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Income Tax Appellate Tribunal - Kolkata

Ratnabali Commodities Pvt. Ltd., ... vs Ito, Ward-12(3), Kolkata, Kolkata on 17 January, 2017

                  IN THE INCOME TAX APPELLATE TRIBUNAL
                       KOLKATA BENCH "D" KOLKATA

              Before Shri Waseem Ahmed, Accountant Member and
                     Shri S.S.Viswanethra Ravi, Judicial Member

                               ITA No.192/Kol/2015
                              Assessment Year:2010-11


      M/s Ratnabali Commodities             बनाम Income Tax Officer,
      Pvt. Ltd., A-7 & 8, FMC                    Ward-12(3), Kolkata
                                              /
      Fortuna, 4 t h Floor, 234/3A,
                                            V/s.
      A.J.C. Bose Road, Kolkata-20
      [PAN No.AAACU 3187 F]

             अपीलाथ
 /Appellant             ..            यथ
 /Respondent



   अपीलाथ
 क  ओर से/By Appellant                 Shri Ravi Tulsiyan, AR

     यथ
 क  ओर से/By Respondent                  Shri Sitala Chandra Das, JCIT-DR
   सन
    ु वाई क  तार ख/Date of Hearing               17-01-2017
   घोषणा क  तार ख/Date of Pronouncement          17-01-2017



                                 आदे श /O R D E R

PER Waseem Ahmed, Accountant Member:-

This appeal has been filed by the assessee relating to Assessment Year 2010-11 is directed against the order passed by Commissioner of Income Tax(Appeals)-XII, Kolkata dated 24.10.2014. Assessment was framed by ITO Ward No.-12(3) Kolkata u/s 143(3) of the Income Tax Act, 1961 (hereinafter referred to as 'the Act') vide his order dated 19.03.2013.

Shri Ravi Tulsiyan, Ld. Authorized Representative appeared on behalf of assessee and Shri Sital Chandra Das, Ld. Departmental Representative appeared on behalf of Revenue.

M/s Ratanabali Commodities Pvt. Ltd. Vs. ITO Wd-12(3) Kol. Page 2

2. At the outset, Ld. counsel for the assessee wished to seek permission for withdrawal of the appeal and Ld. DR has not objected the withdrawal of the same. As there is no objection from the Revenue, we permit the withdrawal of assessee's appeal. Accordingly, this appeal of assessee is dismissed as withdrawn.

3. In the result, assessee's appeal stands dismissed as withdrawn.

Order pronounced in open court on 17/01/2017 (S.S.Viswanethra Ravi) (Waseem Ahmed) Judicial Member Accountant Member *Dkp Sr.P.S दनांकः- 17/01/2017 कोलकाता / Kolkata आदे श क त ल प अ े षत / Copy of Order Forwarded to:-

1. अपीलाथ /Appellant-Rosewood Mercantile Pvt. Ltd. D.J. Shah & Co., 2, Elgin Road, Kol-20

2. यथ /Respondent-Pr.CIT, Kolkata-1,P-7Chowringhee Sq, Aaykar Bhawan,Kol-69

3. संबं"धत आयकर आयु%त / Concerned CIT

4. आयकर आयु%त- अपील / CIT (A)

5. &वभागीय )त)न"ध, आयकर अपील य अ"धकरण कोलकाता / DR, ITAT, Kolkata

6. गाड+ फाइल / Guard file.

/True Copy/ By order/आदे श से, उप/सहायक पंजीकार आयकर अपील य अ"धकरण, कोलकाता