PANKAJ KUMAR JAIN,KOLKATA vs. PRINCIPAL CIT, KOLKATA - 11, KOLKATA, KOLKATA

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ITA 1021/KOL/2018Status: DisposedITAT Kolkata27 November 2019AY 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 tribunal noted that the assessee no longer wished to pursue the appeal. The departmental representative raised no objection to this request.

What were the facts?

The assessee filed an appeal for the assessment year 2013-14 against an order passed by the Principal Commissioner of Income Tax under section 263 of the Income Tax Act. The assessee later decided not to press the appeal.

What were the issues?

The primary issue was whether the assessee wished to continue with the appeal filed against the PCIT's order. The appeal was dismissed as withdrawn by the assessee.

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-14, Kolkata dated 21.03.2018, passed in case M.No.Pr. CIT-11, Kol/U/s263/2017-18/9209-11 involving proceedings u/s 263 of the Income Tax Act, 1961 of the Act.

Pankaj Kr. Jain Vs. PCIT, Kol-11 Page 2 2. Learned counsel states at bar that the assessee no more wishes to press for the instant appeal. Learned departmental representative has not raised any objection.

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