M/S SAFE COMMODEAL PVT. LTD.,KOLKATA vs. CIT, KOLKATA-2, KOLKATA, KOLKATA

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ITA 636/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's counsel, with instructions to withdraw the appeal, requested permission to do so as the assessee did not wish to press the appeal. The Revenue did not object to this request.

What were the facts?

The assessee filed an appeal against a revision order passed by the Principal Commissioner of Income-tax. The original assessment was framed under sections 143(3)/147 of the Income-tax Act for the assessment year 2010-11.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn. The substantive merits of the revision order were not adjudicated.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3),Section 147

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 Pr. CIT, Kolkata-2, Kolkata passed u/s. 263 of the Act vide No. Pr.CIT-2/DC(Hq)-2/Kol/263/2014-15/5788- 91 dated 18/19.03.2015. Assessment was framed by ITO, Ward-5(2), Kolkata u/s. 143(3)/147 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for Assessment Year 2010-11 vide his order dated 31.08.2012.

2.

At the time of hearing Ld. Counsel for the assessee submitted that he has instructions to withdraw the appeal as the assessee does not want to press the appeal and accordingly, he prayed before the bench to treat the appeal as withdrawn. 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 Hence, we permit the withdrawal and dismiss this appeal of assessee as withdrawn. 3. In the result, appeal of assessee is dismissed as withdrawn. 4.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.)

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