PRAKRIT PROPERTY PVT. LTD.,KOLKATA vs. PCIT-3, KOLKATA

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ITA 468/KOL/2020Status: HeardITAT Kolkata07 April 2022AY 2015-163 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 The appeal was accordingly dismissed as withdrawn by the Tribunal.

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?

The primary issue was the assessee's request to withdraw the appeal filed against the revisionary order under Section 263.

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 ‘C’ BENCH, KOLKATA

Before: Sri Rajpal Yadav & Sri Manish Borad

order

: April 7th, 2022 ORDER

Per Manish Borad, Accountant Member:

1.

This appeal filed by the assessee pertaining to the Assessment Year (in short “AY”) 2015-16 is directed against the order of ld. Pr. Commissioner of Income-tax-3, Kolkata [in short ld. “Pr. CIT”] u/s 263 of the Income Tax Act, 1961 (in short the “Act”) dated 10.06.2020 vide DIN & Letter No. ITBA/COM/F/17/2020-21/1027260786(1).

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 the present appeal filed by the assessee. The ld. D/R has no objection in this regard. 3. In view of this, the appeal of the assessee is accordingly dismissed as withdrawn. Kolkata, the 7th April, 2022. [Rajpal Yadav] [Manish Borad] Vice President Accountant Member Dated: 07.04.2022 Bidhan (P.S.)

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