HIGHLIGHT COMMOTRADE PVT. LTD.,KOLKATA vs. CIT, KOLKATA-I, KOLKATA

ITA 465/KOL/2015Status: DisposedITAT Kolkata16 April 2018AY 2009-20102 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT for the assessment year 2009-10. The assessee subsequently filed an application requesting to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH ‘C’ KOLKATA

Before: Hon’ble Shri J.Sudhakar Reddy, AM & Shri A.T.Varkey, JM ]

ORDER PER J.SUDHAKAR REDDY, AM:

This is an appeal by the Assessee against the order dated 27.02.2015 of C.I.T.- 1, Kolkata relating to A.Y.2009-10. 2. The assessee has filed an application dated 09.04.2018 requesting for the withdrawal of appeal. The ld. DR did not raise any objection. We permit the assessee to withdraw this appeal.

In the result, the appeal is dismissed as withdrawn.

Order pronounced in the open Court on 16.04.2018.

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