EXIDE INDUSTRIES LTD.,KOLKATA vs. PCIT-1, KOLKATA, KOLKATA

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ITA 691/KOL/2015Status: DisposedITAT Kolkata18 April 2017AY 2009-20102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as no objection was raised by the Revenue. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, Exide Industries Ltd., filed an appeal against an order passed by the Pr.CIT under Section 263 of the Income Tax Act for the assessment year 2009-10. The assessee later filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal against the Pr.CIT's order should be allowed to be withdrawn.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, “D” BENCH : KOLKATA

Before: Hon’ble Sri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM ]

Per N.V.Vasudevan, JM

1.

This is an appeal by the Assessee against the order dated 19.03.2015 of Pr.CIT, Kolkata-I, Kolkata passed u/s 263 of the Act relating to AY 2009-10.

2.

The assessee has filed an application dated 28.02.2017 requesting for the withdrawal of appeal. The ld. DR did not raise any objection. We permit the assessee to withdraw this appeal.

3.

In the result, the appeal is dismissed as withdrawn. Order pronounced in the Court on 18.04.2017.

Sd/- Sd/- [Waseem Ahmed] [ N.V.Vasudevan ] Accountant Member Judicial Member Dated : 18.04.2017. [RG PS] Copy of the order forwarded to:

1.Exide Industries Limited, 59E, Chowringhee Road, Kolkata-700020., West Bengal. 2. Pr.C.I.T.-I, Kolkata. . 3..CIT(DR), Kolkata Benches, Kolkata.

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