M/S GAGAN TRANSPORT COMPANY PVT LTD,KOLKATA vs. PR CIT CENTRAL, PATNA

PDF · subscribers
ITA 182/RAN/2018Status: DisposedITAT Ranchi14 July 20202 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee did not wish to press the appeals and the revenue representative had no objection. Therefore, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed two appeals for assessment years 2013-14 and 2014-15 against proceedings initiated under Section 263 of the Income Tax Act. The assessee subsequently informed the tribunal that they did not wish to press these appeals.

What were the issues?

Whether the assessee wished to proceed with the appeals filed against the revisionary orders under Section 263.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI ‘E-COURT’AT KOLKATA

Before: SHRI S.S.GODARA, JM & DR. A. L. SAINI, AM

For Appellant: Shri Devesh Poddar, Advocate
For Respondent: Shri A. K. Mohanti, Addl. CIT, Sr. DR
Hearing: 14.07.2020Pronounced: 14.07.2020

आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. अपीलाथ�/Appellant-M/s Gagan Transport Company Pvt. Ltd. 2. ��यथ�/Respondent- PCIT(Central), Patna 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 / DR, ITAT, 6. गाड� फाइल / Guard file. //True Copy//

By order/आदेश से,

Sr. Private Secretary

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →