R. S. ISPAT LTD,KOLKATA vs. PCIT-1, KOLKATA, KOLKATA

PDF · subscribers
ITA 764/KOL/2017Status: DisposedITAT Kolkata11 October 2017AY 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 allowed the assessee's request to withdraw the appeal. The Assessing Officer had already passed an order partially accepting the assessee's contentions.

What were the facts?

The assessee filed an appeal against an order of the Principal Commissioner of Income-tax. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to subsequent developments in the assessment proceedings.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH: KOLKATA

Hearing: 20.09.2017Pronounced: 11.10.2017

ORDER

Per Shri A.T.Varkey, JM

1.

This is an appeal filed by the assessee against the order of Pr. CIT-1, Kolkata dated 02.03.2017 for AY 2012-13.

2.

At the time of hearing, Ld. Counsel for the assessee submitted for withdrawal of appeal since the AO has already passed an order u/s. 143(3)/263 consequent to Pr. CIT’s order passed u/s. 263 and in the said order the AO has partially accepted assessee’s contention. Ld. DR did not raise any objection to this prayer of assessee. Hence, we dismiss this appeal of assessee as withdrawn. 3. In the result, appeal of assessee is dismissed as withdrawn. Order is pronounced in the open court. Sd/- Sd/- (Dr. A. L. Saini) (Aby. T. Varkey) Accountant Member Judicial Member Dated : 11th October, 2017 Jd.(Sr.P.S.)

More judgments on Section 263

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

Recent GST High Court judgments

Search GST case law →