M/S. B.T.C. STEELS PVT. LTD.,KOLKATA vs. PCIT-1, KOLKATA, KOLKATA

ITA 725/KOL/2017Status: DisposedITAT Kolkata04 January 2018AY 2012-132 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 Consequently, the appeal was dismissed as withdrawn.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 the order of the Pr. CIT for the assessment year 2012-13. The assessee subsequently filed an application requesting to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH ‘C’ KOLKATA

Before: Hon’ble Shri N.V.Vasudevan, JM & Shri M.Balaganesh, AM ]

ORDER PER N.V.VASUDEVAN, JM:

This is an appeal by the Assessee against the order dated 17.02.2017 of Pr. C.I.T.-1, Kolkata relating to A.Y.2012-13. 2. The assessee has filed an application dated 04.01.2018 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In the result, the appeal is dismissed as withdrawn.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 04.01.2018.

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