PAWAN PUTRA NIRMAN PVT. LTD.,KOLKATA vs. ITO, WARD-9(1), KOLKATA

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ITA 76/KOL/2022Status: DisposedITAT Kolkata19 September 2023AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee preferred an appeal before the ITAT against an order passed by the Pr. CIT under Section 263 of the Income Tax Act. The assessee's authorized representative sought permission to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the Pr. CIT's order under Section 263 should be allowed to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH ‘B’ KOLKATA

Before: SHRI RAJESH KUMAR, HON’BLE & SHRI SONJOY SARMA, HON’BLE

For Appellant: Shri Sunil Surana, AR
For Respondent: Shri Abhijit Kundu, CIT, DR
Hearing: 19.09.2023Pronounced: 19.09.2023

O R D E R

PER SONJOY SARMA, JM:

1.

The present appeal has been preferred by the assessee against the order dated 19.02.2021 of Pr. CIT - 1, Kolkata passed u/s 263 of the Income Tax Act [hereinafter referred to as the ‘Act’].

2.

In this case, the authorized representative of the assessee has sought permission of the bench to withdraw this appeal filed by the assessee. Since the ld. DR has no objection in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 19.09.2023

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