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Income Tax Appellate Tribunal - Kolkata

Acit (Exemptions), Cir-1(1), Kolkata, ... vs State Urban Developement Agency, ... on 14 December, 2021

                            IN THE INCOME TAX APPELLATE TRIBUNAL
                                 KOLKATA 'B' BENCH, KOLKATA
(Before Sri Sanjay Garg, Judicial Member & Sri Rajesh Kumar, Accountant Member)
                                  I.T.A. Nos. 423 & 424/Kol/2017
                               Assessment Years: 2010-11 & 2012-13
ACIT(Exemptions), Cir-1(1), Kolkata............................................................................Appellant

                                                         Vs.
State Urban Development Agency.............................................................................Respondent
[PAN: AAABS 0934 R]
                                        I.T.A. No. 1790/Kol/2017
                                        Assessment Year: 2013-14
DCIT(Exemptions), Cir-1(1), Kolkata...........................................................................Appellant
                                                         Vs.

State Urban Development Agency.............................................................................Respondent
[PAN: AAABS 0934 R]
Appearances by:

Smt. Ranu Biswas, Addl. CIT, Sr. D/R, appeared on behalf of the Revenue.

Sh. Pijush Dey, FCA, appeared on behalf of the Assessee.
Date of concluding the hearing                 : December 9th, 2021
Date of pronouncing the order                  : December 14th, 2021

                                                      ORDER

Per Rajesh Kumar, Accountant Member:

The present appeals have been preferred by the Revenue against separate orders for AY 2010-11 & 2012-13 dated 30.12.2016 & for AY 2013-14 dated 26.05.2017 of the Commissioner of Income Tax (Appeals)-25, Kolkata [hereinafter referred to as 'CIT(A)'].

2. At the outset, the Departmental Representative has filed a letter dated 09.12.2021 seeking permission of the Bench to withdraw these appeals filed by the Revenue. Since the ld. Counsel for the assessee has no objection in this regard, the permission as sought by the Revenue is granted and consequently these appeals of the Revenue are dismissed as withdrawn.

I.T.A. Nos. 423, 424 & 1790/Kol/2017 AYs: 2010-11, 2012-13 & 2013-14 State Urban Development Agency.

3. In the result, the captioned appeals of the Revenue are dismissed as withdrawn.

Order is pronounced in the open court on 14th December, 2021.

               Sd/-                                                                  Sd/-
          [Sanjay Garg]                                                  [Rajesh Kumar]
        Judicial Member                                                Accountant Member
   Dated: 14.12.2021
   Bidhan (P.S.)

   Copy of the order forwarded to:

1. ACIT(Exemptions), Cir-1(1), Kolkata.

2. DCIT(Exemptions), Cir-1(1), Kolkata.

3. State Urban Development Agency, Ilgus Bhavan, H-C Block, Sector-III, Salt Lake City, Kolkata-700 106.

4. CIT(A)-25, Kolkata. (sent through mail)

5. CIT-

6. CIT(DR), Kolkata Benches, Kolkata. (sent through mail) True copy By order Senior Pvt. Secy./DDO/H.O.O. ITAT, Kolkata Benches, Kolkata