M/S. AKG FINVEST PRIVATE LIMITED.,KOLKATA vs. DCIT, CIR-12(1),KOLKATA., KOLKATA

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ITA 814/KOL/2023Status: DisposedITAT Kolkata16 October 2023AY 2013-142 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel, on instructions from the client, requested to withdraw the appeal. The Department had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2013-14. The appeal was filed against the assessment order passed by the Assessing Officer.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee.

Which sections of the Income-tax Act were involved?

Section 250,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘B’ BENCH, KOLKATA

Before: SRI SANJAY GARG & DR. MANISH BORAD

For Appellant: Smt. Puja Somani & Smt. Neetu Singh

order

: October 16th, 2023 ORDER

Per Manish Borad, Accountant Member:

1.

This appeal filed by the assessee pertaining to the Assessment Year (in short ‘AY’) 2013-14 is directed against the order passed u/s 250 of the Income Tax Act, 1961 (in short the ‘Act’) by ld. Commissioner of Income Tax (Appeals)- NFAC, Delhi [in short ‘ld. CIT(A)’] dated 19.07.2023 arising out of the assessment

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