RAHEE GPT (JV),KOLKATA vs. ACIT, CIR-33, KOLKATA, KOLKATA

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ITA 1148/KOL/2016Status: DisposedITAT Kolkata05 December 2017AY 2011-20122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed two appeals before the ITAT against orders passed by the CIT(Appeals). During the hearing, the assessee requested permission to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH ‘D’, KOLKATA

Before: Shri P.M. Jagtap, AM & Shri S.S. Viswanethra Ravi, JM]

order : December 05, 2017 ORDER Per Bench These two appeals filed by the assessee are directed against two separate orders passed by the Ld. CIT(Appeals) – 9, Kolkata both dated 18.05.2016 for A.Y. 2008-09 and 2011-12.

2.

At the time of hearing, the learned counsel for the assessee has submitted that the assessee wants to withdraw these appeals and seeks permission of the Bench for such withdrawals. Since the learned DR has not raised any objection in this regard, the permission as sought by the assessee is granted and these appeals of the assessee are dismissed as withdrawn.

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