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Income Tax Appellate Tribunal, MUMBAI ‘A’ BENCH, MUMBAI.
Before: SHRI B.R. BASAKARAN & SHRI RAHUL CHAUDHARY
O R D E R Per Bench : The assessee has filed these appeals challenging the orders passed by Ld CIT(A)-40, Mumbai confirming the penalty levied u/s.271(1)(c) of Income Tax Act, 1961 (in short ‘the Act’) for the assessment years 1992-93 and 1993-94.
At the time of hearing, the assessee filed a letter dt.27.12.2022 wherein he has expressed his desire to withdraw these appeals for the reason that substantial amount of addition(s) made in both the years have been deleted by the Tribunal vide its order dt.13.12.2022 passed in and ITA No.7376/Mum/2013.
2 & 5018/Mum/2013 3. The learned Department Representative did not object to the plea of the assessee. Accordingly, we allow the assessee to withdraw both the appeals. 4. In the result, both the appeals of assessee are dismissed as withdrawn. Pronounced in the open court on 27th Dec., 2022.