M/S NAVRAJ ENTERPIRSES LTD.,KOLKATA vs. ITO, WD-8(2), KOLKATA, KOLKATA

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ITA 957/KOL/2014Status: DisposedITAT Kolkata03 May 2017AY 2009-20102 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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. During the hearing, the assessee's counsel filed an application for withdrawal of the appeal.

What were the issues?

The primary issue was whether the appeal filed by the assessee should be allowed to be withdrawn.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 “D” KOLKATA

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

आदेश /O R D E R

PER Waseem Ahmed, Accountant Member:-

1.

This is an appeal filed by the assessee against the order of Commissioner of Income Tax for the assessment year 2009-10 in the matter of order passed u/s 263 of the Income Tax Act, 1961.

Mrs. Shikha Agarwal, Ld. Authorized Representative appeared on behalf of assessee and Shri Niraj Kumar, Ld. Departmental Representative represented on behalf of Revenue.

2.

At the time of hearing, Ld. counsel for the assessee has filed an application for withdrawal of this appeal. Ld. DR has not objected the A.Y. 2009-10 M/s Navraj Enterprises Ltd. Vs. ITO, Wd-8(2) Kol. Page 2 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 Accordingly, this appeal of assessee is dismissed as withdrawn.

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