VISION COMPONENTS PVT LTD,KOLKATA vs. C.I.T KOLKATA - III,KOLKATA, KOLKATA

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ITA 1043/KOL/2013Status: DisposedITAT Kolkata27 October 2016AY 2008-093 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the appeal and the revenue did not object. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the CIT under Section 263. During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal against the CIT's revisionary 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-III, Kolkata dated 28-02-2013 passed u/s. 263 of the I.T Act, 1961 for the assessment year 2008-09.

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 and placed on record a letter dt. 27-10-2016 praying the Tribunal to withdraw the appeal by submitting as under:- In the matter of: Vision Components Pvt. Ltd ‘A’Bench; A.Y : 2008-09

In regard to the aforesaid matters, as per the instruction from my aforesaid client, I withdraw the aforesaid appeal filed by my client against the order passed by the Ld. Commissioner of Income Tax. Sd/- Authorised Advocate” 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 In view of the above, the appeal filed by the assessee is dismissed as withdrawn.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 27 /10/2016 Sd/- Sd/- M.Balaganesh S.S. Viswanethra Ravi Accountant Member Judicial Member Dated 27/10/2016 Copy of the order forwarded to: 1. The Appellant/Assessee : M/s. Vision Components Pvt.Ltd 21A, Shakespeare Sarani, 3rd Floor, Kolkata-17. 2 The Respondent/Department- The Commissioner of Income Tax - Kolkata-III, 5th Floor, P-7 Chowringhee Square, Kolkata-700 069. 3 /The CIT(A)

4.

The CIT DR, Kolkata Bench 5.

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