SHRI RAVINDER KUMAR SHROFF,KOLKATA vs. ITO, WD-35(3), KOLKATA, KOLKATA

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ITA 278/KOL/2014Status: DisposedITAT Kolkata05 November 2015AY 2009-102 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 filed an appeal against the order of the Commissioner of Income Tax (Appeals). At the time of hearing before the tribunal, the assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.

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)-XX, Kolkata dated 02.12.2013 for the assessment year 2009-10.

2.

At the time of hearing before us, the assessee has filed an application seeking permission of the Bench to withdraw this appeal. Since ld. D.R. has no objection in this regard, the permission as sought by ./2014 Assessment year: 2009-2010 Page 2 of 2 the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

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