KUDRAT MERCHANTS PVT LTD,KOLKATA vs. I.T.O WD - 9(4),KOLKATA, KOLKATA

PDF · subscribers
ITA 1120/KOL/2013Status: DisposedITAT Kolkata26 May 2016AY 2008-092 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 Consequently, the appeal was dismissed as withdrawn.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 time of hearing, the assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal against the CIT's revisionary order should be allowed to be withdrawn.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-III, Kolkata dated 01.03.2013 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Assessment year: 2008-2009 Page 2 of 2 permission as sought by the assessee is granted and this appeal is dismissed as withdrawn.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.

Order pronounced in the open Court on May 26, 2016.

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →