Income Tax Appellate Tribunal - Kolkata
Cheviot Co. Ltd., Kolkata vs Cit, Kolkata-1, Kolkata on 27 February, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL "D" BENCH : KOLKATA
[Before Hon'ble Shri P.M.Jagtap, AM & Sri N.V.Vasudevan, JM ]
I.T.A No.682/Kol/2015
Assessment Year : 2010-11
Cheviot Co.Ltd. -vs.- C.I.T., Kolkata-1,
Kolkata Kolkata
[PAN : AABCC 2380 H]
(Appellant) (Respondent)
For the Appellant : S.Manish Tiwari, FCA
For the Respondent : Shri Niraj Kumar, CIT
Date of Hearing : 27.02.2017.
Date of Pronouncement : 27.02.2017.
ORDER
Per N.V.Vasudevan, JM
This is an appeal by the Assessee against the order dated 20.03.2015 of CIT(A)- 1, Kolkata, relating to AY 2010-11.
2. At the time of hearing of the appeal the ld. Counsel for the assessee filed an application dated 27.02.2017 seeking to withdraw the appeal as the assessee company does not intend to pursue the appeal before the Tribunal. The ld. DR has not raised any objection for withdrawal of the appeal. The permission to withdraw the appeal is granted. The appeal is dismissed as withdrawn.
3. In the result, the appeal is dismissed as withdrawn.
Order pronounced in the Court on 27.02.2017.
Sd/- Sd/-
[P.M.Jagtap] [ N.V.Vasudevan ]
Accountant Member Judicial Member
Dated : 27.02.2017.
[RG PS]
2
ITA No.682/Kol/2015
Cheviot Company Ltd.
A.Yr.2010-11
Copy of the order forwarded to:
1.Cheviot Company Limited, Magma House, 9th Floor, 24, Park Street, Kolkata-700016.
2. C.I.T., Kolkata-1, Kolkata. Kolkata.
3. CIT(DR), Kolkata Benches, Kolkata.
True copy By Order Asstt.Registrar, ITAT, Kolkata Benches 2