SHRESTH ENCLAVE ADVISORY PVT. LTD.,KOLKATA vs. PR. CIT - 4, KOLKATA, KOLKATA

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ITA 890/KOL/2018Status: DisposedITAT Kolkata11 December 2019AY 2012-132 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 application to withdraw the appeal. The appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the Principal Commissioner of Income Tax. Subsequently, the assessee filed an application seeking to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘A’ BENCH, KOLKATA

Before: Sri J. Sudhakar Reddy & Sri S.S. Godara

IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) Assessment Year: 2012-13 Shresth Enclave Advisory Pvt. Ltd………........................................................……………….…......Appellant DC-90/1, Narayan Talla (W) Ground Floor Baguihati Kolkata – 700 059 [PAN : AAPCS 3790 P] Vs. Pr. Commissioner of Income Tax - 4, Kolkata…………................................….………....…....Respondent Appearances by: None, appeared on behalf of the assessee. Dr. A.K. Nayak, CIT Sr. D/R, appearing on behalf of the Revenue. Date of concluding the hearing : November 19th, 2019 Date of pronouncing the order : December 11th, 2019 ORDER Per J. Sudhakar Reddy, AM :-

This appeal filed by the assessee is directed against the order of the Learned Principal Commissioner of Income Tax – 4, Kolkata, (hereinafter the “ld. Pr. CIT”), passed u/s. 250 of the Income Tax Act, 1961 (the ‘Act’), dt. 05/03/2018, for the Assessment Year 2012-13.

2.

We find that the assessee has filed an application dt. 18th November, 2019, seeking to withdraw the appeal. The ld. D/R, had no objection. Hence we dismiss this appeal of the assessee as withdrawn.

3.

In the result, appeal of the assessee is dismissed. Kolkata, the 11th day of December, 2019. Sd/- Sd/- [S.S. Godara] [J. Sudhakar Reddy] Judicial Member Accountant Member Dated : 11.12.2019 {SC SPS}

Assessment Year: 2012-13 Shresth Enclave Advisory Pvt. Ltd Copy of the order forwarded to: 1. Shresth Enclave Advisory Pvt. Ltd Shresth Enclave Advisory Pvt. Ltd DC-90/1, Narayan Talla (W) Ground Floor Baguihati Kolkata – 700 059

2. Pr. Commissioner of Income Tax Pr. Commissioner of Income Tax - 4, Kolkata 3. CIT(A)- 4. CIT- , 5. CIT(DR), Kolkata Benches, Kolkata. 5. CIT(DR), Kolkata Benches, Kolkata.

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