M/S POSITIVE COMMERCIAL PVT. LTD.,KOLKATA vs. CIT- 2, KOLKATA, KOLKATA

PDF · subscribers
ITA 667/KOL/2015Status: DisposedITAT Kolkata16 January 2017AY 2010-20112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission for the withdrawal of the appeal as the Revenue did not object. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

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. During the hearing, the assessee's counsel sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn, with no objection from the Revenue.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 2010-11 is directed against the order passed by Commissioner of Income Tax-2, Kolkata u/s 263 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) vide his order dated 18.03.2015.

Shri S. Jhajharia, 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 Positive Commercial Pvt. Ltd. Vs. CIT-2 Kol. Page 2 2. At the time of hearing Ld. Counsel for the assessee wished to seek permission 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 withdrawal.

3.

In the result, assessee’s appeal stands dismissed as withdrawn. Order pronounced in open court on 16/01/2017

Sd/- Sd/- (S.S.Viswanethra Ravi) (Waseem Ahmed) Judicial Member Accountant Member *Dkp, Sr.P.S �दनांकः- 16/01/2017 कोलकाता / Kolkata आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. अपीलाथ�/Appellant-M/s Positive Commercial Pvt. Ltd., C/o Salarpuria Jajodia & Co., 7, C.R. Avenue, Kolkata-72 2. ��यथ�/Respondent-CIT,Kolkata-2,Aayakar Bhawan, 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.

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →