M/S. A.B.COMMERCIAL,BHUBANESWAR vs. PRINCIPAL CIT-2, BHUBANESWAR

ITA 143/CTK/2016Status: DisposedITAT Cuttack23 August 2017AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw its appeal. The appeal was dismissed as withdrawn.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. The assessee subsequently filed a petition to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be allowed to be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH, CUTTACK

Before: S/SHRI N.S SAINI & PAVAN KUMAR GADALE

For Appellant: Shri P.K.Mishra, AR
For Respondent: Shri Kunal Singh, CIT DR
Hearing: 23/08Pronounced: 23/08

Per N.S.Saini, AM

This is an appeal filed by the assessee against the order of the Pr.

CIT-2, Bhubaneswar dated 28.3.2016 for the assessment year 2010-

2011.

2. At the outset, ld A.R. of the assessee filed a petition dated

23.8.

2017 stating that the assessee does not want to press the appeal

and as such it may be treated as not pressed and may be permitted to withdraw. Ld D.R. did not have any objection to the prayer of the assessee. Asse ssment Year : 20 10- 201 1

3.

In view of above, we permit the assessee to withdraw its appeal

and dismiss the appeal as withdrawn.

4.

In the result, appeal filed by the assessee is dismissed.

Order pronounced in the open court on 23 /08/2017. (Pavan Kumar Gadale) (N.S

The order continues below.

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