CESC LTD.,KOLKATA vs. DCIT, CIR-6(1), KOLKATA

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ITA 2167/KOL/2019Status: DisposedITAT Kolkata29 February 2024AY 2006-07Bench: Shri Sanjay Garg (Judicial Member), Shri Rajesh Kumar (Accountant Member)2 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, on instructions from the client, withdrew the appeal before the Tribunal. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee, CESC Ltd, filed an appeal before the Income Tax Appellate Tribunal against an order passed by the CIT(A). The appeal was for the assessment year 2006-07.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH KOLKATA

Before: Shri Sanjay Garg & Shri Rajesh Kumar

order

: February 29, 2024 ORDER

Per Sanjay Garg, Judicial Member:

1.

The present appeal has been preferred by the assessee against the order dated 14.08.2019 of the Commissioner of Income Tax Appeals)-20, Kolkata [hereinafter referred to as ‘CIT(A)’] passed u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’).

2.

At the outset, Shri J. P. Khaitan, Sr. counsel for the assessee has stated at bar that as per the instruction of his client, he withdraws the present appeal. The appeal of the assessee is, therefore, dismissed as withdrawn. 3. In the result, the appeal of the assessee is dismissed as withdrawn. Kolkata, the 29th February, 2024.

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