M/S. MERINO INDUSTRIES LIMITED,KOLKATA vs. DCIT, CIRCLE - 12(1), KOLKATA, KOLKATA

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ITA 702/KOL/2018Status: DisposedITAT Kolkata06 January 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's counsel stated that the assessee no longer wished to press the appeal. The departmental representative did not object to this submission.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the Principal Commissioner of Income Tax under Section 263 of the Income Tax Act. The assessment year in question was 2013-14.

What were the issues?

Whether the appeal should be dismissed as not pressed, given the assessee's decision to withdraw their contention.

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 BENCH “A” KOLKATA

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

आदेश /O R D E R PER S.S.Godara, Judicial Member:- This assessee’s appeal for assessment year 2013-14 arises against the Principal Commissioner of Income Tax-4, Kolkata’s order dated 02.02.2018, involving proceedings u/s 263 of the Income Tax Act, 1961; in short ‘the Act’. Heard both sides. Case file perused.

2.

Learned counsel appearing for the assessee states at the bar that the assessee no more wishes to press for the instant appeal. Learned departmental M/s Merino Industries Ltd. Vs. DCIT, Cir-12(1), Kol. Page 2 representative is fair enough in not objecting the same. This assessee’s appeal is dismissed as not pressed.

Order pronounced in the court at the close of hearing on 6th January, Monday, 2020

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