WHITE CLIFF PROPERTIES PVT. LTD.,KOLKATA vs. ITO, WD-12(1), KOLKATA, KOLKATA

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ITA 341/KOL/2014Status: DisposedITAT Kolkata30 December 2016AY 2006-20072 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 Tribunal heard both parties and noted the assessee's request to withdraw the appeal. As the department had no objection, the Tribunal dismissed the appeal.

What were the facts?

The assessee company, White Cliff Properties Pvt. Ltd., filed an appeal against the order of the CIT(A) for AY 2006-07. The assessee later sought permission to withdraw the appeal as not pressed.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal as not pressed should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH : KOLKATA

Before: Hon’ble Sri Aby T.Varkey, JM & Dr.A.L.Saini, AM]

ORDER

Per Aby T.Varkey, JM

1.

This is an appeal preferred by the assessee against the order of CIT(A)-12, Kolkata dated 04.12.2013 relating to AY 2006-07.

2.

At the outset, the ld. AR Shri Miraj D.Shah took our attention to a letter dated 20.12.2016 wherein the assessee company has sought our permission to withdraw the appeal as not pressed. The ld. Sr.DR did not raise any objection to the prayer of the assessee.

3.

We have heard both the parties and perused the records. We find from perusal of the letter dated 20.12.2016 that the assessee company does not want to press the appeal therefore the assessee wishes to withdraw the appeal. The department has no objection on the aforesaid prayer of the assessee. Therefore we dismiss the appeal as not pressed.

Order pronounced in the Court on 30.12.2016.

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