ANAND KUMAR SHARMA,HOWRAH vs. DCIT, CC-2(1),KOLKATA. , KOLKATA

ITA 1120/KOL/2023Status: DisposedITAT Kolkata29 February 2024AY 2014-15Bench: DR. MANISH BORAD, HON’BLE (Accountant Member), SHRI ANIKESH BANERJEE, HON’BLE (Judicial 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 tribunal noted that the assessee's counsel was not pressing the appeal. Consequently, the appeal was dismissed as not pressed.

What were the facts?

The assessee filed an appeal against the order of the learned CIT(A) for the assessment year 2014-15. The assessee's counsel informed the tribunal that the appeal was not being pressed.

What were the issues?

Whether the appeal should be dismissed as not pressed.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, KOLKATA

Before: DR. MANISH BORAD, HON’BLE & SHRI ANIKESH BANERJEE, HON’BLE

For Appellant: Shri Sushil Kumar Pransukha, FCA

Hearing: 30/01/2024Pronounced: 29/02/2024

O R D E R

PER DR. MANISH BORAD, ACCOUNTANT MEMBER :

The above captioned appeal is directed at the instance of the assessee against the order of the learned Commissioner of Income Tax (Appeals) - 20, Kolkata, (hereinafter the “ld. CIT(A)”) dt. 24/08/2023, passed u/s 250 of the Income Tax Act, 1961 (“the Act”) for the Assessment Year 2014-15.

At the outset, the ld. Counsel for the assessee submitted that he is not pressing this appeal. The assessee has also filed an application dt. 30/01/2024 via e-mail to this effect, print out of which is kept on record. Accordingly, this appeal is dismissed as not pressed.

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