M/S GODAVARI DEALCOM PVT. LTD.,KOLKATA vs. THE CIT - I, KOLKATA, KOLKATA

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ITA 516/KOL/2015Status: DisposedITAT Kolkata19 January 2017AY 2009-20102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal permitted the withdrawal of the assessee's appeal as there was no objection from the Revenue. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income Tax under Section 263 of the Income Tax Act for the Assessment Year 2009-10. At the time of hearing, the assessee did not appear.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn due to non-appearance and no objection from the Revenue.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “D” KOLKATA

Before: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

आदेश /O R D E R

PER Waseem Ahmed, Accountant Member:-

1.

This appeal has been filed by the assessee relating to Assessment Year 2009-10 is directed against the order passed by Commissioner of Income Tax-1, Kolkata u/s 263 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) vide his order dated 10.02.2014.

2.

At the time of hearing none appeared on behalf of assessee though an application dated 06.01.2017 filed by assessee regarding withdrawal of its appeal and Shri Niraj Kumar, Ld. Departmental Representative represented on behalf of Revenue has not objected the withdrawal of the same. A.Y. 2009-10 M/s Godavari Dealcom Pvt.. Ltd. Vs. CIT-1 Kol. Page 2 3. As there is no objection from the Revenue, we permit the withdrawal of assessee’s appeal. Accordingly, this appeal of assessee is dismissed as withdrawal.

4.

In the result, assessee’s appeal stands dismissed as withdrawn. Order pronounced in open court on 19/01/2017

Sd/- Sd/- (S.S.Viswanethra Ravi) (Waseem Ahmed) Judicial Member Accountant Member *Dkp, Sr.P.S �दनांकः- 19/01/2017 कोलकाता / Kolkata आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. अपीलाथ�/Appellant-M/s Godavari Dealcom Pvt. Ltd. AG-112, Sector-II Suite No.804 & 805, Salt Lake City, Kolkata-91 2. ��यथ�/Respondent-CIT,Kolkata-1, 7th Floor, P-7, Chowringhee Sq., Kol-69 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण कोलकाता / DR, ITAT, Kolkata 6. गाड� फाइल / Guard file.

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