KALAWATI DEVI SHARMA,HOWRAH vs. PR.C.I.T.,16, KOLKATA

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ITA 799/KOL/2019Status: DisposedITAT Kolkata03 November 2020AY 2014-152 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263. The assessee's authorized representative later filed a letter seeking permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.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 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH ‘(B

Before: SHRI P.M. JAGTAP, HON’BLE(KZ) & SHRI A.T. VARKEY, HON’BLE]

order : November 03, 2020 ORDER PER P.M. JAGTAP, VICE-PRESIDENT (KZ): This appeal filed by the assessee is directed against the order of Ld. Pr. CIT – 16, Kolkata dated 28.03.2019 passed u/s 263 of the Income Tax Act, 1961.

2.

In this case, the authorised representative of the assessee has filed a letter dated 18.09.2020 seeking permission of the bench to withdraw this appeal filed by the assessee. Since the ld. DR has no objection in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.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 3rd November, 2020.

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