M/S STRONG COMMOTRADE PVT. LTD.,KOLKATA vs. CIT, KOLKATA-2, KOLKATA, KOLKATA

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ITA 668/KOL/2015Status: DisposedITAT Kolkata16 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 sought permission to withdraw the appeal. The Departmental Representative did not object to the withdrawal. The Tribunal granted permission for withdrawal.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income Tax-2, Kolkata under Section 263 of the Income Tax Act, 1961. The appeal pertained to the Assessment Year 2010-11.

What were the issues?

The primary issue was whether the assessee should be permitted 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-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 Strong Commotrade 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In the result, assessee’s appeal stands dismissed as withdrawn.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 Strong Commotrade 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.

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