DILIGENT INVESTMENTS LIMITED,MUMBAI vs. CIT, CENTRAL - 1, KOLKATA, KOLKATA

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ITA 1163/KOL/2018Status: DisposedITAT Kolkata07 January 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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. At the time of the 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The primary issue was whether the appeal filed by the assessee should be allowed to be withdrawn.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 ‘A’ BENCH, KOLKATA

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

Per Shri P.M. Jagtap, Vice-President:

1.

This appeal filed by the assessee is directed against the order of ld. Principal Commissioner of Income Tax, Central-1, Kolkata dated 27th March, 2018 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 sought permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought on behalf of Assessment Year: 2014-2015 Diligent Investments Limited the assessee is granted and this appeal of the assessee is dismissed as withdrawn.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 January 07, 2020.

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