M/S RAGHAV COMMERCIAL LTD.,KOLKATA vs. PCIT, -2, KOLKATA, KOLKATA

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ITA 591/KOL/2015Status: DisposedITAT Kolkata15 May 2017AY 2010-20112 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee did not want to press the appeal. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Pr. CIT for AY 2010-11. At the time of hearing, the assessee's counsel stated they did not wish to press the appeal.

What were the issues?

The primary issue was whether the appeal should be pressed by the assessee. The assessee chose not to press 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]

Hearing: 15.05.2017Pronounced: 15.05.2017

ORDER Per Shri A.T.Varkey, JM

This is an appeal filed by the assessee against the order of Ld. Pr. CIT, Kol-2, Kolkata dated 27.02.2015 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 Counsel for the assessee submitted that he does not want to press this appeal, hence, this appeal may be treated as withdrawn.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 Therefore, We dismiss this appeal of assessee as withdrawn. 3. In the result, appeal of assessee is dismissed as withdrawn.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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