PUNAM KANODIA,KOLKATA vs. PCIT(CEN.), KOLKATA

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ITA 870/KOL/2024Status: DisposedITAT Kolkata25 March 2025AY 2018-19Bench: us from the assessee's Counsel requesting the Bench to allow the withdrawal the appeal. Accordingly accepting the request of the assessee, we dismiss the appeal as withdrawn. In the result, the appeal filed by the assessee is dismissed as withdrawn.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 25th March, 2025 (Rajesh Kumar/राजेश कुमार) Accountant Member/लेखा सदस्य (Pradip Kumar Choubey / प्रदीप कुमार चौबे) (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Income Tax Appellate Tribunal accepted the request for withdrawal made by the assessee's counsel. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, Punam Kanodia, filed an appeal against an order passed by the Principal Commissioner of Income Tax (PCIT) under Section 263 of the Income Tax Act, 1961, for Assessment Year 2018-19. During the hearing, the assessee's counsel submitted a letter requesting to withdraw the appeal.

What were the issues?

Whether the assessee is permitted to withdraw an appeal filed against an order passed by the PCIT.

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 (Central)-Kolkata-2, 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 26.03.2024 for AY 2018-19.

Assessment Year: 2018-19 Punam Kanodia 2. At the time of hearing, a letter dated 14.02.2025 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 Accordingly accepting the request of the assesse, we dismiss the appeal as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn.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 25th March, 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: 25th March, 2025 SM, Sr. PS Copy of the order forwarded to: 1. Appellant- Punam Kanodia, Konark Garden, Block-B, Flat-2C & 2D, 6, Burdwan Road, Alipore, Kolkata-700027 2. Respondent – PCIT, (Central), Kolkata-2, Kolkata 3. DR, Kolkata Benches, Kolkata (sent through e-mail)

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