SAMUDRA COMMOTRADE PVT. LTD.,KOLKATA vs. CIT, KOLKATA-1, KOLKATA

PDF · subscribers
ITA 467/KOL/2015Status: DisposedITAT Kolkata12 March 2018AY 2009-20102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's request to withdraw the appeal. As there was no objection from the revenue, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2009-10. The assessee later filed an application stating they did not intend to pursue the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their application.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH: KOLKATA

Before: Hon’ble Sri A. T. Varkey, JM & Dr. A.L. Saini, AM ]

ORDER

Per A.L. Saini, AM

1.

This is an appeal by the Assessee against the order dated 27.02.2015 of CIT(A)- 2, Kolkata relating to AY 2009-10.

2.

The assessee has filed an application dated 08.03.2018 praying the Bench that assessee company does not intend to pursue the said appeal and requested the Bench to treat the said appeal as withdrawn. The ld. DR did not raise any objection. We dismiss the appeal of the assessee as withdrawn. 3. In the result, the appeal is dismissed as withdrawn. Order pronounced in the Court on 12.03.2018. [A. T. Varkey] [A. L. Saini] Judicial Member

Recent GST High Court judgments

Search GST case law →