SEKH ASHRAF ALI,PURBA MEDINIPUR vs. PR.C.I.T., 9, KOLKATA

PDF · subscribers
ITA 825/KOL/2019Status: DisposedITAT Kolkata15 July 2021AY 2014-152 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. As there was no objection from the Revenue, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the Pr. CIT under Section 264 of the Income-tax Act, 1961. The assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn. The assessee sought to withdraw the appeal filed against the Pr. CIT's order.

Which sections of the Income-tax Act were involved?

Section 264

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH: KOLKATA

Before: Hon’ble Shri P. M. Jagtap & Hon’ble Shri A. T. Varkey, JM]

Pronounced: 15.07.2021

ORDER

Per Shri A. T. Varkey, JM:

1.

This is an appeal preferred by the assessee against the order of the Ld. Pr. CIT-9, Kolkata dated 13.03.2019 for AY 2014-15 passed u/s. 264 of the Income-tax Act, 1961 (hereinafter referred to as the “Act”).

2.

At the outset, the Ld. AR of the assessee Shri Brijesh Kumar Singh, Advocate submitted that as per instruction of his client he wants to withdraw the instant appeal filed by his client against the order passed by the Ld Pr. CIT and in this respect an application for withdrawal dated 14.07.2021 is placed in file. Since Ld. CIT, DR did not raise any objection to this prayer of withdrawal of the assessee, we dismiss this appeal of assessee being withdrawn. 3. In the result, the appeal of the assessee is dismissed. Order is pronounced in the open court on 15th July, 2021.

Sd/- Sd/- (P. M. Jagtap) (A. T. Varkey) Vice President Judicial Member Dated: 15th July, 2021 Jd.(Sr.P.S.)

Copy of the order forwarded to: 1. Appellant – Shri Sekh Ashraf Ali, Vill. Betuliachak, P.O. Lalpur, P. S. Egra, Dist. Purba Medinipur, West Bengal-721 601. 2 Respondent –. ITO, Ward-27(4), Haldia Pr.CIT-9, Kolkata 3.

4.

DR, Kolkata Benches, Kolkata (sent through e-mail)

More judgments on Section 264

All 338 judgments and leading authorities on Section 264 →

Recent GST High Court judgments

Search GST case law →