MOHAR CREATIONS LLP,PUNE vs. ACIT CPC(TDS), GHAZIABAD

PDF · subscribers
ITA 1964/PUN/2019Status: DisposedITAT Pune21 June 2022AY 2014-152 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 tribunal noted the assessee's wish not to press the appeals. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed two appeals against orders passed under section 200A of the Income Tax Act for AY 2014-15 and 2015-16. The assessee's authorized representative requested to withdraw both appeals.

What were the issues?

The primary issue was the assessee's request to withdraw the appeals filed against orders under section 200A.

Which sections of the Income-tax Act were involved?

Section 200A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A”

Before: SHRI S.S.GODARA & DR. DIPAK P. RIPOTE

For Appellant: Shri Sarvesh Khandelwal - AR
For Respondent: Shri S P Walilmbe – DR
Hearing: 16/06/2022Pronounced: 21/06/2022

ORDER PER DR.DIPAK P.RIPOTE, AM: These two appeals filed by the Assessee are directed against the separate orders of ld.Commissioner of Income-tax(Appeals), Pune-10’s, order both dated 15.10.2019 for the Assessment Year 2014-15 and 2015-16 respectively, involving proceedings under section 200A of the Income Tax Act, 1961(in short “the Act”).

1.

The appeal came up for hearing on 09th June, 2022. At the 2. time of hearing, Shri Sarvesh Khandelwal, ld.Authorised Representative(ld.AR) present for assessee. The ld.AR submitted that as per the Instruction of his client, both these appeals may

ITA No’s.1964 & 1965/PUN/2019 for A.Y’s.2014-15(26Q–Q4) & 2015-16(26Q – Q2) Mohar Creations LLP, Pune (02 Appeals) permitted to be withdrawn and further prayed for withdrawal of both the appeals.

3.

The ld.Departmental Representative [ld.DR] appearing for the Revenue has no objection if the appeal of assessee is dismissed as withdrawn.

4.

We find during the course of hearing at the outset that the ld.AR for the assessee has submitted therein that he does not wish to press for the instant case.

5.

Resultantly, both the appeals of the assessee are “Dismissed as Withdrawn”. Order pronounced in the open Court on 21st June, 2022.

More judgments on Section 200A

All 4,379 judgments and leading authorities on Section 200A →

Recent GST High Court judgments

Search GST case law →