SOLAPUR TOLLWAYS PVT. LTD.,KOLKATA vs. PR.CIT-4, KOLKATA, KOLKATA

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ITA 984/KOL/2019Status: DisposedITAT Kolkata24 August 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 noted that the issue on which the appeal was filed was decided in favour of the assessee by the Assessing Officer (AO) while giving effect to the Pr. CIT's order. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income-tax (Pr. CIT) under Section 263 of the Income-tax Act. The assessee subsequently wished to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the Pr. CIT's order under Section 263 should be dismissed as withdrawn, given the subsequent favorable decision by the AO.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH: KOLKATA

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

Pronounced: 24.08.2020

ORDER Shri A. T. Varkey, JM This is an appeal preferred by the assessee against the order of Ld. Pr. CIT-4, Kolkata dated 18-02-2019 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, it has been brought to our notice by the Ld. AR Mrs. Sanve Sanwalka vide letter dated 21.08.2020 that the assessee wishes to withdraw the appeal since the issue on which appeal was filed by the assessee was decided in its favour by the AO while giving effect to the impugned order of the Ld. Pr. CIT passed u/s. 263 of the Act. Per contra, the Ld. CIT, DR does not object for the assessee to withdraw the appeal. In the light of the above, the appeal of the assessee is treated to be dismissed as withdrawn.

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