CHEVIOT CO. LTD.,KOLKATA vs. CIT, KOLKATA-1, KOLKATA

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ITA 682/KOL/2015Status: DisposedITAT Kolkata27 February 2017AY 2010-20112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was consequently dismissed as withdrawn.

What were the facts?

The assessee company filed an appeal before the Income Tax Appellate Tribunal for Assessment Year 2010-11. During the hearing, the assessee sought to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH : KOLKATA

Before: Hon’ble Shri P.M.Jagtap, AM & Sri N.V.Vasudevan, JM ]

Per N.V.Vasudevan, JM

1.

This is an appeal by the Assessee against the order dated 20.03.2015 of CIT(A)- 1, Kolkata, relating to AY 2010-11.

2.

At the time of hearing of the appeal the ld. Counsel for the assessee filed an application dated 27.02.2017 seeking to withdraw the appeal as the assessee company does not intend to pursue the appeal before the Tribunal. The ld. DR has not raised any objection for withdrawal of the appeal. The permission to withdraw the appeal is granted. The appeal is dismissed as withdrawn. 3. In the result, the appeal is dismissed as withdrawn. Order pronounced in the Court on 27.02.2017. Sd/- Sd/- [P.M.Jagtap] [ N.V.Vasudevan ] Accountant Member Judicial Member Dated : 27.02.2017. [RG PS] Copy of the order forwarded to: 1.Cheviot Company Limited, Magma House, 9th Floor, 24, Park Street, Kolkata-700016. 2. C.I.T., Kolkata-1, Kolkata. Kolkata. 3. CIT(DR), Kolkata Benches, Kolkata.

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