SHRI MADANLAL TOSHNIWAL,HOOGHLY vs. C.I.T - XX,KOLKATA, KOLKATA

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ITA 1211/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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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. The assessee's counsel filed an application seeking to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.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 ‘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-XX, Kolkata dated 22.02.2013 for the assessment year 2008-09 passed under section 263 of the Income Tax Act, 1961.

2.

None has appeared on behalf of the assessee at the time of hearing fixed today, i.e. on 26.05.2016. An application dated 25.05.2016 written by Shri Paras Kochar, Advocate of M/s. Madan Lal Toshniwal has been placed before the Bench 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 ld. counsel for the assessee is granted and this appeal is dismissed as withdrawn.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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