M/S ASPECTIVE VANIJYA PVT. LTD.,KOLKATA vs. PCIT, CENTRAL, KOLKATA-2, KOLKATA

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ITA 1007/KOL/2016Status: DisposedITAT Kolkata29 September 2016AY 2012-20131 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 requested to withdraw the appeal as per instructions from the assessee. The Tribunal permitted the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the Principal Commissioner of Income-tax. The assessment for the relevant year was framed by the DCIT.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH: KOLKATA

Before: Shri P. M. Jagtap, AM & Shri K. Narasimha Chary, JM]

Hearing: 29.09.2016Pronounced: 29.09.2016

ORDER

Per Shri K. Narasimha Chary, JM:

1.

This appeal by assessee is arising out of order of Pr. CIT, Central, Kolkata-2, Kolkata vide No. PCIT Central,Kol-2/263/2015-16/7786-88 dated 22.03.2016. Assessment was framed by DCIT, Central Circle-XXVII, Kolkata u/s. 143(3) of the Income Tax Act, 1961 for AY 2012-13 vide his order dated 27.03.2014.

2.

At the outset, the Ld. Counsel for the assessee stated that he wants to withdraw this appeal filed by assessee as he has been received instruction from the assessee. Ld. DR has not objected to this prayer of the assessee. Accordingly, we permit the withdrawal and dismiss the appeal of assessee as withdrawn. 3. In the result, the appeal of assessee is dismissed as withdrawn. 4. Order is pronounced in the open court. (P. M. Jagtap) Judicial Member

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