WEST BENGAL STATE SEED CORPORATION LTD.,KOLKATA vs. PCIT, -1, KOLKATA, KOLKATA
What did the Tribunal hold?
The Tribunal noted that the assessee did not want to press the appeal and the revenue had no objection. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the order of the Principal Commissioner of Income-tax for the assessment year 2010-11. At the time of hearing, the assessee's counsel indicated they did not wish to press the appeal.
What were the issues?
The primary issue was whether the assessee wished to proceed with the appeal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “C” BENCH: KOLKATA
Before: Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM]
ORDER Per Shri A.T.Varkey, JM
This is an appeal filed by the assessee against the order of Ld. Pr. CIT, Kol-1, Kolkata dated 17.03.2015 for AY 2010-11. 2. At the time of hearing Ld. Counsel for the assessee submitted that he does not want to press this appeal, hence, this appeal may be treated as withdrawn. Ld. DR has got no objection. Therefore, We dismiss this appeal of assessee as withdrawn. 3. In the result, appeal of assessee is dismissed as withdrawn. Order is pronounced in the open court.
Sd/- Sd/- (J. Sudhakar Reddy) (Aby. T. Varkey) Accountant Member Judicial Member
Dated : 15th May, 2017 Jd.(Sr.P.S.)
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