HERBICURE HEALTHCARE BIO-HERBAL RESEARCH FOUNDATION,KOLKATA vs. CIT(EXEMPTIONS), KOLKATA, KOLKATA
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal allowed the assessee's request to withdraw the appeal. The Revenue's counsel had no objection to this request.
What were the facts?
The assessee filed an appeal against the order of the Ld. CIT(E), Kolkata. During the hearing, the assessee's counsel requested to withdraw the appeal as not pressed.
What were the issues?
The primary issue was whether the assessee's appeal should be permitted to be withdrawn as not pressed.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “B” BENCH: KOLKATA
Before: Shri A. T. Varkey, JM & Shri Waseem Ahmed, AM]
This is an appeal filed by the assessee against the order of Ld. CIT(E), Kolkata dated 29.02.2016. 2. At the time of hearing Ld. Counsel for the assessee prayed that the assessee be allowed to withdraw the appeal as not pressed. Ld. DR has got no objection to the prayer of the assessee’s AR. Hence, the appeal of assessee is dismissed as withdrawn.
In the result, appeal of assessee is dismissed as withdrawn.
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