GREENTECH IT CITY PRIVATE LIMITED,KOLKATA vs. PCIT-1, KOLKATA

PDF · subscribers
ITA 336/KOL/2021Status: DisposedITAT Kolkata21 April 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 request to withdraw the appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against the orders of the Principal Commissioner of Income-tax under Section 263 of the Income Tax Act for AY 2015-16 and 2016-17. The assessee's counsel, on instructions, requested to withdraw both appeals.

What were the issues?

The primary issue was whether the assessee's appeals should be dismissed as withdrawn, as requested by the assessee's counsel.

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”

Before: Shri Manish Borad & Shri Sonjoy Sarma

order : April 21, 2022 ORDER Per Bench: Both these appeals filed by the same assessee pertaining to the Assessment Years (in short “AY”) 2015-16 & 2016-17 are directed against the order of ld. Pr. Commissioner of Income-tax, Kolkata-1 [in short ld. “Pr. CIT”] u/s 263 of the Income Tax Act, 1961 (in short the “Act”) dated 25.03.2021 & 24.03.2021 respectively.

2.

At the outset, the ld. Counsel for the assessee has stated at Bar that as per the instructions of his client, he may be allowed to withdraw both the appeals filed by the assessee. The ld. D/R has no objection in this regard.

3.

In view of this, the appeals of the assessee are accordingly dismissed as withdrawn. Kolkata, the 21st April, 2022.

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →