M/S SUBHLAXMI STOCK MANAGEMENT PVT. LTD.,KOLKATA vs. CIT, KOLKATA-2, KOLKATA

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ITA 694/KOL/2015Status: DisposedITAT Kolkata16 January 2017AY 2009-20102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 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The primary issue was whether the assessee's appeal should be allowed to be withdrawn.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 “D” KOLKATA

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

आदेश /O R D E R

PER Waseem Ahmed, Accountant Member:-

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-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. 2009-10 M/s Subhlaxmi Stock Management 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 Accordingly, this appeal of assessee is dismissed as withdrawn.

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