M/S NEZONE ALLOYS LTD.,GUWAHATI vs. DCIT, CEN. CIR-2(2), KOLKATA, KOLKATA

ITA 1482/KOL/2015Status: DisposedITAT Kolkata01 March 2018AY 2012-20132 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 permitted the assessee to withdraw the appeal as no objection was raised by the Revenue. Consequently, the appeal was dismissed.

What were the facts?

The assessee, M/s. Nezone Alloys Limited, filed an appeal against the order of the CIT(A) for the assessment year 2012-13. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH ‘B’ KOLKATA

Before: Hon’ble Shri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM ]

ORDER PER N.V.VASUDEVAN, JM:

This is an appeal by the Assessee against the order dated 14.09.2015 of C.I.T.(A)-20, Kolkata relating to A.Y.2012-13. 2. The assessee has filed an application 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In the result, the appeal is dismissed as withdrawn.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 01.03.2018.

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