TELTROY VINIMOY PVT LIMITED,KOLKATA vs. PR.CIT-5 KOLKATA, KOLKATA

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ITA 246/KOL/2024Status: DisposedITAT Kolkata31 December 2024AY 2020-21Bench: SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)2 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 allowed the assessee's request to withdraw the appeal. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the PCIT for AY 2020-21. The assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, KOLKATA

For Appellant: Shri Siddharth Agarwal, AR
For Respondent: Shri Amuldeep Kaur, DR
Hearing: 18.12.2024Pronounced: 31.12.2024

O R D E R Per Rajesh Kumar, AM:

This is an appeal preferred by the assessee against the order of the PCIT-5, Kolkata(hereinafter referred to as the “Ld. PCIT”] dated 08.08.2022 for the AY 2020-21.

2.

At the outset, the ld. Counsel for the assessee submitted before the Bench that the appeal filed by the assessee may kindly be allowed to be withdrawn to which the ld. DR did not raise any objection. Accordingly, the appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 31.12.2024.

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