SRI SURYA PRAKASH BAGLA,KOLKATA vs. DCIT, CENTRAL CIRCLE - VII, KOLKATA, KOLKATA
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The assessee's counsel, upon receiving instructions from the assessee, prayed for the withdrawal of all the appeals. The Departmental Representative had no objection to this request.
What were the facts?
The assessee filed three appeals before the ITAT against the common order of the CIT(A). The assessments were framed under section 153A/143(3) of the Income-tax Act for assessment years 2003-04 to 2005-06.
What were the issues?
The primary issue was the assessee's request to withdraw the appeals filed before the tribunal.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “B” BENCH: KOLKATA
Before: Shri M. Balaganesh, AM & Shri K. Narasimha Chary, JM]
ORDER Per Shri K. Narasimha Chary, JM:
All these three appeals by assessee are arising out of common order of CIT(A), Central-1, vide Appeal Nos. 236-242/CC-VII/CIT(A)C-1/Kol/10-11 dated 06.08.2012. Assessments were framed by DCIT, CC-VII, Kolkata u/s. 153A/143(3) of the Income-tax act, 1961 (hereinafter referred to as “the Act”) for AY 2003-04 to 2005-06 vide his separate orders all dated 31.12.2010.
At the time of hearing, Ld. Counsel for the assessee submitted that he has received instruction from the assessee to withdraw the appeals. Hence, he prayed for withdrawal of all the appeals. Ld. DR has got no objection to this prayer of the Ld. AR of the assessee. Hence, we dismiss all the three appeals of the assessee as withdrawn.
In the result, all the three appeals of the assessee are dismissed as withdrawn.
Order pronounced in the open court.
Sd/- Sd/- (M. Balaganesh) (K. Narasimha Chary) Accountant Member Judicial Member
Dated : 2nd August, 2016 Jd.(Sr.P.S.)
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