ZAHEED JAFFER MIYA,MUMBAI vs. ITO 15(1)(1), MUMBAI

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ITA 6777/MUM/2016Status: DisposedITAT Mumbai22 March 2018AY 2009-102 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 request for withdrawal of the appeal as adequate relief had already been granted. The Revenue did not object to this request.

What were the facts?

The assessee filed an appeal against the confirmation of penalty under section 271(1)(c). However, the assessee later requested to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the penalty order should be dismissed as withdrawn.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “L” BENCH, MUMBAI

Before: SHRI C.N. PRASAD, JM & SHRI MANOJ KUMAR AGGARWAL, AM

For Respondent: DR Assessee by :

आदेश /O R D E R

Per Manoj Kumar Aggarwal (Accountant Member) 1. The captioned appeal by assessee for Assessment Year [AY] 2009-10 contest the order of the Ld. Commissioner of Income-Tax (Appeals)-28 Zaheed Jaffer Miya Assessment Year: 2009-10 [CIT(A)], Mumbai, Appeal No.CIT(A)-28/IT-666/17(3)(5)/2015-16 dated 26/02/2016 qua confirmation of penalty u/s 271(1)(c). 2. It is noted that the assessee has vide letter dated 09/03/2018 requested for withdrawal of appeal since adequate relief has already been granted by the Tribunal in CO.No.140/Mum/2017 dated 26/07/2017. The Ld. DR raised no objection against the same. 3. Resultantly the assessee’s appeal stands dismissed in limine.

Order pronounced in the open court on 22nd March , 2018.

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