M/S BMA STAINLESS LTD.,KOLKATA vs. DCIT-CC-VI, KOLKATA\U005CU005C, KOLKATA

ITA 1804/KOL/2014Status: DisposedITAT Kolkata03 August 2017AY 2009-20102 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeals. The appeals were dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed appeals against the orders of the CIT(A) for Assessment Years 2009-10 and 2010-11. The assessee subsequently filed an application to withdraw these appeals.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH : KOLKATA

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

The ld. Counsel for the assessee has filed an application dated 03.08.2017 seeking permission to withdraw the appeals. The ld. DR did not raise any objection to the withdrawal of the appeals by the assessee. We permit the assessee to withdraw these appeals.

In the result, the appeals are dismissed as withdrawn. Order pronounced in the Court on 3.08.2017

Sd/- Sd/- [M.Balaganesh] [ N.V.Vasudevan ] Accountant Member Judicial Member Dated : 03.08.2017 [RG PS] Copy of the order forwarded to:

1.M/s. BMA Stainless Ltd., 10A, Shakespeare Sarani, Kolkata-700017. 2. D.C.I.T., Central Circle-VI, Kolkata. 3.C.I.T. (A)- Central-I, Kolkata 4. .C.I.T.-Central-I, Kolkata. . 3..CIT(DR), Kolkata Benches, Kolkata.

Latest GST High Court judgments

Search GST case law →