ALVARI SYSTEMS PVT LTD,KOLKATA vs. D.C.I.T CC - XIII,KOLKATA, KOLKATA

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ITA 1207/KOL/2013Status: DisposedITAT Kolkata03 May 2017AY 2009-102 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 Consequently, the appeal was dismissed as withdrawn.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 an order of the CIT for AY 2009-10. Subsequently, the assessee filed an application requesting to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH : KOLKATA

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

Per N.V.Vasudevan, JM

1.

This is an appeal by the Assessee against the order dated 06.03.2013 of CIT, (Central-II), Kolkata relating to AY 2009-10.

2.

The assessee has filed an application dated 25.04.2017 requesting for the withdrawal of appeal. The ld. DR did not raise any objection. We permit the assessee to withdraw this appeal.

3.

In the result, the appeal is dismissed as withdrawn. Order pronounced in the Court on 03.05.2017.

Sd/- Sd/- [Waseem Ahmed] [ N.V.Vasudevan ] Accountant Member Judicial Member Dated : 03.05.2017. [RG PS]

Alwari Sytems Pvt.Ltd. A.Yr.2009-10 Copy of the order forwarded to:

1.Alwari Systems Pvt. Ltd., 25-27, Netaji Subhas Road, Kolkata-700001. 2. D.C.I.T.-Central Circle-XIII, Kolkata. 3..C.I.T., Central-II, Kolkata. 4.CIT(DR), Kolkata Benches, Kolkata.

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