JHARIA COKE PRIVATE LTD.,KOLKATA vs. CIT, KOLKATA-III, KOLKATA

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ITA 773/KOL/2014Status: DisposedITAT Kolkata11 February 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 Consequently, the appeal was dismissed as withdrawn.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The primary issue was whether the appeal filed by the assessee should be withdrawn. The Tribunal considered 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 ‘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-III, Kolkata dated 27.03.2014 passed under section 263 of the Income Tax Act, 1961.

2.

At the time of hearing before us, the assessee has filed a letter seeking permission of the Bench to withdraw this appeal. Since the ld. D.R. has no objection in this regard, the permission as sought by the ./2014 Assessment year: 2009-2010 Page 2 of 2 assessee is granted and this appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed.

Order pronounced in the open Court on February 11, 2016.

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