OM PRAKASH MANIYAR,KOLKATA vs. PCIT-14, KOLKATA, KOLKATA

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ITA 915/KOL/2016Status: DisposedITAT Kolkata24 January 2017AY 2011-20122 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 Consequently, the appeal was dismissed as withdrawn.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 filed an appeal against an order passed by the Principal Commissioner of Income Tax (Pr.CIT) under Section 263 of the Income Tax Act for the assessment year 2011-12. The assessee subsequently 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The primary issue was whether the assessee's appeal against the Pr.CIT's order should be allowed to be withdrawn.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, “C” BENCH : KOLKATA

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

Per M.balaganesh, AM

1.

This is an appeal by the Assessee against the order dated 04.03.2016 of Pr.CIT, Kolkata-14, Kolkata passed u/s 263 of the Act relating to AY 2011-12.

2.

The assessee has filed an application dated 20.01.2017 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In the result, the appeal is dismissed as withdrawn.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 24.01.2017.

Sd/- [N.V.Vasudevan] [ M.Balaganesh ] Judicial Member Accountant Member Dated : 24.01.2017. [RG PS] Copy of the order forwarded to:

1.Om Prakash Maniyar, 19, Chandni Chowk Street, Kolkata-700072. 2. Pr.C.I.T.-14, Kolkata. . 3..CIT(DR), Kolkata Benches, Kolkata.

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