M/S RATNABALI COMMODITIES PVT. LTD.,KOLKATA vs. ITO, WARD-12(3), KOLKATA, KOLKATA

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ITA 192/KOL/2015Status: DisposedITAT Kolkata17 January 2017AY 2010-20112 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 assessee's counsel sought permission to withdraw the appeal. The Departmental Representative did not object to the withdrawal. The Tribunal permitted the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the CIT(A). The assessment was originally framed by the Income Tax Officer under Section 143(3) of the Income Tax Act.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “D” KOLKATA

Before: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

आदेश /O R D E R

PER Waseem Ahmed, Accountant Member:-

1.

This appeal has been filed by the assessee relating to Assessment Year 2010-11 is directed against the order passed by Commissioner of Income Tax(Appeals)-XII, Kolkata dated 24.10.2014. Assessment was framed by ITO Ward No.-12(3) Kolkata u/s 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) vide his order dated 19.03.2013.

Shri Ravi Tulsiyan, Ld. Authorized Representative appeared on behalf of assessee and Shri Sital Chandra Das, Ld. Departmental Representative appeared on behalf of Revenue. A.Y. 2010-11 M/s Ratanabali Commodities Pvt. Ltd. Vs. ITO Wd-12(3) Kol. Page 2 2. At the outset, Ld. counsel for the assessee wished to seek permission for withdrawal of the appeal and Ld. DR has not objected the withdrawal of the same. As there is no objection from the Revenue, we permit the withdrawal of assessee’s appeal. Accordingly, this appeal of assessee is dismissed as withdrawn.

3.

In the result, assessee’s appeal stands dismissed as withdrawn. Order pronounced in open court on 17/01/2017 (S.S.Viswanethra Ravi) (Waseem Ahmed) Judicial Member Accountant Member *Dkp Sr.P.S �दनांकः- 17/01/2017 कोलकाता / Kolkata आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. अपीलाथ�/Appellant-Rosewood Mercantile Pvt. Ltd. D.J. Shah & Co., 2, Elgin Road, Kol-20 2. ��यथ�/Respondent-Pr.CIT, Kolkata-1,P-7Chowringhee Sq, Aaykar Bhawan,Kol-69 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण कोलकाता / DR, ITAT, Kolkata 6. गाड� फाइल / Guard file.

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