M/S INFOSYS LTD,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX (TDS) CIRCLE-2(1), BANGALORE
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal allowed the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against an order confirming a demand under section 200A and interest under section 201(1A) for assessment year 2009-10. During the hearing, the assessee requested to withdraw the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw their appeal against a demand and interest levied under specific sections of the Income Tax Act.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, ‘B’ BENCH : BANGALORE
Before: SHRI A.K GARODIA & SMT. BEENA PILLAI
ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order dated 19/09/2017 passed by Ld.CIT(A)-13, Bangalore room for assessment year 2009-10 challenging demand confirmed under section 200A and interest levied under section 201 (1A) of the Act. 2. Today, during the course of hearing, Ld.AR referred to letter filed before this Tribunal by assessee, submitting that assessee wishes to withdraw the appeal.
For sake of convenience letter filed by assessee is scanned and reproduced as year under:
In view of the above submission by assessee, we allow appeal to be withdrawn. In the result appeal filed by assessee stands dismissed as withdrawn. Order pronounced in the open court on 15th Sept, 2020. Sd/- Sd/- (A.K GARODIA) (BEENA PILLAI) Accountant Member Judicial Member Bangalore, Dated, the 15th Sept., 2020. /Vms/ Copy to: 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT, Bangalore 6. Guard file
More judgments on Section 200A
- Mulchand Ramkishan Laddha, Pune vs Income Tax Officer (TDS-2), PuneITA 874/PUN/2026[2013-14]Status: Disposed30 Sept 2026AY 2013-14
- Suyash Dhondu Paste, Ratnagiri vs Income Tax Officer, TDS, KolhapurITA 2669/PUN/2026[2015-16]Status: Disposed28 Sept 2026AY 2015-16
- Suyash Dhondu Paste, Ratnagiri vs Income Tax Officer, TDS, KolhapurITA 2668/PUN/2026[2015-16]Status: Disposed28 Sept 2026AY 2015-16
- Suyash Dhondu Paste, Ratnagiri vs Income Tax Officer, TDS, KolhapurITA 2667/PUN/2026[2015-16]Status: Disposed28 Sept 2026AY 2015-16
- Suyash Dhondu Paste, Ratnagiri vs Income Tax Officer, TDS, KolhapurITA 2666/PUN/2026[2014-15]Status: Disposed28 Sept 2026AY 2014-15
Recent GST High Court judgments
Search GST case law →- Dwaraka Jewellers, Bhubaneswar vs. Superintendent, CGST And Central Excise, BhubaneswarOrissa · 31 Oct 2026
- M/S N D Waddar And Co vs. Sri Gaurav GuptaKarnataka · 30 Oct 2026
- Kanwar Enterprises Private Limited vs. The Joint Commissioner - State TaxTelangana · 30 Oct 2026
- M/S. Bangi Mines And Minerals vs. The State Of TelanganaTelangana · 30 Oct 2026
- M/S. Arka Business Solutions vs. Principal Commissioner Of CustomsTelangana · 30 Oct 2026