GKW LIMITED,KOLKATA vs. C.I.T KOL - 1,KOLKATA, KOLKATA

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ITA 953/KOL/2013Status: DisposedITAT Kolkata24 October 2016AY 2008-092 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 Income Tax Appellate Tribunal noted the assessee's request to withdraw the appeal and the revenue's lack of objection. Consequently, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income-tax under Section 263. At the time of hearing, the assessee's representative stated that the appellant no longer wished to pursue the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw their appeal against the CIT's order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’BENCH,

Before: Shri M.Balaganesh, & Shri S.S.Viswanethra Ravi

This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax, Kolkata dated 26- 03-2013 passed u/s. 263 of the I.T Act, 1961.

2.

At the time of hearing before us the ld.AR for the assessee has submitted that he wants to withdraw the appeal filed by the assessee by stating as under:- “1.0 This is with reference to the captioned appeal fixed for hearing on 24-10-2016 for the captioned Assessment year. In this regard, as directed by the appellant, it is humbly submitted before Your Honours that the appellant does not wish to pursue the appeal filed before your Honours against the order u/s. 263 dated 26-03-2013. 2.0 Under the circumstances, we, on behalf of the appellant, would humbly request Your Honours to allow the appellant to withdraw the appeal.” G K W Limited

3.

Ld.DR appearing on behalf of the revenue has not objected to the above proposition of the assessee.

4. In view of the above, the appeal filed by the assessee is dismissed as withdrawn.

In the result, the appeal of assessee is dismissed. 5.

ORDER PRONOUNCED IN OPEN COURT ON 24 /10/2016 Sd/- Sd/- M.Balaganesh S.S. Viswanethra Ravi Accountant Member Judicial Member Dated 24/10/2016 Copy of the order forwarded to: 1. The Appellant/Assessee : M/s. G K W Limited Central Plaza, 2/6 Sarat Bose Road, Office Space No. 406, 4th Floor, Kolkata-700 020. 2 The Respondent/Department- The Commissioner of Income Tax - Kolkata-1, P-7 Chowringhee Square, Kolkata-700 069. 3 /The CIT(A)

4.

The CIT DR, Kolkata Bench 5.

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