M/S. DAYAL ROAD LINES,HOWRAH vs. ITO, WARD - 56(3), KOLKATA, KOLKATA

ITA 1476/KOL/2010Status: DisposedITAT Kolkata24 January 2018AY 2005-062 pages

AI SummaryWithdrawn

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 Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for the assessment year 2005-06. During the hearing, the assessee orally requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request for withdrawal of the appeal filed 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 30.08.2009 of C.I.T.- (A)-XXXVI, Kolkata relating to A.Y.2005-06. 2. The assessee orally requested for the withdrawal of this 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In the result, the appeal is dismissed as withdrawn.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 24.01.2018.

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