M/S ERNST & YOUNG PVT LTD.,KOLKATA vs. CIT, KOLKATA-III, KOLKATA
What did the Tribunal hold?
The Tribunal permitted the assessee to withdraw the appeal as no objection was raised by the Department's representative. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT for Assessment Year 2009-10. Subsequently, the assessee filed an application requesting to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee's request for withdrawal of appeal should be granted.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, KOLKATA BENCHES : D : KOLKATA
ORDER Per Bench This appeal by the assessee arises out of the order passed by the ld. CIT on 25.03.2014 in relation to the A.Y. 2009-10.
The assessee has filed an application dated 28.10.2015 requesting for the withdrawal of appeal. The ld. DR did not raise any objection. We permit the assessee to withdraw this appeal.
In the result, the appeal is dismissed as withdrawn.
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