PARKIN MARKETING PVT LTD,KOLKATA vs. C.I.T KOLKATA - II, KOLKATA

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ITA 939/KOL/2013Status: DisposedITAT Kolkata25 May 2016AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. As a consequence, the appeal filed by the assessee was dismissed as withdrawn.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 CIT under Section 263 of the Income Tax Act for the assessment year 2008-09. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw their appeal against the CIT's order. The primary issue was the procedural aspect of withdrawing the appeal.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH : KOLKATA

Before: Hon’ble Shri P.M.Jagtap, AM & Sri N.V.Vasudevan, JM ]

Per P.M.Jagtap, AM

1.

This is an appeal by the Assessee against the order dated 28.03.2013 of CIT- Kolkata-II, passed u/s 263 of the I.T.Act relating to AY 2008-09.

2.

The assessee has filed an application dated nil requesting for the withdrawal of appeal. The ld. DR did not raise any objection. We permit the assessee to withdraw this appeal. 3. In the result, the appeal is dismissed as withdrawn.

Order pronounced in the Court on 25.05.2016. Sd/- Sd/- [N.V.Vasudevan] [P.M.Jagtap] Judicial Member Accountant Member Dated : 25.05.2016. [RG PS]

Parkin Marketing Pvt. Ltd. A.Yr.2008-09 Copy of the order forwarded to: 1.Parkin Marketing Pvt. Ltd., 63, Radha Bazar Street, 3rd Floor, Room No.43, Kolkata- 700001. 2. CIT-II, Kolkata 4. CIT(DR), Kolkata Benches, Kolkata.

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