TRANS SCAN SECURITIES PVT. LTD.,KOLKATA vs. ACIT, CIRCLE - 7, KOLKATA, KOLKATA

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ITA 1137/KOL/2010Status: DisposedITAT Kolkata05 November 2015AY 2005-061 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 authorized representative filed a letter requesting to withdraw the appeal. The revenue had no objection to this request. The Tribunal permitted the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). The assessment was framed by the ACIT under Section 147/143(3) of the Income-tax Act for AY 2005-06.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 147,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH: KOLKATA

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

Hearing: 05.11.2015Pronounced: 05.11.2015

Assessment Year: 2005-06 Trans Scan Securities Pvt. Ltd. Vs. Assistant Commissioner of Income-tax, (PAN: AAACT9239M) Circle-7, Kolkata. (Appellant) (Respondent) Date of hearing: 05.11.2015 Date of pronouncement: 05.11.2015 For the Appellant: Shri Shanti Kumar Patni, Ld. AR For the Respondent: Shri Amitabh Roy, JCIT ORDER

Per Shri Mahavir Singh, JM:

1.

This appeal by assessee is arising out of order of CIT(A)-VIII, Kolkata in Appeal No.591/CIT(A)-VIII/Kol/08-09 dated 12.05.2010. Assessment was framed by ACIT, Circle-7, Kolkata u/s. 147/143(3) of the Income-tax Act, 1961 (hereinafter referred to as the “Act”) for AY 2005-06 vide its order dated 31.12.2008.

2.

At the time of hearing, Ld. AR of the assessee filed a letter dated 05.11.2015 and submitted that he wants to withdraw the appeal filed by the assessee. Ld. Sr. DR has got no objection to this prayer of the assessee. Hence, we permit the withdrawal of the appeal. Appeal of assessee is dismissed as withdrawn. 3. In the result, the appeal of assessee is dismissed as withdrawn. 4. Order is pronounced in the open court. Sd/- Sd/- (M. Balaganesh) (Mahavir Singh) Accountant Member Judicial Member Dated : 5th November, 2015 Jd. Sr. P.S Copy of the order forwarded to: APPELLANT – Trans Scan Securities Pvt. Ltd., 3A, Auckland Place, 4th 1. floor, Kolkata-700 017 Respondent – ACIT, Circle-7, Kolkata. 2 The CIT(A), Kolkata 3. 4. CIT Kolkata 5. DR, Kolkata Benches, Kolkata /True Copy, By order,

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