WESTERN CARRIERS (INDIA)LTD.,KOLKATA vs. PCIT-2, KOLKATA

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ITA 224/KOL/2022Status: DisposedITAT Kolkata21 April 2023AY 2017-182 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 Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263 of the Income Tax Act. The assessee later requested to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee against the PCIT's order under Section 263 should be allowed to be withdrawn.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, “B” BENCH: KOLKATA

Before: Shri Rajesh Kumar & Shri Sonjoy Sarma]

This is an appeal preferred by the assessee against the order of the Ld. Principal Commissioner of Income Tax -2, Kolkata (hereinafter referred to as the Ld. PCIT”] passed u/s 263 of the Income tax Act, 1961 (hereinafter referred to as the Act) dated 24.03.2022 for the AY 2017-18.

2.

At the time of hearing, a letter dated 4.10.2022 was placed before us from the assessee’s Advocate Shri Anil Kochar requesting the Bench to allow the withdrawal

Assessment Year: 2017-18 Western Carriers (India) Ltd. the appeal on the ground that in the assessment framed pursuant to the revisionary order , no addition was made as proposed by the ld. PCIT. Accordingly accepting the request of the assesse, we dismiss the appeal as withdrawn.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order is pronounced in the open court on 21st April, 2023

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