What did the Tribunal hold?

The tribunal accepted the assessee's prayer to withdraw the appeal. Consequently, the appeal was dismissed as not pressed.

The assessee filed an appeal against the order of the CIT(A) for the Assessment Year 2012-13. At the time of hearing, the assessee's counsel informed the tribunal that the assessee wished to withdraw the appeal.

What were the issues?

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

Evernew Securities Pvt. Ltd. vs PCIT | ITAT Kolkata 2018

Income Tax Appellate Tribunal, “C” BENCH: KOLKATA

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

Hearing: 05.04.2018Pronounced: 05.04.2018

Date of Hearing 05.04.2018 Date of Pronouncement 05.04.2018 For the Revenue Shri Manish Tiwari, AR For the Cross Objector Shri G. Mallikarjuna, CIT, DR ORDER

Per Shri A.T.Varkey, JM

The appeal filed by the assessee is against the order of Ld. CIT(A)-3, Kolkata dated 16.02.2017 for AY 2012-13.

At the time of hearing Ld. Counsel for the assessee submitted that the assessee has given instruction to him not to press this appeal as it wants to withdraw the same. Hence, he prayed for withdrawal of the same. Ld. DR has got no objection. In view of this, we accept the prayer of the Ld. Counsel and dismiss this appeal as not pressed. The appeal of assessee is dismissed being withdrawn. 3. In the result, the appeal of assessee is dismissed being withdrawn. Order is pronounced in the open court. Sd/- Sd/- (Dr. A. L. Saini) (Aby. T. Varkey) Accountant Member Judicial Member Dated :5th April, 2018 Jd.(Sr.P.S.) Copy of the order forwarded to: Appellant – Evernew Securities Pvt. Ltd., 14, Maharshi Devendra Road, 1. Kolkata-700 007. Respondent – Pr. CIT-3, Kolkata. 2 The CIT(A), Kolkata 3. 4. CIT , 5. DR, ITAT, Kolkata. /True Copy, By order,

Senior Pvt. Secy.

EVERNEW SECURITIES PVT. LTD.,KOLKATA vs. PCIT-3, KOLKATA, KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments