MICRO DEALERS PVT LTD,KOLKATA vs. I.T.O WD - 4(2),KOLKATA, KOLKATA

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ITA 1118/KOL/2013Status: DisposedITAT Kolkata26 May 2016AY 2008-092 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee filed an application to withdraw the appeal. The Departmental Representative had no objection. The Tribunal granted permission and dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income Tax under section 263 of the Income Tax Act, 1961. The appeal was for the assessment year 2008-09.

What were the issues?

The primary issue was whether the assessee's appeal against the CIT(A)'s order under section 263 should be allowed to be withdrawn.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 ‘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, Kolkata-II, Kolkata dated 28.03.2013 for the assessment year 2008-09 passed under section 263 of the Income Tax Act, 1961.

2.

At the time of hearing fixed today, i.e. on 26.05.2016, 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 ./2013 Assessment year: 2008-2009 Page 2 of 2 permission as sought by the assessee is granted and this appeal is dismissed as withdrawn.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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