SENCO JEWELLERY HOUSE,KOLKATA vs. CIT-13, KOL., KOLKATA

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ITA 331/KOL/2017Status: DisposedITAT Kolkata22 June 2018AY 2006-072 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 did not wish to pursue the appeal. The Departmental Representative did not object to this request.

What were the facts?

The assessee filed an appeal for assessment year 2006-07 against an order passed under Section 263 of the Income Tax Act. During the hearing, the assessee's counsel requested not to press the appeal.

What were the issues?

Whether the assessee wished to withdraw their appeal against the revisionary order.

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 “C” KOLKATA

Before: Shri S.S.Godara & Shri, M. Balaganesh

आदेश /O R D E R PER S.S.Godara, Judicial Member:- This assessee’s appeal for the assessment year 2006-07 arises against Commissioner of Income-tax (Appeals)-13, Kolkata’s order dated 27.01.2017, passed in case No.F.No.Pr.cit-13/Kol/Revision u/s263/2016- 17, involving proceedings u/s 263 of the Income Tax Act, 1961.

Heard both sides. Case file perused. At the time of hearing Learned counsel for the assessee files an application stating not to press Senoco Jewellery House Vs. CIT-13, Kol. Page 2 the instant appeal anymore. Learned Departmental Representative is fair enough in not objecting to assessee’s above application.

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