SHRI RAM RESIDENCY PVT. LTD.,KOLKATA vs. PCIT, CENTRAL - 1, KOLKATA

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ITA 1111/KOL/2019Status: DisposedITAT Kolkata12 September 2022AY 2015-162 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 application to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee preferred an appeal against an order passed by the PCIT under revisionary jurisdiction. The assessee's counsel subsequently moved an application to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn based on their request.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, “C”

Before: Shri Sanjay Garg & Shri Girish Agrawal

order

: September 12, 2022 ORDER

Per Sanjay Garg, Judicial Member:

1.

The present appeal has been preferred by the assessee against the order dated 28.02.2019 of the Principal Commissioner of Income Tax, Central-1, Kolkata [hereinafter referred to as ‘PCIT’] exercising his revision jurisdiction u/s 263 of the Income Tax Act (hereinafter referred to as the ‘Act’).

2.

The ld. counsel for the assessee has moved a separate application dated 12.09.2022 and has submitted that as per instruction of his client, he may be allowed to withdraw the present appeal. The ld. DR has not objected to the same. In view of this, the appeal of the assessee is hereby dismissed as withdrawn. 3. In the result, the appeal of the assessee stands dismissed as withdrawn. Kolkata, the 12th September, 2022. Sd/- Sd/- [Girish Agrawal] [Sanjay Garg] Accountant Member Judicial Member Dated: 12.09.2022. RS Assessment Year: 2019-20 Lalbaba Industrial Corporation Pvt. Ltd. Copy of the order forwarded to: 1. Shri Ram Residency Pvt. Ltd 2. PCIT, Central-1, Kolkata 3. CIT(A)- 4. CIT- , 5. CIT(DR),

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