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Income Tax Appellate Tribunal - Kolkata

Kanoi Plantations Pvt. Ltd., Kolkata vs Dcit, Circle - 4, Kolkata, Kolkata on 17 November, 2016

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                                                                                              ITA No. 1950/Kol/2013
                                                                              Kanoi Plantations Pvt. Ltd., AY 2003-04

        IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH: KOLKATA
               [Before Shri P. M. Jagtap, AM & Shri K. Narasimha Chary, JM]
                                      I.T.A No. 1950/Kol/2013
                                     Assessment Year: 2003-04
Kanoi Plantations Pvt. Ltd.                     Vs.       Deputy Commissioner of Income-tax,
(PAN:AABCK3128R)                                          Circle-4, Kolkata.
 (Appellant)                                                     (Respondent)
                       Date of hearing:                   17.11.2016
                       Date of pronouncement:             17.11.2016

                       For the Appellant: N o n e
                       For the Respondent: Shri Sallong Yaden, Addl. CIT
                                       ORDER
Per Shri K. Narasimha Chary, JM:

This appeal by assessee is arising out of order of CIT(A)-IV, Kolkata vide appeal No. 16/ CIT(A)-IV/2006-07 dated 01.02.2013. Assessment was framed by DCIT, Circle-4, Kolkata u/s. 43(3) of the Income-tax Act, 1961(hereinafter referred to as the "Act") for AY 2003-04 vide his order dated 10.02.2006.

2. None appeared on behalf of assessee at the time of hearing before us. Only an application for withdrawal of the appeal dated 21.10.2016 has been placed on record, contents of which are as under:

"In this connection, we beg to point out that as the issue involved mainly relating to Interest charged for non-payment of TDS, was not agitated before the Ld. CIT(A) in Appeal No. 16/CIT(A)-IV/2006-07 appealed against, the above appeal may kindly be allowed to be withdrawn and accordingly may kindly be treated as withdrawn."

In view of the above and no objection on behalf of the Ld. DR, we endorse the prayer of assessee and dismiss the appeal of assessee as withdrawn.

3. Appeal of assessee is dismissed as withdrawn.

Order is pronounced in the open court.

     Sd/-                                                                      Sd/-
(P. M. Jagtap)                                                          (K. Narasimha Chary)
Accountant Member                                                        Judicial Member

                               Dated :17th November, 2016

Jd.(Sr.P.S.)
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                                                                                    ITA No. 1950/Kol/2013

Kanoi Plantations Pvt. Ltd., AY 2003-04 Copy of the order forwarded to:

1. Appellant - Kanoi Plantations Pvt. Ltd., 4, Hastings Park Road, Kolkata-
700 027. .
2 Respondent -DCIT, Circle-4, Kolkata.
3. The CIT(A), Kolkata
4. CIT , Kolkata
5. DR, Kolkata Benches, Kolkata /True Copy, By order, Asstt. Registrar.