THE TINPLATE COMPANY OF INDIA LTD.,KOLKATA vs. DCIT, CIR-3(1), KOLKATA, KOLKATA

PDF · subscribers
ITA 1066/KOL/2016Status: DisposedITAT Kolkata03 January 2017AY 2011-20122 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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. The assessee's counsel requested permission to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the CIT's order under Section 263 should be permitted to be withdrawn.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 “B” KOLKATA

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

आदेश /O R D E R

PER S.S.Viswanethra Ravi, Judicial Member:-

1.

This appeal of assessee is against the order 19.03.2016 passed by Commissioner of Income Tax-I, Kolkata u/s 263 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) for assessment year 2011-12.

2.

It was submitted that Ld. Counsel for the assessee that no orders are required in this appeal and ought permission for withdrawal of the same. Ld. DR has not objected the withdrawal of the appeal. As there is no objection from A.Y. 2011-12 The Tinplate Co. of India Ltd. Vs. DCIT, Cir-3(1) Kol. Page 2 the Revenue, we permit the withdrawal of this appeal. Accordingly, this appeal of assessee is dismissed as withdrawn.

More judgments on Section 263

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

Recent GST High Court judgments

Search GST case law →