of May, 2018
Assessment year: 2013-2014 Page 2 of 2 Copies to : (1) Wisdom Buildtech Private Limited. P-18, Dobson Lane, 7 th Floor, Madhusudan Apartments, Howrah-711 101
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