M/S GANGES JUTE PVT. LTD.,KOLKATA vs. DCIT, CIRCLE - 1(1), KOLKATA, KOLKATA

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ITA 1240/KOL/2017Status: DisposedITAT Kolkata07 February 2018AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal permitted the withdrawal of the appeal as the Revenue did not object. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under Section 263 of the Income Tax Act, 1961. During the hearing, the assessee's counsel filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be allowed to be withdrawn.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 BENCH “B” KOLKATA

Before: Shri N.V.Vasudevan & Shri Waseem Ahmed

आदेश /O R D E R PER Waseem Ahmed, Accountant Member:- This is an appeal filed by the assessee against the order of Pr. Commissioner of Income Tax-I, Kolkata for the assessment year 2012-13 in the matter of order passed u/s 263 of the Income Tax Act, 1961.

Mrs Riya Athaghara, Ld. Authorized Representative appeared on behalf of assessee and Shri S. Dassgupta, Ld. Departmental Representative represented on behalf of Revenue.

M/s Ganges Jute Pvt. Ltd. Vs. DCIT, Cir-1(1), Kol. Page 2 2. At the time of hearing, Ld. counsel for the assessee has filed an application dated 19.01.2018 to allow the withdrawal of this appeal same is reproduced below:- “We have decided to withdraw the above appeal filed at ITAT/Kolkata. Your honour is prayed to allow the withdrawal of the above appeal filed before your honour vide the above appeal no. ITA No.1240/Kol/2017.” Ld. DR has not objected the withdrawal of the appeal. As there is no objection from the Revenue, we permit the withdrawal of appeal. Accordingly, this appeal of assessee is dismissed as withdrawn.

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