SINCLAIRS HOTELS LTD.,KOLKATA vs. DCIT, CIRCLE - 8(2), KOLKATA, KOLKATA

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ITA 1833/KOL/2018Status: DisposedITAT Kolkata02 January 2020AY 2014-152 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 requested to withdraw the appeal as no addition was made by the AO. The Tribunal allowed the assessee to withdraw the appeal.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263. The Assessing Officer (AO) subsequently gave effect to the PCIT's order without making any additions.

What were the issues?

Whether the appeal filed by the assessee against the PCIT's order is maintainable when no addition was made by the AO while giving effect to the order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH: KOLKATA

Before: Shri A. T. Varkey, JM & Dr. (Shri) Arjun Lal Saini, AM ]

This is an appeal is preferred by the assessee against the order of Learned Principal Commissioner of Income Tax-3, Kolkata ( in short, hereinafter ‘Ld. PCIT’) dated 18-07-2018 passed u/s. 263 of the Income-tax Act, 1961 ( in short, hereinafter referred as ‘Act’) in respect of assessment year 2014-15.

2.

At the outset, ld. Counsel for the assessee, Shri S.M. Surana, Advocate, submitted that the assessee desires to withdraw the appeal since the AO while giving effect to the order of the ld. PCIT has not made any addition. Therefore, he wants to withdraw the appeal of assessee. The ld. DR does not have any objection. Therefore, we allow the assessee to withdraw the appeal.

3.

In the result, the appeal of the assessee is dismissed.

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