JYOTI RANJAN ROY,KOLKATA vs. CIT-XVII,KOLKATA, KOLKATA

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ITA 1207/KOL/2014Status: DisposedITAT Kolkata28 October 2015AY 2006-20072 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal as the Department had no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT for AY 2006-07. At the time of hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal before the Tribunal.

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,

For Appellant: Shri T.K.Chakraborty, Advocate
For Respondent: Shri Niraj Kumar, CIT
Hearing: 28.10.2015

Assessee by : Shri T.K.Chakraborty, Advocate Department by : Shri Niraj Kumar, CIT Date of hearing : 28.10.2015 Date of pronouncement : 28.10.2015. ORDER Per Bench This is an appeal by the assessee against the order dated 21.03.2014 of C.I.T., Kolkata-XVII, Kolkata, relating to A.Y.2006- 07. 2. At the outset at the time of hearing the ld. Counsel of assessee submitted that assessee seeks to withdraw the aforesaid appeal and requested that necessary permission may be granted. The ld. DR did

3.

In the result the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 28.10.2015.

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