TALENT INFOWAY LTD,MUMBAI vs. DCIT CC-46, MUMBAI

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ITA 1128/MUM/2015Status: DisposedITAT Mumbai13 September 2017AY 2006-072 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 permitted the assessee to withdraw the appeal. The Revenue did not object to this request.

What were the facts?

The assessee filed an appeal against a penalty order under Section 271(1)(c). The assessee requested to withdraw the appeal during the hearing.

What were the issues?

Whether the assessee's appeal against the penalty order should be withdrawn.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, MUMBAI BENCH “A”, MUMBAI

Before: SHRI G.S. PANNU & SHRI AMARJIT SINGH

For Appellant: Shri Mukesh Choksi
For Respondent: Shri Saurabh Deshpande
Hearing: 13/09/2017Pronounced: 13/09/2017

The captioned appeal by the assessee is directed against the order of CIT(A)-38, Mumbai dated 14.11.2014, pertaining to the Assessment Year 2006-07, which in turn has arisen from the order passed by the Assessing Officer, Mumbai dated 02.05.2013 imposing penalty u/s 271(1)(c) of the Income Tax Act, 1961 (in short ‘the Act’).

2.

At the time of hearing, the learned representative for the assessee made a request for permission to withdraw the appeal as the appeal being for the said assessment year has been decided by the Tribunal in favour of the assessee.

3.

The ld. DR appearing for the Revenue has no objection to the aforesaid plea of assessee.

4.

Accordingly, the appeal of assessee is dismissed as withdrawn.

The above decision was pronounced in the open court in the presence of both the parties at the conclusion of hearing on 13th September, 2017.

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