INDIA IRON & STEEL CO. LTD. vs. ACIT, CIR-3, KOLKATA, KOLKATA

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ITA 1078/KOL/2016Status: DisposedITAT Delhi12 June 2023AY 2005-20062 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee's counsel requested to withdraw the appeal as they were not pressing the grounds. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2005-06. The assessee's counsel informed the tribunal that they would not be pressing the grounds of appeal.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn based on the assessee's request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’ : NEW DELHI

For Appellant: Shri M.P. Rastogi, Advocate, Shri P.N. Shastry, CA
For Respondent: Shri Anuj Garg, Sr. DR
Hearing: 12.06.2023

PER SHAMIM YAHYA, ACCOUNTANT MEMBER :

1.

This appeal filed by the assessee is directed against the order of ld. CIT (A)-1, Kolkata dated 14.03.2016 for the assessment year 2005-06.

2.

At the outset, ld. Counsel for the assessee submitted that he will not be pressing the grounds in this case and requested to withdraw the appeal. Hence, this appeal is dismissed as withdrawn. Order pronounced in the open court on this 12th day of June, 2023 after the conclusion of the hearing.

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