ASHIS KUMAR JANA,PURBA MEDINIPUR vs. ITO, WD-27(2), HALDIA, PURBA MEDINIPUR

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ITA 447/KOL/2016Status: DisposedITAT Kolkata16 April 2018AY 2010-20112 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted that the assessee had requested to withdraw the appeal and the revenue had no objection. Therefore, the tribunal decided to dismiss the appeal as not pressed.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2010-11. The assessee did not appear for the hearing before the tribunal. The assessee filed an application for withdrawal of the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH: KOLKATA

Before: Shri A. T. Varkey, JM & Dr. A. L. Saini, AM]

Hearing: 16.04.2018Pronounced: 16.04.2018

Per Shri A.T.Varkey, JM

1.

The appeal filed by the assessee is against the order of Ld. CIT(A)-7, Kolkata dated 29.01.2016 for AY 2010-11.

2.

None appeared for the assessee at the time of hearing before us but an application for withdrawal of the appeal is placed in file praying for withdrawing the same. Ld. DR. has got no objection to the said withdrawal of the appeal. Hence, we are inclined to dismiss the appeal as not pressed. The appeal of assessee is dismissed as not pressed.

3.

In the result, the appeal of assessee is dismissed.

Order is pronounced in the open court. Sd/- Sd/- (Dr. A. L. Saini) (Aby. T. Varkey) Accountant Member Judicial Member Dated : 16th April, 2018 Jd.(Sr.P.S.)

Copy of the order forwarded to: 1. Appellant – Shri Ashis Kumar Jana, Satmile-721452, Purba Medinipur. Respondent – ITO, Ward-27(2), Haldia. 2 3. The CIT(A) Kolkata.

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