M/S GATEWAYS FLINCONS INDIA LTD.,KOLKATA vs. ITO, WD-2(3), KOLKATA, KOLKATA

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ITA 1164/KOL/2014Status: DisposedITAT Kolkata22 March 2017AY 2004-20052 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 noted that the assessee wished to withdraw the appeal and the Revenue had no objection. Consequently, the Tribunal allowed the withdrawal request.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessee, through a letter from its Director, expressed a desire to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

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]

Hearing: 02.02.2017Pronounced: 22.03.2017

ORDER

Per Shri A.T.Varkey, JM

1.

This is an appeal preferred by the assessee against the order of Ld. CIT(A)-XIV, Kolkata dated 10.02.2014 for AY 2004-05.

2.

Though none appeared for the assessee, we take note that vide letter dated 24.01.2017, the Director of the assessee company conveyed their desire to withdraw the aforesaid appeal. 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 Therefore, we are inclined to allow the said request of the assessee and the appeal stands dismissed as withdrawn. 3. In the result, appeal of assessee is dismissed as withdrawn.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 : 22nd March, 2017 Jd.(Sr.P.S.) Copy of the order forwarded to:

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