M/S. UTKAL HIGHWAYS,CUTTACK vs. CIT, CUTTACK

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ITA 271/CTK/2015Status: DisposedITAT Cuttack11 July 2017AY 2010-112 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 was not pressing the appeal. Consequently, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee filed an appeal against an order passed by the CIT under Section 263 of the Income Tax Act for the assessment year 2010-2011. The assessee's representative stated that they were not pressing the appeal.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as not pressed.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH, CUTTACK

Before: S/SHRI N.S SAINI & PAVAN KUMAR GADALE

For Appellant: Shri K.K.Bal, AR
For Respondent: Shri D.K.Pradhan, DR
Hearing: 11/07

Per N.S.Saini, AM

This is an appeal filed by the assessee against the order u/s.263 of

the Act of the ld CIT Cuttack, dated 31.3.2015, for the assessment year

2010-2011.

2.

At the very outset, ld A.R. of the assessee submitted that he is not

pressing the appeal filed by the assessee, to which, ld D.R. had no

objection.

2 ITA No. 271 /CT K/ 2015 Asse ssment Year:20 10- 201 1

3.

In view of above, we dismiss the appeal filed by the assessee as not

pressed.

Order pronounced in the open court on 11 /07/2017 in the presence of parties. Sd/- sd/ (Pavan Kumar Gadale) (N.S Saini) JUDICIALMEMBER ACCOUNTANT MEMBER Cuttack; Dated /07/2017 B.K.Parida, SPS Copy of the Order forwarded to : 1. The appellant: M/s. Utkal Highways, Shreevihar Colony, Tulsipur, Cuttack 2. The Respondent. CIT, Cuttack 3. The CIT(A)-Cuttack 4. DR, ITAT, Cuttack 5. Guard file. //True Copy// BY ORDER,

SR.PRIVATE SECRETARY ITAT, Cuttack

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