WASEEM RUKHSAR AMROHI,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX, NATIONAL FACELESS ASSESSMENT CENTRE, DELHI

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ITA 230/MUM/2024Status: DisposedITAT Mumbai24 July 2024AY 2014-2015Bench: SHRI OM PRAKASH KANT (Accountant Member), SHRI SUNIL KUMAR SINGH ( (Judicial Member)3 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 allowed the assessee to withdraw the appeals to pursue remedies for penalty waiver under Section 273A of the Act before the Principal Commissioner or Commissioner of Income-tax. Consequently, the appeals were dismissed as infructuous, with liberty granted to the assessee to file fresh appeals after exhausting the remedy under Section 273A.

What were the facts?

The assessee filed appeals challenging penalties levied under Section 271(1)(c) of the Income-tax Act for assessment years 2013-14 to 2015-16. These appeals were directed against separate orders passed by the Ld. Commissioner of Income-tax (Appeals).

What were the issues?

Challenge to penalties imposed under Section 271(1)(c) and the assessee's request to withdraw appeals to seek waiver under Section 273A.

Which sections of the Income-tax Act were involved?

Section 271(1)(c),Section 273A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “F” MUMBAI

Before: SHRI OM PRAKASH KANT & SHRI SUNIL KUMAR SINGH

For Appellant: Ms. Rajeshwari Menon, Sr. DR
Hearing: 11/07/2024
2.

In all these appeals, common issue of penalty u/s 271(1)(c) of In all these appeals, common issue of penalty u/s 271(1)(c) of In all these appeals, common issue of penalty u/s 271(1)(c) of the Income-tax Act, 1961 (in short ‘the Act’) has been disputed and tax Act, 1961 (in short ‘the Act’) has been disputed and tax Act, 1961 (in short ‘the Act’) has been disputed and therefore, same were heard together and dis therefore, same were heard together and disposed off by way of this posed off by way of this consolidated order for convenience. consolidated order for convenience.

3.

Before us, the learned counsel representing the assessee has efore us, the learned counsel representing the assessee has efore us, the learned counsel representing the assessee has expressed a plea for the waiver of penalties under section 273A of expressed a plea for the waiver of penalties under section 273A of expressed a plea for the waiver of penalties under section 273A of the Act. The Section 273A grants discretionary authority to the the Act. The Section 273A grants discretionary authority to th the Act. The Section 273A grants discretionary authority to th Principal Commissioner Principal Commissioner of Income-tax (PCIT) or Commissioner of (PCIT) or Commissioner of Income-tax (CIT) regarding such waiver tax (CIT) regarding such waiver. Given this context, the Given this context, the counsel for the assessee requested for withdrawal of the current counsel for the assessee requested for withdrawal of the current counsel for the assessee requested for withdrawal of the current appeals under adjudication before us, with the intention to appeals under adjudication before us, with the intention to appeals under adjudication before us, with the intention to subsequently pursue remedies before the respective authorities bsequently pursue remedies before the respective authorities bsequently pursue remedies before the respective authorities empowered under section 273A of the Act and with liberty to file empowered under section 273A of the Act and with liberty to file empowered under section 273A of the Act and with liberty to file fresh appeals after exhausting remedy before fresh appeals after exhausting remedy before said authorities. said authorities.

3.1 Considering the aforementioned request, permission is granted Considering the aforementioned request, permission is granted Considering the aforementioned request, permission is granted to the assessee to withdraw all appeals currently before us. o the assessee to withdraw all appeals currently before us. o the assessee to withdraw all appeals currently before us. Consequently, these appeals are deemed infructuous and are Consequently, these appeals are deemed infructuous and are Consequently, these appeals are deemed infructuous and are hereby dismissed accordingly. hereby dismissed accordingly.

Waseem Rukhsar Amrohi 3 230 & 228/MUM/2024 ITA Nos. 229, 230 & 228/MUM/2024

4.

In the result, all the appeals filed by the assessee are In the result, all the appeals filed by the assessee are In the result, all the appeals filed by the assessee are dismissed as infructuous. dismissed as infructuous.

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