M/S EVEREST COMMERCE PVT. LTD.,KOLKATA vs. CIT, KOLKATA-1, KOLKATA

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ITA 786/KOL/2015Status: DisposedITAT Kolkata18 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 filed an application for withdrawal of the appeal. The Departmental Representative did not object to the withdrawal. The Tribunal permitted the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the Commissioner of Income Tax under Section 263 of the Income Tax Act. The appeal was for the Assessment Year 2010-11.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

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 2010-11 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 24.03.2015.

Shri Abhishek Bansal, Ld. Authorized Representative appeared on behalf of assessee and Shri Niraj Kumar, Ld. Departmental Representative appeared on behalf of Revenue. A.Y. 2010-11 M/s Everest Commerce Pvt.. Ltd. Vs. CIT-1 Kol. Page 2 2. At the time of hearing Ld. Counsel for the assessee filed an application for withdrawal of the appeal and Ld. DR has not objected the withdrawal of the same. As there is no objection from the Revenue, we permit the withdrawal of assessee’s appeal. Accordingly, this appeal of assessee is dismissed as withdraw.

3.

In the result, assessee’s appeal stands dismissed as withdrawn. Order pronounced in open court on 18/01/2017

Sd/- Sd/- (S.S.Viswanethra Ravi) (Waseem Ahmed) Judicial Member Accountant Member *Dkp, Sr.P.S �दनांकः- 18/01/2017 कोलकाता / Kolkata आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. अपीलाथ�/Appellant-M/s Everest Commerce Pvt. Ltd., C/o Rajesh Mohan & Asso- ciates, Chartered Accountants, Unit No. 18, 5th Fl, 34, Ganesh Ch. Avenue, Kolkata-13 2. ��यथ�/Respondent-CIT,Kolkata-1, 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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