RICE INFOTECH EDUCATION,KOLKATA vs. ACIT, CIR. 49(1), KOLKATA

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ITA 550/KOL/2024Status: DisposedITAT Kolkata07 June 2024AY 2014-15Bench: Shri Rajpal Yadav, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the Commissioner of Income Tax (Appeals). The assessee's constituted attorney filed an application seeking to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw its appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, KOLKATA

Before: Shri Rajpal Yadav, Vice-(KZ) & Shri Sanjay Awasthi

Per Rajpal Yadav, Vice-President (KZ):- The assessee is in appeal before the Tribunal against the order of ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 26.08.2022 passed for A.Y. 2014-15.

2.

Shri Srikumar Banerjee, FCA, Constituted Attorney of the assessee-firm has moved an application dated

1.

Assessment Year: 2014-2015 Rice Infotech Education 27.05.2024 seeking the permission of the Bench to withdraw this appeal. Since it is an appeal of the assessee and no one could have objection, if assessee wants to withdraw it. Therefore, the permission as sought by Shri Srikumar Banerjee, Constituted Attorney of the assessee- firm is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

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