Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Income Tax Appellate Tribunal - Kolkata

M/S. Mantri Tea Company Pvt. Ltd., , ... vs Dcit, Cc - 4(3), Kolkata , Kolkata on 20 November, 2019

                                                               ITA No. 969/KOL/2018
                                                              Assessment Year: 2010-2011
                                                        M/s. Mantri Tea Company Pvt. Limited

                  IN THE INCOME TAX APPELLATE TRIBUNAL,
                        KOLKATA 'A' BENCH, KOLKATA

                   Before Shri P.M. Jagtap, Vice-President
               and Shri Satbeer Singh Godara, Judicial Member

                               I.T .A. No. 969/KOL/2018
                              Assessment Year: 2010-2011

M/s. Mantri Tea Com pany Pvt. Limi ted,.... .......................................Appellant
Continental Chambers, 4 t h Floor,
15A, Hemanta Basu Sarani, Ko lkata-700 001
[PAN: AACCD4001B]
      -Vs.-
Deputy Commissioner of Income Tax,........ ....................................Respondent
Central Ci rcle-4 (3), Kolkata,
Aayakar Bhawan Po orva, 5 t h Floor, Roo m No. 501,
110, Shantipally, Ko lkata-700107

Appearances by:
N o n e, fo r the Appellant
Dr. A.K. Nayak, CIT, for the Responden t
Date of concluding th e hearing : November 20, 2019
Date of pronouncing the order : November 20, 2019

                             O R D E R

Per Shri P.M. Jagtap, Vice-President:-

This appeal filed by the assessee is directed agai nst the order of ld. Principal Commissioner of Income Tax, Central, Kolkata-2, Kolkata dated 19.03.2018 passed u nder section 263 of th e Income Tax Ac t, 1961.

2. None appeared on behalf of the assessee at the time of hearing fi xed today. However, a letter dated 18.11.2019 is filed by the Director of the assessee-company 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in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.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 November 20, 2019.

                          Sd/-                              Sd/-
                (Satbeer Singh Godara)                        (P.M. Jagtap)
                   Judicial Member                            Vice-President)

Kolkata, the 20 t h day of November, 2019 1 ITA No. 969/KOL/2018 Assessment Year: 2010-2011 M/s. Mantri Tea Company Pvt. Limited Copies to : (1) M/s. Mantri Tea Com pany Pvt. Limi ted, Continental Chambers, 4 t h Floor, 15A, Hemanta Basu Sarani, Ko lkata-700 001 (2) Deputy Commissioner of Income Tax, Central Ci rcle-4 (3), Kolkata, Aayakar Bhawan Po orva, 5 t h Floor, Roo m No. 501, 110, Shantipally, Ko lkata-700107 (3) Principal Commissioner of Income T ax, Central, Kolkat a-2 , Kolkata;

(4) The Depart ment al Represent ative (5) Guard File By order Assistant Registrar, Income Tax Appellate Tribunal, Kolkata Benches, Kolkata Laha/Sr. P.S. 2