B & A LIMITED,JORHAT vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE- JORHAT, JORHAT

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ITA 225/GTY/2019Status: DisposedITAT Guwahati20 December 2022AY 2014-152 pages
AI SummaryWithdrawn

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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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, B & A Limited, filed an appeal before the Income Tax Appellate Tribunal against the order of the Commissioner of Income Tax (Appeals). The assessee's Authorized Representative later filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be allowed to be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA-GUWAHATI ‘e-COURT’, KOLKATA

Before: Shri Rajpal Yadav, Vice-(KZ) & Dr. Manish Borad

order : December 20, 2022 O R D E R Per Rajpal Yadav, Vice-President (KZ):- The assessee is in appeal before the Tribunal against the order of ld. Commissioner of Income Tax (Appeals), Jorhat dated 29.03.2019 passed for Assessment Year 2014-15.

2.

Shri Partha Mukherjee, Authorized Representative of the assessee-Company has moved an application dated Assessment Year: 2014-2015 B & A Limited, Jorhat 29.11.2022 seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by the Authorized Representative of the assessee-Company is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

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