M/S SITARAM INVESTMENT LTD.,KOLKATA vs. ITO, WD-5(1), KOLKATA, KOLKATA

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ITA 723/KOL/2014Status: DisposedITAT Kolkata07 March 2017AY 2009-20102 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 considered the withdrawal application filed by the assessee. Since the revenue had no objection, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee filed an application requesting withdrawal of the appeal. This was due to the assessee having filed a petition under a dispute resolution scheme for which clearance had been received.

What were the issues?

Whether the appeal filed by the assessee should be withdrawn based on their application and the clearance received under a dispute resolution scheme.

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 N.V.VASUDEVAN, JM & DR. A.L.SAINI, AM

For Appellant: Shri Jayanta Chowdhury, Advocate
Hearing: 07/03/2017Pronounced: 07/03/2017

The captioned appeal filed by the assessee pertaining to the Assessment Year 2009-2010, is directed against the order passed by ld. CIT(A)-II, Kolkata, dated 05.03.2014, passed u/s.263 of the I.T.Act, 1961.

2.

Ld. AR has filed an application dated 30.01.2017 requesting withdrawal of appeal. In the application, ld. AR for the assessee mentioned that the assessee has filed a petition under dispute resolution scheme for which clearance has now been received, therefore the assessee desires to withdraw the appeal.

3. Ld. DR has no objection to the contention of ld. AR for withdrawal of the present appeal.

3.

Considering the withdrawal application filed by the ld. AR, we dismiss the appeal of the assessee as withdrawn.

4.

In the result, the appeal filed by the assessee is dismissed

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