M/S A.K.TRADING(PAPER)PVT. LTD.,KOLKATA vs. A.C.I.T.,CIRCLE-4(1), KOLKATA

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ITA 1345/KOL/2019Status: DisposedITAT Kolkata03 February 2020AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 Commissioner of Income Tax under section 263 of the Income Tax Act. At the time of hearing, the assessee's counsel sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal filed by the assessee should be permitted to be withdrawn.

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 P.M. Jagtap, Vice- & Shri Satbeer Singh Godara

Assessment Year: 2014-2015 M/s. A.K. Trading (Paper) Pvt. Limited,..............................................Appellant 2/C, Kali Shome Street, Amherst Street, Kolkata-700009 [PAN: AAJCA2812J] -Vs.- Assistant Commissioner of Income Tax,............................................Respondent Circle-4(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances by: Shri Sunil Surana, Advocate, for the Appellant Shri Imokaba Jamir, CIT, for the Respondent Date of concluding the hearing : February 03, 2020 Date of pronouncing the order : February 03, 2020

O R D E R Per Shri P.M. Jagtap, Vice-President:- This appeal filed by the assessee is directed against the order of ld. Principal Commissioner of Income Tax, Kolkata-2, Kolkata dated 25.03.2019 passed under section 263 of the Income Tax Act, 1961.

2.

At the time of hearing fixed today, the ld. Counsel for the assessee has filed a letter seeking permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by the ld. Counsel for the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on February 03, 2020. Sd/- Sd/- (Satbeer Singh Godara) (P.M. Jagtap) Judicial Member Vice-President) Kolkata, the 3rd day of February, 2020 1 Assessment Year: 2014-2015 M/s. A.K. Trading (Paper) Pvt. Limited Copies to : (1) M/s. A.K. Trading (Paper) Pvt. Limited, 2/C, Kali Shome Street, Amherst Street, Kolkata-700009

(2) Assistant Commissioner of Income Tax, Circle-4(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069

(3) Pr. Commissioner of Income Tax, Kolkata-2, Kolkata;

(4) The Departmental Representative

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