DIRGHAGRAM KHARAKPUR SKUS LTD.,PASCHIM MEDNIPUR vs. PCIT - 13, KOLKATA, KOLKATA

PDF · subscribers
ITA 1140/KOL/2024Status: DisposedITAT Kolkata23 October 2024AY 2018-2019Bench: SONJOY SARMA (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal, after hearing both parties and considering the circumstances, allowed the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.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. The assessee later decided not to pursue the appeal as an order had already been passed pursuant to the revision order.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal against a Section 263 order.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3),Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, KOLKATA

Before: SONJOY SARMA & SHRI SANJAY AWASTHI

For Appellant: Shri Amit Agarwal, AR
Hearing: 23.10.2024Pronounced: 23.10.2024

आदेश/O R D E R PER SONJOY SARMA, JUDICIAL MEMBER:

1.

The captioned appeal filed by the assessee, pertaining to assessment year 2018-19 is directed against the order passed by the Learned Pr. Commissioner of Income Tax, Kolkata-13 (hereinafter referred to as the ‘ld. PCIT’) dated 7th March, 2024 passed u/s 263 of the Income-tax Act, 1961 (the Act), which is arising out of the assessment order u/s 143(3) read with section 144B of the Act dated 28th May, 2021.

2.

At the outset, the ld. Counsel for the assessee submitted that the instant appeal has been instructed by his client to be withdrawn. The appeal was initially filed challenging the order

3.

The ld. Counsel for the assessee also filed a formal application requesting withdrawal of the appeal.

4.

On the other hand, ld. DR has raised no objection to this withdrawal

5.

We after hearing the submission of both the parties and considering the circumstances, we find it appropriate to allow the assessee to withdraw the appeal. Therefore, the instant appeal filed by the assessee is dismissed as withdrawn.

6.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Court on 23rd October, 2024 at Kolkata.

More judgments on Section 263

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

Recent GST High Court judgments

Search GST case law →