NAGREEKA EXPORTS LTD.,KOLKATA vs. DCIT, CIR-6, KOLKATA, KOLKATA

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ITA 948/KOL/2016Status: DisposedITAT Kolkata08 May 2018AY 2011-20122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). During the hearing, the assessee filed an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH: KOLKATA

Hearing: 08.05.2018Pronounced: 08.05.2018

Per Shri A.T.Varkey, JM

1.

1. The appeal filed by the assessee is against the order of Ld. CIT(A)-6, Kolkata dated 17.02.2016 for AY 2011-12.

2.

At the time of hearing, we notice that an application of assessee dated 23.04.2018 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 Hence, we accept the assessee’s application for withdrawal of appeal and dismiss this appeal of assessee being withdrawn.

3.

In the result, appeal of assessee is dismissed as withdrawn. Order is pronounced in the open court. Sd/- Sd/- (M. Balaganesh) (Aby. T. Varkey) Accountant Member Judicial Member

Dated : 8th May, 2018 Jd.(Sr.P.S.)

Copy of the order forwarded to:

1.

Appellant – M/s. Nagreeka Exports ltd., 18, R. N. Mukherjee Road, Kolkata-700 001. Respondent – DCIT, Circle-6, Kolkata. 2 3. The CIT(A) Kolkata.

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