M/S SHREE SATI FINVEST PVT. LTD.,KOLKATA vs. CIT-II, KOLKATA, KOLKATA

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ITA 995/KOL/2014Status: DisposedITAT Kolkata30 October 2015AY 2010-20113 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the CIT for the assessment year 2010-11. The assessee's representative stated that they were not pressing the appeal as further proceedings were ongoing.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn and dismissed.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH : “D” : KOLKATA

Before: SHRI R.S. SYAL, AM & SHRI N.V. VASUDEVAN, JM

For Appellant: Shri Subash Agarwal, Advocate
For Respondent: Shri Niraj Kumar, CIT
Hearing: 29.10.2015Pronounced: 30.10.2015

ORDER This appeal by the assessee arises out of the order passed by the ld. CIT on 18.3.2014 in relation to the A.Y. 2010-11. 2 2. At the very outset, the ld. AR contended that he was not pressing this appeal because the necessary proceedings are on pursuant to the instant revisional order. Accordingly, permission was sought for withdrawal of the appeal. The ld. DR did not raise any objection. We permit the assessee to withdraw this appeal.

3.

In the result, the appeal is dismissed as withdrawn.

The order pronounced in the open court on 30.10.2015.

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