SCHENCK PROCESS INDIA PRIVATE LIMITED,KARNATAKA vs. PRINCIPAL CIT - 4, KOLKATA, KOLKATA

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ITA 688/KOL/2018Status: DisposedITAT Kolkata05 November 2019AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under section 263. At the time of the hearing, the assessee sought permission to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw their appeal filed against an order under Section 263.

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 A.T. Varkey

Assessment Year: 2012-2013 Schenck Process India Pvt. Limited,..............................................Appellant 2nd Floor, No. 3 (Old No. 18 & 23), 3 rd Main Road, 1st Phase, Peenya Industrial Area, Bangaloe-560058, State-Karnataka [PAN: AAECS4728C] -Vs.- Principal Commissioner of Income Tax,......................................Respondent Commissioner of Income Tax-4, Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances by: Ms. Hemani Sheth, A.R., for the Appellant Dr. A.K. Nayak, CIT, for the Respondent Date of concluding the hearing : November 05, 2019 Date of pronouncing the order : November 05, 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, Kolkata-4, Kolkata dated 06.02.2018 passed under section 263 of the Income Tax Act, 1961.

2.

At the time of hearing fixed today, the assessee has filed a letter 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in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.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 05, 2019. Sd/- Sd/- (A.T. Varkey) (P.M. Jagtap) Judicial Member Vice-President) Kolkata, the 5th day of November, 2019 1 Assessment Year: 2012-2013 Schenck Process India Pvt. Limited Copies to : (1) Schenck Process India Pvt. Limited, 2nd Floor, No. 3 (Old No. 18 & 23), 3 rd Main Road, 1st Phase, Peenya Industrial Area, Bangaloe-560058, State-Karnataka

(2) Principal Commissioner of Income Tax, Commissioner of Income Tax-4, Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069

(3) Commissioner of Income Tax, Kolkata- , Kolkata;

(4) The Departmental Representative

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