CPL SECURITIES (P) LTD.,KOLKATA vs. PCIT - 2, KOLKATA

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ITA 2181/KOL/2018Status: DisposedITAT Kolkata19 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 Tribunal allowed the assessee's request to withdraw the appeal. The learned Departmental Representative did not object to this prayer.

What were the facts?

The assessee, CPL Securities Pvt. Ltd., filed an appeal against the revision order of the Principal Commissioner of Income-tax for AY 2013-14. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH: KOLKATA

Hearing: 28.01.2020Pronounced: 19.02.2020

ORDER Per Shri A.T.Varkey, JM This is an appeal filed by the assessee against the revision order of Ld. Pr. CIT- 2, Kolkata dated 21.03.2018 for AY 2013-14.

2.

At the time of hearing Ld. Counsel for the assessee vide assessee’s application dated 28.01.2020 requested to withdraw the appeal. Ld. DR did not raise any objection to the prayer of the assessee’s AR. Hence, as per the request of the Ld. AR of the assessee, the appeal of assessee is dismissed as withdrawn.

3.

In the result, appeal of the assessee is dismissed as withdrawn. Order is pronounced in the open court on 19th February, 2020

Sd/- Sd/- (J. Sudhakar Reddy) (Aby. T. Varkey) Accountant Member Judicial Member

Dated : 19th February, 2020 Jd.(Sr.P.S.)

CPL Securities Pvt. Ltd. AY 2013-14 Copy of the order forwarded to: Appellant – M/s. CPL Securities Pvt. Ltd., 23/2A, Radha Bazar Street, 1. Sethia House, Kolkata-700 001. Respondent – Pr. CIT-2, Kolkata. 2 The ITO, Ward-6(1), Kolkata 3. 4. DR, Kolkata Benches, Kolkata

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