COOKSON INDIA PVT. LTD.,KOLKATA vs. DCIT, CIR-3(1), KOLKATA, KOLKATA

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ITA 1886/KOL/2017Status: DisposedITAT Kolkata04 March 2020AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the AO. Subsequently, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to the conclusion of Advance Pricing Agreement proceedings covering the assessment year.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(5)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘C’ BENCH, KOLKATA

Before: Shri J. Sudhakar Reddy & Shri Aby T. Varkey]

order

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