M/S RUNGTA PROJECT LTD,KOLKATA vs. PR COMM,I.T, PATNA
What did the Tribunal hold?
The tribunal noted that the assessee's counsel did not wish to press the appeal and the Departmental Representative had no objection. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal for assessment year 2012-13 against proceedings under Section 263 of the Income Tax Act. The assessee's counsel stated that they no longer wished to press the appeal.
What were the issues?
Whether the assessee wished to continue with the appeal filed against the Pr. CIT's order under Section 263.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI
Before: Shri S.S.Godara & Dr. A.L. Saini
PER BENCH:- This assessee’s appeal for assessment year 2012-13 arises against the Pr. Commissioner of Income Tax(Central) Patna’s Memo No. CIT(c)/Pat/Review/2016- 17/ dated 20.12.2016, involving proceedings u/s 263 of the Income Tax Act, 1961; in short ‘the Act’.
Learned counsel states at assessee’s behest that he no more wishes to press the instant appeal. Learned Departmental Representative has not raised any objection.
This assessee’s appeal is dismissed as withdrawn. Order pronounced in the open court 11/01/2019 (लेखा सद य) ("या#यक सद य) (Dr. A.L. Saini) (S.S.Godara) (Accountant Member) (Judicial Member)
ITA No.78/Ran/2017 A.Y. 2012-13 M/s Rungta Project Ltd Vs. Pr.CIT (C) Pat Page 2 Ranchi, *Dkp $दनांकः- 11/01/2019 Ranchi । आदेश क" ""त"ल"प अ"े"षत / Copy of Order Forwarded to:- 1. अपीलाथ"/Appellant-M/s Rungta Project Ltd. 301, Manglam Building, 24, Hemant Basu Sarani, Kolkata-700001
""यथ"/Respondent-Pr. CIT(Central), Patna 3. संबं0धत आयकर आयु3त / Concerned CIT Ranchi 4. आयकर आयु3त- अपील / CIT (A) Ranchi 5. 6वभागीय "#त#न0ध, आयकर अपील"य अ0धकरण, / DR, ITAT, Ranchi 6. गाड< फाइल / Guard file. By order/आदेश से, // SR.PS, ITAT, RANCHI
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