Indira Gandhi National Tribal University vs. Additional Commissioner Of Income Tax (Tds)

WP-4167-2016 (INDIRA GANDHI NATIONAL TRIBAL UNIVERSITY Vs ADDITIONAL COMMISSIONER OF INCOME TAX (TDS)) 27-04-2016 Shri Mukesh Agrawal, learned counsel for the petitioner. Shri Sanjay Lal, learned counsel for the respondents. By order dated 10.03.2016 an interim order was passed staying the operation of notice dated 06.01.2016 (Annexure-P/5) whereby the Department intended to impose penalty on the assessee by resorting to the provisions of Section 271C of the Income Tax Act, 1961. It is mutually agreed by counsel that after passing of this order, the ITAT has considered and decided the appeal filed by the assessee vide order dated 08.04.2016 which is placed. In view of the order passed by the ITAT, Jabalpur (M.P.) in ITAT No.115/116/JAB/2015 pertaining to the assessment year 2011-2012 and 2012-2013, this petition has become infructuous. Accordingly, it is disposed of with no orders as to cost. (S.K. SETH) JUDGE (H.P. SINGH) JUDGE