JAYSHREE CHEMICALS LTD,KOLKATA vs. PCIT-2, KOLKATA

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ITA 199/KOL/2021Status: DisposedITAT Kolkata26 July 2022AY 2016-172 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 request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under Section 263 of the Income Tax Act. The assessee later filed an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw an appeal against an order passed under Section 263, which was granted.

Which sections of the Income-tax Act were involved?

Section 263,Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH: KOLKATA

Before: Shri Sanjay Garg & Shri Rajesh Kumar]

Hearing: 26.07.2022Pronounced: 26.07.2022

ORDER Per Shri Rajesh Kumar, AM:

The present appeal has been preferred by the assessee against the order of the Ld. Principal Commissioner of Income Tax (Appeals)-2, Kolkata [hereinafter referred to as ‘Ld. PCIT’] passed u/s 263 of the Income Tax Act, 1961 (hereinafter referred to as the Act) dated 18.03.2021 for AY 2016 -17.

2.

At the outset, the Counsel of the assessee placed an application before the Bench requesting for the withdrawal of the instant appeal in the light of decision of Hon’ble Calcutta High Court decision on the writ petition filed by the assessee against the ex-parte effect order passed u/s 144 r.w.s 263 of the Act restoring the matter to the file of the jurisdictional AO to decide the same after giving opportunity to the assessee. Now the assessee prays for the permission of the Bench to withdraw the appeal. As the ld. CIT-DR has not objected to the same, the appeal of the appellant is, therefore, dismissed as withdrawn.

Assessment Year: 2016-17 Jayshree Chemicals Ltd 3. In the result, the appeal of the assessee stands dismissed as withdrawn.

Order is pronounced in the open court on 26th July, 2022

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