JYOTI RANJAN ROY,KOLKATA vs. A.C.I.T., CIRCLE-50, KOLKATA, KOLKATA
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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 ITAT against the order of the CIT(A) for AY 2006-07. At the time of hearing, the assessee's counsel sought permission to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee should be allowed to withdraw their appeal before the tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, KOLKATA ‘A’ BENCH, KOLKATA
Before: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi
Per Shri P.M. Jagtap :- This appeal filed by the assessee is directed against the order of ld. Commissioner of Income Tax (Appeals)-XXXII, Kolkata dated 01.10.2013 for the assessment year 2006-07.
At the time of hearing fixed today, i.e. on 11.07.2016, ld. counsel for the assessee has filed an application stating that he does not intend to proceed with the appeal and seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, ./2013 Assessment year: 2006-2007 Page 2 of 2 the permission as sought by the assessee is granted and this appeal is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on July 11, 2016.
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