M/S. DAY NIGHT SECURITIES PVT. LTD.,KOLKATA vs. PR. CIT, KOL.-1, KOLKATA

PDF · subscribers
ITA 386/KOL/2017Status: DisposedITAT Kolkata20 March 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 permitted the assessee to withdraw the appeal. The learned Departmental Representative did not object to this request.

What were the facts?

The assessee filed an appeal against an order passed under Section 263 of the Income Tax Act. During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH: KOLKATA

Before: Shri Waseem Ahmed & Shri S.S. Viswanethra Ravi

This appeal by the Assessee is directed against the order of the Commissioner of Income Tax (Appeals), 1, Kolkata dt. 09-01-2017 for the A.Y 2012-13.

2.

At the time of hearing before us Shri Abishek Bansal, ACA, the ld. AR of the assessee, submits that the assessee intends to withdraw the appeal by an application dt. 19-03-2018 (copy of the same is on record) as under:-

“ Sub: 2012-13- request for withdrawal of appeal We filed the aforesaid appeal on 20th Feb, 2017 against the order u/s. 263 of the Act passed by the Principal CIT, Kolkata-1, Kolkata, for which the aforesaid appeal number was given. We withdraw the aforesaid appeal filed by us which may be allowed. For this act of kindness we as in duty bound shall ever pray. Yours faithfully, For Day Night Securities Private Limited Sd/- Director”

3.

In view of above, he urged to permit the assessee to withdraw the same. On the other hand, the ld.DR has not objected to such request of the ld.AR. In view of above, the appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on 20-03-2018 Sd/- Sd/- Waseem Ahmed S.S. Viswanethra Ravi Accountant Member Judicial Member

Dated : 20-03-2018

More judgments on Section 263

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

Recent GST High Court judgments

Search GST case law →