ASOK KUMAR MAITI,HALDIA vs. ACIT INTL CIR 1, KOLKATA
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal considered the assessee's request and treated the appeal as withdrawn. Consequently, the appeal was dismissed.
What were the facts?
The assessee filed an appeal before the ITAT. The assessee subsequently requested to withdraw the appeal due to an oversight where two appeals were being simultaneously pursued.
What were the issues?
The primary issue was whether the appeal, having been withdrawn by the assessee, should be dismissed.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, KOLKATA ‘B’ BENCH, KOLKATA
Before: SRI SANJAY GARG & SRI SANJAY AWASTHI
order
: August 9th, 2024 ORDER
Per Sanjay Awasthi, Accountant Member:
In this particular case, due to an oversight, two appeals are being simultaneously pursued before the Hon'ble ITAT. Accordingly, on the basis of request of the appellant vide letter dated 06.08.2024, this particular case is treated as withdrawn and therefore, dismissed.
In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open Court on 9th August, 2024. Sd/- Sd/- [Sanjay Garg] [Sanjay Awasthi] Judicial Member Accountant Member Dated: 09.08.2024 Bidhan (P.S.)
I.T.A. No.: 1283/KOL/2023 Assessment Year: 2014-15 Asok Kumar Maiti. Copy of the order forwarded to:
1. 1. Asok Kumar Maiti, Vill- Mangaldari, P.O. Ratulia, Panskura, Purba Medinipur, West Bengal, 721139.
2. ACIT Intl Cir.-1, Kolkata.
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