BANSIWALA DISTRIBUTORS PVT. LTD.,KOLKATA vs. COMMISSIONER OF INCOME-TAX-I, KOLKATA, KOLKATA

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ITA 2843/KOL/2013Status: DisposedITAT Kolkata18 August 2016AY 2008-20092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income Tax under Section 263. During the hearing, the assessee requested permission to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn upon their request.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘B’ BENCH, KOLKATA

Before: Shri P.M. Jagtap & Shri N.V. Vasudevan

Per Shri P.M. Jagtap :- This appeal filed by the assessee is directed against the order of ld. Commissioner of Income Tax, Kolkata-1, Kolkata dated 07.03.2013 for the assessment year 2008-09 passed under section 263 of the Income Tax Act, 1961.

2.

At the time of hearing before us, the assessee has moved an application seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought ./2013 Assessment year: 2008-2009 Page 2 of 2 by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

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