SHREE GR EXPORTS PVT. LTD. ,KOLKATA vs. DCIT,CIR-8(2),KOLKATA. , KOLKATA

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ITA 796/KOL/2023Status: DisposedITAT Kolkata19 February 2024AY 2012-13Bench: DR. MANISH BORAD, HON’BLE (Accountant Member), SHRI SONJOY SARMA, HON’BLE (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee does not wish to pursue the appeal and accordingly dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2012-13. The assessee's director filed an application to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the assessee's request.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, KOLKATA

Before: DR. MANISH BORAD, HON’BLE & SHRI SONJOY SARMA, HON’BLE

Hearing: 08/02/2024Pronounced: 19/02/2024

O R D E R

PER DR. MANISH BORAD, ACCOUNTANT MEMBER :

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