BENGAL UNITED CREDIT BELANI HOUSING LTD.,KOLKATA vs. CIT -4, KOLKATA, KOLKATA

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ITA 1330/KOL/2016Status: DisposedITAT Kolkata08 March 2017AY 2011-20122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as no objection was raised by the Revenue. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the Pr.CIT for Assessment Year 2011-12. Subsequently, the assessee filed an application requesting the withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH ‘C’ KOLKATA

Before: Hon’ble Shri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM ]

ORDER

PER N.V.VASUDEVAN, JM:

1.

This is an appeal by the Assessee against the order dated 30.03.2016 of Pr.CIT, Kolkata-4, Kolkata relating to A.Y.2011-12.

2.

The assessee has filed an application dated 8th March, 2017 requesting for the withdrawal of appeal. The ld. DR did not raise any objection. We permit the assessee to withdraw this appeal.

3.

In the result, the appeal is dismissed as withdrawn.

Order pronounced in the open Court on 08.03.2017.

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