CARNATION DISTRIBUTORS PVT. LTD.,KOLKATA vs. PR.CIT-4, KOLKATA

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ITA 747/KOL/2019Status: DisposedITAT Kolkata28 March 2023AY 2009-102 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 company filed an appeal against an order passed by the Principal Commissioner of Income Tax under section 263. The Director of the assessee company later filed an application to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn upon their application.

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 ‘B’ BENCH, KOLKATA

Before: Shri Rajpal Yadav, Vice-(KZ) & Dr. Manish Borad

Per Rajpal Yadav, Vice-President (KZ):- This appeal filed by the assessee is directed against the order of ld. Principal Commissioner of Income Tax, Kolkata-4, Kolkata dated 12.03.2019 passed under section 263 of the Income Tax Act, 1961.

1.

Carnation Distributors Pvt. Ltd. 2. The Director of the assessee-company has moved an application dated 20.03.2023 seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by the Director of the assessee-company is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on March 28th, 2023.

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