What did the Tribunal hold?

The Tribunal accepted the assessee's request and dismissed the appeal as withdrawn. Therefore, the appeal filed by the assessee is no longer proceeding on merits.

The assessee, The Jute Corporation of India Ltd., filed an appeal before the ITAT for AY 2013-14. During the hearing, the assessee's advocate requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

The Jute Corporation of India Ltd… vs Deputy Director of Income Tax… | ITAT Kolkata 2024

Income Tax Appellate Tribunal, “A” BENCH: KOLKATA

Before: Shri Rajesh Kumar & Shri Sonjoy Sarma]

ORDER / आदेश Per Rajesh Kumar, AM: This is the appeal preferred by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals)- Kolkata (hereinafter referred to as the Ld. CIT(A)”] for the AY 2013-14.

Assessment Year: 2013-14 The Jute Corporation of India Ltd. 2. At the time of hearing, a letter dated 18.11.2024 was placed before us from the assessee’s Advocate Shri Hirak Das requesting the Bench to allow the withdrawal the appeal. Accordingly accepting the request of the assessee we dismiss the appeal as withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order is pronounced in the open court on 26th November, 2024 Sd/- Sd/- (Sonjoy Sarma /संजय शमा�) (Rajesh Kumar/राजेश कुमार) Judicial Member/�या�यक सद�य Accountant Member/लेखा सद�य Dated: 26th November, 2024 SB, Sr. PS Copy of the order forwarded to: 1. Appellant- The Jute Corporation of India Ltd. Contributory Provident Fund, New Market, Kolkata, 15N, Nellie Sengupta Sarani, New Market, Kolkata- 700087 2. Respondent – DDIT, CPC, Bengaluru 3. DR, Kolkata Benches, Kolkata (sent through e-mail)

THE JUTE CORPORATION OF INDIA LTD CONTRIBUTORY PROVIDENT FUND,NEW MARKET, KOLKATA vs. DEPUTY DIRECTOR OF INCOME TAX, CPC, CPC, BENGALURU

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