PHOENIX CONVEYOU BELT INDIA PVT. LTD.,KOLKATA vs. PR.CIT-4, KOLKATA

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ITA 1284/KOL/2019Status: DisposedITAT Kolkata26 February 2020AY 2013-142 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 assessee withdrew the appeal as the Assessing Officer granted relief in the set-aside assessment proceedings. Consequently, the tribunal dismissed the appeal as withdrawn.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 original assessment proceedings were set aside.

What were the issues?

The primary issue was the validity of the Pr. CIT's order under Section 263. However, the appeal was withdrawn due to subsequent relief granted by the AO.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, KOLKATA ‘B’ BENCH, KOLKATA

Before: Shri J. Sudhakar Reddy & Shri S.S. Godara]

order

: February 26th, 2020 ORDER

Per J. Sudhakar Reddy, AM:

1.

This is an appeal filed by the assessee directed against the order of the Pr. Commissioner of Income Tax, Kolkata-4, Kolkata dated 13.03.2019 u/s 263 of the Income Tax Act, 1961 (‘the Act’ for short) for AY 2013-14.

2.

The ld. Counsel for the assessee withdrew the appeal on the ground that, the AO in the set aside the assessment proceedings had granted relief. 3. In the result, this appeal is dismissed as withdrawn. Kolkata, the 26th February, 2020. Sd/- Sd/- [S.S. Godara] [J. Sudhakar Reddy] Judicial Member Accountant Member Dated: 26.02.2020 Bidhan

Assessment Year: 2013-14 Phoenix Conveyor Belt India Pvt. Ltd. Copy of the order forwarded to:

1. 1. Phoenix Conveyor Belt India Pvt. Ltd., 11/1, Ideal Plaza, 4th Floor, Sarat Bose Road, Kolkata-700 020.

2. Pr. CIT, Kolkata-4, Kolkata.

3. CIT(A)- 4. CIT- 5. CIT(DR), Kolkata Benches, Kolkata. (sent through e-mail)

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