DATTATRAY BAPU GHARAT,RAIGAD vs. ITO WD (1), NEW PANVEL

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ITA 5036/MUM/2015Status: DisposedITAT Mumbai24 January 2017AY 2011-122 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. Consequently, the appeal was dismissed as the assessee did not wish to pursue it further.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) confirming the penalty levied under Section 271(1)(c) of the Income Tax Act. During the hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee against the penalty order should be allowed to be withdrawn.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-“H”BENCH

Before: S/Shri. D.T. Garasia & Ashwani Taneja

For Appellant: Shri M.A. Gohel
For Respondent: Shri M.C.Omi Ningshen
Hearing: 24.01.2017Pronounced: 24.01.2017

PER D.T. GARASIA, JUDICIAL MEMBER

1.

1. This appeal is filed by the filed against the order of CIT(A) dated 30.06.2015 for the assessment year 2011-12.

2.

Following grounds are raised in the appeal read as under:-

1.

Penalty Under Section 271(1)(c) of the Act Rs.10,30,131/-

1.1 On the facts and in the circumstances of the case and in law, the Learned CIT(A) erred in confirming the peanalty levied by the learned Assessing Officer under Section 271(1)(c) of the Act at Rs.10,30,131/-.

1.2 The learned Assessing Officer and the learned CIT(A) failed to appreciate the submissions made and explanation offered by the appellant and the legal position in this behalf.

ITA.NO.5036/Mum/2015 Dattatray Bapu Gharat.

3.

During the course of hearing ld.A.R has given the application to withdraw this appeal on the ground that assessee do not want to pursue this appeal. Therefore he has requested for permission to withdraw this appeal.

4.

During the course of hearing we have permitted to withdraw this appeal hence appeal is dismissed no order is to pass.

Order pronounced in the Open Court on 24th January, 2017. 5.

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