SRI GOPAL INVESTMENTS VENTURES LTD.,KOLKATA vs. PCIT, CEN-2, KOLKATA, KOLKATA

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ITA 627/KOL/2015Status: DisposedITAT Kolkata25 January 2017AY 2010-20112 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 assessee filed an application to withdraw the appeal, stating that the assessment proceedings have been completed and the order accepted. The Tribunal permitted the withdrawal.

What were the facts?

The assessee filed an appeal against a revision order passed by the CIT under section 263. The assessment was originally framed under section 143(3).

What were the issues?

Whether the assessee's appeal against the revision order should be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH: KOLKATA

Before: Shri N. V. Vasudevan, JM & Shri M. Balaganesh, AM]

Hearing: 25.01.2017Pronounced: 25.01.2017

ORDER

Per Shri M. Balaganesh, AM:

1.

This appeal by assessee is arising out of revision order of CIT, Central, Kolkata- 2, Kolkata passed u/s. 263 of the Act vide F No. PCIT Central,Kol-2/263/2014-15/6332- 34 dated 27/31.03.2015. Assessment was framed by ACIT, CC-XXI, Kolkata u/s. 143(3) of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for Assessment Year 2010-11 vide his order dated 18.12.2012.

2.

At the time of hearing no one was appeared for and on behalf of the assessee but an application for withdrawal dated 24.01.2017 has been placed on record. Vide this application, it was submitted that the assessee firm wishes to withdraw the appeal since the assessment proceedings u/s. 263/143(3) has been duly completed on 27.01.2016 and the order for the above has been accepted by the assessee. Ld. Sr. DR has not raised any objection to this prayer for withdrawal. Hence, we permit the withdrawal and dismiss this appeal of assessee as withdrawn. 3. In the result, appeal of assessee is dismissed as withdrawn. 4. Order is pronounced in the open court. Sd/- Sd/- (N. V. Vasudevan) (M. Balaganesh) Judicial Member Accountant Member Dated : 25th January, 2017 Jd.(Sr.P.S.)

Copy of the order forwarded to:

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