FIROJ MALLIK,PURBA MEDINIPUR vs. PR.C.I.T.-9, KOLKATA

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ITA 826/KOL/2019Status: DisposedITAT Kolkata08 September 2020AY 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. Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 CIT under Section 263 of the Income-tax Act. The assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH: KOLKATA

Before: Hon’ble Shri J.Sudhakar Reddy, AM & Hon’ble Shri A. T. Varkey, JM

This is an appeal preferred by the assessee against the order of Ld. Pr. CIT, Kolkata- 9, Kolkata dated 13-03-2019 for the assessment year 2014-15 passed u/s. 263 of the Income-tax Act, 1961 (hereinafter referred to as the ‘Act’).

2.

At the outset, Learned Counsel for the assessee, Shri Subash Agarwal, Advocate, submitted his request to withdraw the appeal filed by assessee.

3.

Per contra, Learned Departmental Representative ( in short, the Ld. DR), Shri Supriyo Pal, Addl. CIT, does not have any objection in respect of the proposal of assessee to withdraw the appeal. In the light of the aforesaid discussions, we allow the assessee’s request for withdrawing the above mentioned appeal. 4. In the result, the appeal of assessee is dismissed as withdrawn. Order is pronounced in the open court on 08 September 2020.

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