M/S. TOPSEL PVT. LTD.,KOLKATA vs. JCIT, RANGE-2, KOLKATA, KOLKATA

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ITA 929/KOL/2017Status: DisposedITAT Kolkata08 March 2018AY 2012-132 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 allowed the assessee's request to withdraw the appeal. The appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, M/s. Topsel Pvt. Ltd, filed an appeal before the Income Tax Appellate Tribunal (ITAT) against the order of the CIT(A). During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw its appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH: KOLKATA

Before: Shri J. Sudhakar Reddy & Shri S.S. Viswanethra Ravi

ORDER Shri S.S.Viswanethra Ravi, JM:

This appeal by the Assessee is directed against the order of the Commissioner of Income Tax (Appeals), 1, Kolkata dt. 17-02-2017 for the A.Y 2012-13.

2.

At the time of hearing before us the ld. AR of the assessee submits that the assessee intends to withdraw the appeal and urged to permit the assessee to withdraw the same. On the other hand, the ld.DR has not objected to such request of the ld.AR. In view of above, the appeal filed by the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on 08-03-2018 Sd/- Sd/- J. Sudhakar Reddy S.S. Viswanethra Ravi Accountant Member Judicial Member

Dated : 08-03-2018

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