VIKAS KUMAR DOKANIA,KOLKATA vs. PRINCIPAL CIT - 17, KOLKATA, KOLKATA

PDF · subscribers
ITA 652/KOL/2018Status: DisposedITAT Kolkata16 January 2019AY 2014-152 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 of the Income Tax Act. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the order under section 263 should be permitted to be withdrawn.

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-(KZ) & Shri A.T. Varkey

Date of concluding the hearing : January 16, 2019 Date of pronouncing the order : January 16, 2019

O R D E R Per Shri P.M. Jagtap, Vice-President (KZ):- This appeal filed by the assessee is directed against the order of ld. Principal Commissioner of Income Tax-17, Kolkata dated 06.02.2018 passed under section 263 of the Income Tax Act, 1961.

2.

At the time of hearing fixed in this case today, the assessee has moved an application seeking the 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regard, the permission as sought by the assessee is granted and accordingly the appeal of the assessee is dismissed as withdrawn.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 January 16, 2019. Sd/- Sd/- (A.T. Varkey) (P.M. Jagtap) Judicial Member Vice-President (KZ) Kolkata, the 16th day of January, 2019 1 Copies to : (1) Vikas Kumar Dokania, C/o. Subash Agarwal & Associates, Siddha Gibson, 1, Gibson Lane, Suite-213, 2n d Floor, Kolkata-700 069

(2) Principal Commissioner of Income Tax-17, Kolkata, Manicktala, Uttaraan Complex, Civic Centre, Kolkata-700 054

More judgments on Section 263

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

Recent GST High Court judgments

Search GST case law →