M/S BCH ELECTRIC LIMITED (FORMERLY M/S BHARTIA INDUSTRIES LTD),KOLKATA vs. D.C.I.T CIR - 7,KOLKATA., KOLKATA

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ITA 505/KOL/2013Status: DisposedITAT Kolkata13 November 2015AY 2008-20092 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel requested to withdraw the appeal as per instructions from the assessee. The Departmental Representative had no objection to this request.

What were the facts?

The assessee filed an appeal before the ITAT against a revision order passed by the CIT under Section 263. The assessment was originally framed under Section 143(3).

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH: KOLKATA

Before: Shri Mahavir Singh, JM & Shri M. Balaganesh, AM)

Hearing: 30.11.2015Pronounced: 30.11.2015

Per Mahavir Singh, JM:

1.

This appeal filed by assessee is arising out of revision order of CIT, Kolkata-III, vide no. CIT-III/DC(HQ)-3/Kol/263/2012-13/6664 dated 30.01.2013 passed u/s. 263 of the Income-tax Act, 1961 (hereinafter referred to as the Act). Assessment was framed by DCIT, Circle-7, Kolkata u/s. 143(3) of the Act vide its order dated 31.12.2010.

2.

At the time of hearing, Ld. Counsel for the assessee filed a letter dated 30.11.2015 stating that he wants to withdraw the appeal since he has got instructions from the assessee/appellant. Hence, he prayed before the bench that the appeal may kindly be allowed to be withdrawn. Ld. DR has raised no objection to this prayer of assessee. 3. In view of the above, and since Ld. DR has got no objection, we dismiss the assessee’s appeal being withdrawn. 4. In the result, appeal of assessee is dismissed being withdrawn.

Order is pronounced in the open court.

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