What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The revenue did not object to this request. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the Commissioner of Income Tax (Appeals). During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the Tribunal.

M/S J. S. Mohamedally vs PCIT | ITAT Kolkata 2016

Income Tax Appellate Tribunal, ‘B’BENCH,

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

This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax(Appeals), 14, Kolkata dated 04-03-2016 for the assessment year 2009- 10.

At the time of hearing before us the ld.AR of the assessee has submitted that he wants to withdraw the appeal filed by the assessee. M/s. J.S.Mohamedally 1

Ld.DR appearing on behalf of the revenue has not objected to the above proposition of the assessee.

4. In view of the above, the appeal filed by the assessee is dismissed as withdrawn.

In the result, the appeal of assessee is dismissed. 5.

ORDER PRONOUNCED IN OPEN COURT ON 27 /09/2016 Sd/- Sd/- S.S.VISWANETHRA RAVI WASEEM AHMED J Judicial Member Accountant Member Date 27/09/2016 Copy of the order forwarded to: 1. The Appellant/Assessee : M/s. J.S Mohamedally Tower House, Chowringhee Square, Kolkata-69. 2 The Respondent/Department- Pr. Commissioner of Income Tax - 14, Kolkata 3 Govt Place, Kolkata-1. 3 /The CIT(A)

The CIT DR, Kolkata Bench 5.

M/S J. S. MOHAMEDALLY,KOLKATA vs. PCIT, -14, KOLKATA, KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

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