What did the Tribunal hold?

The ITAT granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee, Coal India Limited, filed an appeal before the ITAT against an order of the CIT(Appeals). During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal.

Coal India Limited vs ACIT | ITAT Kolkata 2015

Income Tax Appellate Tribunal, KOLKATA ‘B’ BENCH, KOLKATA

Before: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Date of concluding the hearing : December 15, 2015 Date of pronouncing the order : December 15, 2015

O R D E R Per Shri P.M. Jagtap:- This appeal filed by the assessee is directed against the order of ld. Commissioner of Income Tax (Appeals)-VI, Kolkata dated 16.06.2010 for the assessment year 2007-08.

At the time of hearing before us, the assessee has filed an application 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in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on December 15, 2015. Sd/- Sd/- (S.S. Viswanethra Ravi) (P.M. Jagtap) Judicial Member Accountant Member Kolkata, the 15th day of December, 2015 ./2010 Assessment year: 2007-2008 Page 2 of 2 Copies to : (1) Coal India Limited, 10, N.S. Road, Kolkata-700 001

(2) Assistant Commissioner of Income Tax, Circle-5, Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700 069

(3) Commissioner of Income Tax (Appeals)-VI, Kolkata;

COAL INDIA LIMITED,KOLKATA vs. ACIT, CIRCLE - 5, KOLKATA, KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

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