M/S. TITAGARH WAGONS LTD.,KARNATAKA vs. DCIT, CIRCLE - 1, KOLKATA, KOLKATA

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ITA 1714/KOL/2014Status: DisposedITAT Kolkata03 May 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, M/s. Titagarh Wagons Limited, filed an appeal against an order passed by the Commissioner of Income Tax under section 263. During the hearing, the assessee sought permission to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the CIT's order under section 263 should be permitted to be withdrawn.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 ‘B’ BENCH, KOLKATA

Before: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Per Shri P.M. Jagtap :- This appeal filed by the assessee is directed against the order of ld. Commissioner of Income Tax, Kolkata-I, Kolkata dated 27.03.2014 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 03.05.2016, the assessee has filed an application seeking the permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the ./2014 Assessment year: 2009-2010 Page 2 of 2 permission as sought by the assessee is granted and this appeal is dismissed as withdrawn.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.

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