IMC LIMITED,KOLKATA vs. PCIT-2, KOLKATA

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ITA 277/KOL/2022Status: DisposedITAT Kolkata26 December 2022AY 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 granted the assessee's request to withdraw the appeal. No grounds were pressed by the assessee, and the revenue did not object.

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 subsequently sought permission to withdraw its appeal.

What were the issues?

Whether the assessee's appeal should be withdrawn. The primary issue was the assessee's decision not to press any grounds and to withdraw the appeal.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, KOLKATA

Before: SHRI SANJAY GARG, HON’BLE & DR. MANISH BORAD, HON’BLE

For Appellant: Shri Aakash Agarwal, C.A
Hearing: 30/11/2022Pronounced: 26/12/2022

PER SHRI SANJAY GARG, JUDICIAL MEMBER:

The present appeal is directed at the instance of the assessee against the order of the Learned Principal Commissioner of Income Tax (Appeals) – 2, Kolkata (hereinafter the “ld. Pr. CIT”) dt. 26/03/2022, passed u/s 263 of the Income Tax Act, 1961 (“the Act’), for Assessment Year 2017-18. 2. At the outset, the ld. Counsel for the assessee submitted that the assessee is not pressing any grounds and sought permission from the Bench to withdraw its appeal. A letter dated 29/11/2022 to this effect is also placed on record. The ld. D/R raised no objection. Accordingly, we grant the permission to the assessee for withdrawing its appeal.

3.

In the result, appeal of the assessee is dismissed. Order pronounced in the Court on 26th December, 2022 at Kolkata. (MANISH BORAD) JUDICIAL MEMBER Kolkata, Dated 26/12/2022 *SC SrPs Assessment Year: 2017-18 IMC Limited 2

आदेश क" "ितिलिप अ"ेिषत/Copy of the Order forwarded to : 1. अपीलाथ" / The Appellant

2.

""यथ" / The Respondent 3. संबंिधत आयकर आयु" / Concerned Pr. CIT 4. आयकर आयु" अपील / The CIT(A)- ( ) 5. िवभागीय "ितिनिध अिधकरण अपीलीय आयकर कोलकाता/DR,ITAT, Kolkata, , , 6. गाड" फाईल /Guard file.

आदेशानुसार/ BY ORDER,

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