DIAMOND TRADECOM PVT. LTD.,MUMBAI vs. CIT, -I, KOLKATA, KOLKATA

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ITA 1435/KOL/2015Status: DisposedITAT Kolkata07 June 2016AY 2009-20102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.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. At the hearing, no one appeared on behalf of the assessee, and a withdrawal application was filed.

What were the issues?

The primary issue was whether the appeal filed by the assessee should be withdrawn.

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 ‘D’ 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-1, Kolkata dated 03.03.2014 for the assessment year 2009-10 passed under section 263 of the Income Tax Act, 1961.

2.

At the time of hearing fixed today, i.e. on 08.06.2016, none has appeared on behalf of the assessee. Moreover the Director of the assessee-company has filed an application dated 03.06.2016 seeking the ./2015 Assessment year: 2009-2010 Page 2 of 2 permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by the assessee is granted and this appeal is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed.

Order pronounced in the open Court on June 08, 2016.

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