What did the Tribunal hold?

The Tribunal considered the withdrawal application filed by the Revenue's counsel. Based on this application, the Tribunal dismissed the appeal.

The Revenue filed an appeal before the ITAT against an order of the CIT(A). During the proceedings, the Revenue's counsel filed an application for withdrawal of the appeal.

What were the issues?

The primary issue was the Revenue's request to withdraw its own appeal before the Tribunal.

ITO vs M/S N K Belani(HUF) | ITAT Kolkata 2017

Income Tax Appellate Tribunal, “C”, BENCH KOLKATA

Before: SHRI N.V.VASUDEVAN, JM & DR. A.L.SAINI, AM

Hearing: 07/03/2017Pronounced: 07/03/2017

Per Dr. Arjun Lal Saini, AM: The captioned appeal filed by the revenue pertaining to the Assessment Year 2013-2014, is directed against the order passed by ld. CIT(A)-9, Kolkata in Appeal No.340/CIT(A)-9/Wd-31(1)/2015-16/Kol, dated 31.05.2016. 2. Ld. DR has filed an application dated 19.12.2016 for withdrawal of the appeal.

Considering the withdrawal application filed by the ld. DR, we dismiss the appeal of the revenue as withdrawn.

In the result, the appeal filed by the revenue is dismissed Order pronounced in the open court on this 07/03/2017. (N.V.VASUDEVAN) (DR. A.L.SAINI) "या"यक सद"य / JUDICIAL MEMBER लेखा सद"य / ACCOUNTANT MEMBER कोलकाता /Kolkata; "दनांक Dated 07/03/2017 "काश "म"ा/Prakash Mishra,Sr.PS. M/s N.K.Belani(HUF) आदेश क" ""त"ल"प अ"े"षत/Copy of the Order forwarded to : 1. अपीलाथ" / The Appellant-ITO, Wd.-31(1), Kolkata

""यथ" / The Respondent.- M/s N.K.Belani(HUF) 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.

ITO, WD 31(1), KOLKATA, KOLKATA vs. M/S N K BELANI(HUF), KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

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