GVN FUELS LIMITED,HOWRAH vs. DCIT, KOL-5, , KOLKATA

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ITA 595/KOL/2024Status: DisposedITAT Kolkata16 April 2025AY 2018-19Bench: Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey, Judicial Member] I.T.A. No. 595/Kol/2024 Assessment Year: 2018-19 GVS Fuels Limited Vs. PCIT, Kolkata-5, Kolkata (PAN: AAACG 9200 D) Appellant / (अपीलार्थी) Respondent / प्रत्यर्थी Date of Hearing / सुनवाई की तिथि 08.04.2025 Date of Pronouncement/ आदेश उद्घोषणा की तिथि 16.04.2025 For the assessee / निर्धारिती की ओर से Shri Sunil Surana, A.R For the revenue / राजस्व की ओर से Shri P. N. Barnwal, CIT DR ORDER / आदेश Per Pradip K1 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 allowed the assessee's counsel's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee is in appeal against an order passed by the Principal Commissioner of Income Tax under Section 263 of the Income Tax Act, 1961. The appeal pertains to the Assessment Year 2018-19.

What were the issues?

Whether the appeal should be dismissed as withdrawn based on the assessee's counsel's request.

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]

ORDER / आदेश Per Pradip Kumar Choubey, JM: This is the appeal preferred by the assessee against order of Principal Commissioner of Income Tax, Kolkata-5, Kolkata (hereinafter referred to as the Ld. PCIT], passed u/s 263 of the Income Tax Act, 1961 (hereinafter referred to as the Act) dated 01.03.2024 for AY 2018-19.

Assessment Year: 2018-19 GVN Fuels Limited 2. At the time of hearing, a letter dated 08.04.2025 was placed before us from the assessee’s Counsel requesting the Bench to allow the withdrawal the appeal. Accordingly, accepting the request of the assesse, we dismiss the appeal as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order is pronounced in the open court on 16th April, 2025 Sd/- Sd/- (Rajesh Kumar/राजेश कुमार) (Pradip Kumar Choubey /�द�प कुमार चौबे) Accountant Member/लेखा सद�य Judicial Member/�या�यक सद�य Dated: 16th April, 2025 SM, Sr. PS Copy of the order forwarded to: 1. Appellant- GVN Fuels Limited, 251, Jindal Mansion G.T. Road, Liluah, Howrah-711204 2. Respondent – PCIT, Kolkata-5, Kolkata 3. DR, Kolkata Benches, Kolkata (sent through e-mail)

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