V MART RETAILS LTD,KOLKATA vs. PCIT-1, KOLKATA

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ITA 183/KOL/2021Status: DisposedITAT Kolkata28 June 2022AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal acceded to the assessee's request to withdraw the appeal, as the Revenue had no objection. Consequently, the appeal was dismissed as withdrawn.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 of the Income Tax Act. The assessee did not appear for the hearing and requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn, given their non-appearance and explicit request for withdrawal.

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 ABY T. VARKEY & SHRI GIRISH AGRAWAL

Hearing: 06/04/2022Pronounced: 28/06/2022

O R D E R

PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

1.

The present appeal is directed at the instance of the assessee against the order of the learned Principal Commissioner of Income Tax, Kolkata – 1, Kolkata, dated 30/03/2021, passed under Section 263 of the Income Tax Act, 1961 (in short “the Act”), for Assessment Year 2016-17.

2.

None appeared on behalf of the assessee when the case was called for hearing. A letter dt. 29/03/2022, is placed on record through which, the assessee seeks permission to withdraw its appeal. The ld. D/R has no objection in the withdrawal of this appeal by the assessee. Accordingly, we accede to the request of the assessee.

3.

In the result, appeal of the assessee is dismissed as withdrawn.

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