GANGA VANIJYA PVT. LTD.,KOLKATA vs. PCIT, KOLKATA 2, KOLKATA

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ITA 2148/KOL/2025Status: DisposedITAT Kolkata14 August 2026AY 2020-20212 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. As there was no objection from the Revenue, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the Principal Commissioner of Income Tax under Section 263 of the Income-tax Act. During the hearing, the assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against an order 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, ‘B’ BENCH KOLKATA

Before: SHRI RAJESH KUMAR & SHRI PRADIP KUMAR CHOUBEY

IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH KOLKATA

BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER I.T.A. No.2148/Kol/2025 Assessment Year: 2020-21 Ganga Vanijya Pvt. Ltd………..………………....…………………....Appellant C/o. Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite 213, 2nd Floor, Kolkata- 700069. [PAN: AACCG4918Q] vs. PCIT, Kolkata 2….……....…..………………….…..... Respondent Appearances by: Siddharth Agarwal, Adv, on behalf of the assessee. Sanjit Kumar Das, CIT DR, appeared on behalf of the Respondent. Date of concluding the hearing :July 07, 2026 Date of pronouncing the order : August 14 ,2026 आदेश / ORDER Per Pradip Kumar Choubey, Judicial Member: This appeal filed by the assessee is directed against the order dated 03.03.2025 of the Office of the Principal Commissioner of Income Tax(hereinafter referred to as “ld. CIT(A)”) passed under Section 263 of the Income-tax Act, 1961 (hereinafter referred to as the “Act”).

2.

At the time of hearing, the Ld. Counsel for the Assessee submitted that the assessee seeks permission to withdrawal this appeal, to which, the Ld.

I.T.A. No.2148/Kol/2025 Senior DR did not raise any objection. Consequently, we treat this appeal is dismissed as withdrawn.

Kolkata, the 14th August, 2026. Sd/- Sd/- [Rajesh Kumar] [Pradip Kumar Choubey] Accountant Member Judicial Member Dated: 14 .08.2026. DC Copy of the order forwarded to: 1. Appellant - 2. Respondent - 3.CIT(A)- 4. CIT- , 5. CIT(DR),

//True copy// By order Deputy Registrar, Kolkata Benches

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