M/S PRECISION TECHNIK PVT. LTD.,KOLKATA vs. P.CIT, CENTRAL-1, KOLKATA

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ITA 746/KOL/2019Status: DisposedITAT Kolkata27 July 2020AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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. At the time of hearing, the assessee expressed no interest in pursuing the appeal.

What were the issues?

Whether the assessee wished to withdraw its appeal against the order passed 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, “A” BENCH: KOLKATA

Before: Shri A. T. Varkey, JM & Dr. A.L. Saini, AM]

Hearing: 27.07.2020Pronounced: 27.07.2020

Per Shri A. T. Varkey, JM:

1.

This appeal filed by the assessee against the order of Ld. Pr. CIT-1, Kolkata dated 05.03.2019 passed u/s. 263 of the Income-tax Act, 1961.

2.

At the time of hearing, Ld. AR of the assessee submitted that the assessee is not interested in pursuing the appeal and, therefore, it may be allowed to withdraw the appeal. Ld. DR did not raise any objection. Hence, we permit to withdraw the appeal and, therefore, the appeal of assessee is dismissed being withdrawn. 3. In the result, the appeal of assessee is dismissed as withdrawn. Order is pronounced in the open court.

Sd/- Sd/- (Dr. A. L. Saini) (Aby. T. Varkey) Accountant member Judicial Member

Dated : 27 July, 2020 Jd.(Sr.P.S.)

Precision Technik Pvt. Ltd., AY- 2014-15 Copy of the order forwarded to: Appellant – Precision Technik Pvt. Ltd., 9, Vivekananda Road, 4th floor, 1. Kolkat-700 007 Respondent – Pr. CIT, Circle-1, Kolkata. 2 3. DCIT-Central Circle-2(2), Kolkata.

4.

5. DR, ITAT, Kolkata. (sent through e-mail)

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