M/S. MANTRI TEA COMPANY PVT. LTD.,KOLKATA vs. DCIT, CC - 4(3), KOLKATA, KOLKATA

PDF · subscribers
ITA 969/KOL/2018Status: DisposedITAT Kolkata20 November 2019AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under section 263 of the Income Tax Act. The assessee's director later filed a letter seeking permission to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw its appeal. The primary issue was the procedural aspect of withdrawing the appeal.

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

Appearances by: N o n e, for the Appellant Dr. A.K. Nayak, CIT, for the Respondent Date of concluding the hearing : November 20, 2019 Date of pronouncing the order : November 20, 2019

O R D E R Per Shri P.M. Jagtap, Vice-President:- This appeal filed by the assessee is directed against the order of ld. Principal Commissioner of Income Tax, Central, Kolkata-2, Kolkata dated 19.03.2018 passed under section 263 of the Income Tax Act, 1961.

2.

None appeared on behalf of the assessee at the time of hearing fixed today. However, a letter dated 18.11.2019 is filed by the Director of the assessee-company seeking permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.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 November 20, 2019. Sd/- Sd/- (Satbeer Singh Godara) (P.M. Jagtap) Judicial Member Vice-President) Kolkata, the 20th day of November, 2019 Assessment Year: 2010-2011 M/s. Mantri Tea Company Pvt. Limited Copies to : (1) M/s. Mantri Tea Company Pvt. Limited, Continental Chambers, 4th Floor, 15A, Hemanta Basu Sarani, Kolkata-700 001

(2) Deputy Commissioner of Income Tax, Central Circle-4(3), Kolkata, Aayakar Bhawan Poorva, 5 th Floor, Room No. 501, 110, Shantipally, Kolkata-700107

(3) Principal Commissioner of Income Tax, Central, Kolkata-2 , Kolkata;

(4) The Departmental Representative

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →