I.T.C INFOTECH INDIA LIMITED,KOLKATA vs. C.I.T KOLKATA - I, KOLKATA

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ITA 1337/KOL/2013Status: DisposedITAT Kolkata26 May 2016AY 2007-082 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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. During the hearing, the assessee sought permission to withdraw the appeal.

What were the issues?

Whether the assessee should be permitted to withdraw their appeal. The primary issue was the assessee's request for withdrawal.

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-I, Kolkata dated 15.02.2013 for the assessment year 2007-08 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Assessment year: 2007-2008 Page 2 of 2 permission as sought by the assessee is granted and this appeal is dismissed as withdrawn.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.

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