NARANGS INTERNATIONAL HOTELS PVT. LTD,MUMBAI vs. ITO (TDS)(OSD)-2(2), MUMBAI

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ITA 87/MUM/2019Status: DisposedITAT Mumbai30 January 2020AY 2006-072 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against orders passed under Sections 201(1) & 201(1A) of the Income Tax Act. The assessee requested permission to withdraw the appeals due to the smallness of the disputed amount.

What were the issues?

Whether the assessee should be allowed to withdraw their appeals due to the smallness of the disputed amount.

Which sections of the Income-tax Act were involved?

Section 201(1),Section 201(1A)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “B”, MUMBAI

Before: SHRI MAHAVIR SINGH & SHRI MANOJ KUMAR AGGARWAL

For Appellant: Shri Nikesh P. Jain
For Respondent: Ms. Kavita P. Kaushik
Hearing: 30/01/2020Pronounced: 30/01/2020

PER MAHAVIR SINGH, VICE PRESIDENT

1.

These appeals are filed by the assessee against separate orders of CIT(A)-60, Mumbai dated 08.10.2018 for assessment years 2006-07 and 2007- 08 which in turn have arisen from orders of Assessing Officer passed under Sections 201(1) & 201(1A) of the Income Tax Act, 1961 (in short ‘the Act’), both dated 31.03.2011.

2.

At the time of hearing, the learned representative for the assessee made a request for permission to withdraw the appeals and submitted letters dated 27.01.2020, which read as under :-

In this connection, we submit that due to smallness of the amount disputed in appeal, the Appellant is not interested in pursuing the same. We therefore request your Honour to allow us to withdraw the appeal and oblige.”

3.

The learned DR did not object to the aforesaid plea of assessee. Accordingly, the appeals of assessee are dismissed as withdrawn.

4.

In the result, appeals of the assessee are dismissed as withdrawn.

Order pronounced in the open court on 30th January, 2020.

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