What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.

The assessee filed an appeal before the ITAT against the order of the CIT(A). During the hearing, the assessee's authorized representative sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request for withdrawal of the appeal filed before the tribunal.

Orissa Stevedors Ltd vs ACIT | ITAT Cuttack 2017

Income Tax Appellate Tribunal, CUTTACK BENCH, CUTTACK

Before: S/SHRI N.S SAINI & KULDIP SINGH

For Appellant: Shri S.K.Mohanty, AR

For Respondent: Shri A.K.Mohapatra, CIT, DR

Hearing: 17/04Pronounced: 17/04

This is an appeal filed by the assessee against the order of CIT(A)-

Cuttack, dated 13.6.2004, for the assessment year 2009-2010.

At the time of hearing, ld Authorised Representative of the assessee

filed a petition seeking permission for withdrawal of the appeal filed by the

assessee.

Ld Departmental Representative had no objection to the withdrawal

of the appeal.

Therefore, the appeal of the assessee is dismissed as withdrawn.

2 ITA No. 381/ CTK/ 2014 Asse ssment Year : 20 09- 201 0

In the result, the appeal filed by the assessee is dismissed Order pronounced in the open court on 17/04/2017 in the presence of parties. Sd/- sd/- (Kuldip Singh) (N.S Saini) JUDICIAL MEMBER ACCOUNTANT MEMBER Cuttack; Dated 17/04/2017 B.K.Parida, SPS Copy of the Order forwarded to : 1. The Appellant : Orissa Stevedors Ltd., OSL Tower, Link Road, Cuttack 2. The Respondent. ACIT, Circle 2(2), Cuttack 3. The CIT(A) Cuttack 4. Pr.CIT, Cuttack 5. DR, ITAT, Cuttack 6. Guard file. //True Copy// BY ORDER,

SR.PRIVATE SECRETARY ITAT, Cuttack

ORISSA STEVEDORS LTD,CUTTACK vs. ACIT, CIRCLE-2(2), CUTTACK, CUTTACK

What did the Tribunal hold?

What were the facts?

What were the issues?

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