SRI BISHNU GHOSH,BURDWAN vs. ACIT, CIR-1, BURDWAN, BURDWAN
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 considered the application for withdrawal filed by the assessee. The revenue did not object to the withdrawal request.
What were the facts?
The assessee filed an appeal before the Income Tax Appellate Tribunal for the Assessment Year 2008-2009. The assessee's authorized representative filed an application requesting to withdraw the appeal.
What were the issues?
The primary issue was whether the appeal should be dismissed as withdrawn based on the assessee's request.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “C”, BENCH KOLKATA
Before: SHRI N.V.VASUDEVAN, JM & DR. A.L.SAINI, AM
Per Dr. Arjun Lal Saini, AM: The captioned appeal filed by the assessee pertaining to the Assessment Year 2008-2009, is directed against the order passed by ld. Commissioner of Income Tax, Burdwan, dated 26.12.2012. 2. At the outset, ld. AR of the assessee submitted an application dated 9-3-2017 requesting to withdraw the appeal. Ld. DR did not object to the contention of ld. AR.
Considering the application filed by ld. AR for the assessee, we dismiss the appeal of the assessee as withdrawn.
In the result, the appeal filed by the assessee is dismissed. Order pronounced in the open court on this 09/03/2017. (N.V.VASUDEVAN) (DR. A.L.SAINI) "या"यक सद"य / JUDICIAL MEMBER लेखा सद"य / ACCOUNTANT MEMBER कोलकाता /Kolkata; "दनांक Dated 09/03/2017 "काश "म"ा/Prakash Mishra,Sr.PS. आदेश क" ""त"ल"प अ"े"षत/Copy of the Order forwarded to : अपीलाथ" / The Appellant-Shri Bishnu Ghosh 1. 2. ""यथ" / The Respondent.- ACIT, Cir-1, Burdwan 3. आयकर आयु"त(अपील) / The CIT(A), Kolkata. 4. आयकर आयु"त / CIT आदेशानुसार/ "वभागीय ""त"न"ध, आयकर अपील"य अ"धकरण, कोलकाता / DR, ITAT, Kolkata
BY ORDER, 6. गाड" फाईल / Guard file. स"या"पत ""त //// सहायक पंजीकार (Asstt.
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