M/S. BERGER PAINTS INDIA LTD.,KOLKATA vs. PR.CIT-4, KOLKATA

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ITA 1172/KOL/2019Status: DisposedITAT Kolkata14 June 2022AY 2013-142 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. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the Principal Commissioner of Income-tax under Section 263. The assessee's counsel, on instructions from the client, sought to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw its appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘SMC’ BENCH, KOLKATA

Before: SRI MANISH BORAD & SRI SONJOY SARMA

order

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