M/S JAGDAMBA INDUSTRIES LTD.,KOLKATA vs. CIT-3, KOLKATA, KOLKATA

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ITA 467/KOL/2016Status: DisposedITAT Kolkata15 February 2017AY 2011-20122 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 seeking permission to withdraw 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 against an order passed by the Commissioner of Income Tax-3, Kolkata, under Section 263 of the Income Tax Act, 1961. The appeal was for the assessment year 2011-12.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.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, KOLKATA BENCH “A” KOLKATA

Before: Shri N.V.Vasudevan & Shri Waseem Ahmed

आदेश /O R D E R

PER Waseem Ahmed, Accountant Member:-

This is an appeal filed by the assessee against the order of Commissioner of Income Tax-3, Kolkata for the assessment year 2011-12, in the matter of order passed u/s 263 of the Income Tax Act, 1961 vide his order dated 25.01.2016.

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