SILVA COMPUTECH PVT. LTD.,KOLKATA vs. I.T.O.WARD-13(4), KOLKATA

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ITA 1084/KOL/2019Status: DisposedITAT Kolkata01 September 2022AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's request not to pursue the appeal and, with no objection from the revenue, dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263. The assessee later requested to withdraw the appeal.

What were the issues?

Whether the assessee wishes to pursue the appeal filed against the PCIT's order.

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” BENCH: KOLKATA

Before: Shri Sanjay Garg & Shri Rajesh Kumar]

Per Shri Rajesh Kumar, AM:

1.

This is the appeal preferred by the assessee against the order of the Ld. Principal Commissioner of Income Tax-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 29.03.2019 for the AY 2014-15.

2.

None appeared on behalf of the assessee at the time of hearing nor any application seeking adjournment was filed despite service of notice however a letter

Assessment Year: 2014-15 Silva Computech Pvt. Ltd. was placed before us from the assessee’s side that he is not willing to persue the appeal.

3.

We note that vide the letter dated 16.08.2022 the assessee assessee has requested the bench that it does not want to pursue and prosecute this appeal, to which the ld. D.R. did not raise any objection. Consequently, we dismiss this appeal, as withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order is pronounced in the open court on 1st September, 2022

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