M/S ASHIANA HOMES PVT. LTD.,KOLKATA vs. DCIT, CIR-8(1), KOLKATA, KOLKATA

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ITA 1164/KOL/2016Status: DisposedITAT Kolkata04 January 2017AY 2011-20122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 Principal Commissioner of Income Tax under section 263. During the hearing, the assessee's Director applied to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn as requested.

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 ‘B’ BENCH, KOLKATA

Before: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Per Shri P.M. Jagtap, A.M..: This appeal filed by the assessee is directed against the order of ld. Principal Commissioner of Income Tax, Kolkata-3, Kolkata dated 21.03.2016 passed under section 263 of the Income Tax Act, 1961.

2.

At the time of hearing fixed today, i.e. on 04.01.2017, the Director of the assessee-Company has moved an application seeking permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in ./2016 Assessment year: 2011-2012 Page 2 of 2 this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

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