GREENWOOD CONSTRUCTION,KOLKATA vs. PCIT, CENTRAL-I, KOLKATA, KOLKATA

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ITA 1856/KOL/2017Status: DisposedITAT Kolkata23 May 2018AY 2012-132 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 granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee filed an appeal against an order passed by the Principal CIT under Section 263 of the Income Tax Act. At the time of hearing, the assessee's counsel sought permission to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be withdrawn. The core issue was the assessee's decision to withdraw the appeal rather than pursue it.

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

Before: Shri P.M. Jagtap, AM & Mrs. Madhumita Roy, JM]

order

: May 23, 2018 ORDER

Per P.M. Jagtap, AM

1.

This appeal filed by the assessee is directed against the order of Ld. Principal CIT, Central - 1, Kolkata dated 27.02.2017 passed u/s 263 of the Income Tax Act, 1961.

2.

At the time of hearing fixed today, the learned counsel for the assessee has filed an application seeking permission of the bench to withdraw this appeal as per the instruction given by the assessee. Since the learned DR has no objection in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdraw.

Assessment Year: 2012-13 Greenwood Construction

3.

In the result, the appeal of the assessee is dismissed. Order Pronounced in the Open Court on 23rd May, 2018.

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