AASHIYANA GOODS PVT. LTD.,KOLKATA vs. THE CIT, KOLKATA-4, KOLKATA

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ITA 185/KOL/2016Status: DisposedITAT Kolkata15 March 2017AY 2011-20122 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 allowed the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee company, Aashiyana Goods Pvt. Ltd., filed an appeal against a revision order for AY 2011-12. At the time of hearing, the assessee expressed no intention to pursue the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn upon their request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH: KOLKATA

Before: Shri A. T. Varkey, JM & Shri Waseem Ahmed, AM]

Hearing: 15.03.2017Pronounced: 15.03.2017

ORDER

Per Shri A.T.Varkey, JM

1.

This is an appeal preferred by the assessee against the revision order of Ld. Pr. CIT, Kolkata-4, Kolkata dated 16.12.2015 for AY 2011-12.

2.

At the time of hearing Ld. AR submitted that the assessee company does not intend to pursue the captioned appeal, hence he prayed before the bench to treat the above appeal as withdrawn. The Ld. DR does not have any objection in assessee withdrawing the appeal. Therefore, we are inclined to allow the said request of the assessee and the appeal stands dismissed as withdrawn. 3. In the result, appeal of assessee is dismissed as withdrawn. Order is pronounced in the open court. Sd/- Sd/- (Waseem Ahmed) (Aby. T. Varkey) Accountant Member Judicial Member Dated : 15th March, 2017 Jd.(Sr.P.S.)

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