M/S ASRO MARKETING PVT. LTD.,KOLKATA vs. PCIT-1, KOLKATA

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ITA 152/KOL/2021Status: DisposedITAT Kolkata31 March 2022AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 company filed an appeal against an order passed by the Principal Commissioner of Income Tax under section 263. The assessee's authorized representative sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.

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 ‘A’ BENCH, KOLKATA

Before: Shri Rajpal Yadav, Vice-(KZ) & Shri Manish Borad

Per Rajpal Yadav, Vice-President (KZ):- This appeal filed by the assessee is directed against the order of ld. Principal Commissioner of Income Tax-1, Kolkata dated 11.03.2021 passed under section 263 of the Income Tax Act, 1961.

2.

Shri Punit Agarwal, ld. Authorized Representative of the assessee- Company has moved an application dated 28.03.2022 seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by the ld. Authorized M/s. Asro Marketing Pvt. Ltd. Representative of the assessee-Company is granted and accordingly the appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on March 31, 2022.

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