Maruti Traders & Investors vs ACIT | ITAT Kolkata 2025

Income Tax Appellate Tribunal, SMC BENCH KOLKATA

Before: Shri Sonjoy Sarma & Shri Rakesh Mishra

Assessment Year: 2016-17 Maruti Traders & Investors…………………....…………………....Appellant No.7, Lyons Range, Kol-1. [PAN: AAQFM9294C] vs. ACIT, Circle-35, Kolkata..……………....…..………………….…..... Respondent Appearances by: Shri Sanjeev Kadel, CA, appeared on behalf of the appellant. Shri Abhijit Adhikari, JCIT, Sr. DR, appeared on behalf of the Respondent. Date of concluding the hearing : August 20, 2025 Date of pronouncing the order : September 01, 2025 आदेश / ORDER

Per Sonjoy Sarma, Judicial Member:

This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (A), Bhubaneswar (hereinafter referred to as “ld. CIT(A)”) dated 23.04.2025 passed under Section 250 of the Income-tax Act, 1961 (hereinafter referred to as the “Act”).

At the time of hearing, the ld. AR fairly stated that the assessee does not wish to press grounds of appeal relating to disallowance made u/s 14A of the Act, wherein, the disallowance made u/s 14A is restricted to the amount of dividend income. In this connection, the ld. AR of the assessee has filed an application before the Bench stating the above facts. Accordingly, the instant appeal filed by the assessee is dismissed as not pressed.

Maruti Traders & Investors 3. In the result, the appeal of the assessee is dismissed. Kolkata, the 1st September, 2025.

MARUTI TRADERS & INVESTORS,KOLKATA vs. ACIT, CIRCLE 35, , KOLKATA

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