STOCK TRADERS P.LTD,MUMBAI vs. DCIT (OSD) 2(3), MUMBAI

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ITA 937/MUM/2015Status: DisposedITAT Mumbai12 January 2017AY 2010-112 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 considered the statement of the assessee's Authorized Representative and decided not to press the grounds of appeal. Consequently, the appeal was treated as dismissed.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order confirming the disallowance of foreign air travel expenses incurred by the Director's wife. The assessee's Authorized Representative stated they had instructions not to press the grounds of appeal.

What were the issues?

Whether the grounds of appeal raised by the assessee should be pressed. The primary issue was the disallowance of foreign air travel expenses.

Which sections of the Income-tax Act were involved?

Section 253,Section 254(1)

AI-generated summary — verify with the full judgment below

आयकर अपील"य अ"धकरण, “b” खंडपीठ मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI - ‘E’ BENCH सव"ी राजे"", लेखा सद"य एवं iou iou iou "संह,"या"यक सद"य iou Before S/Sh. Rajendra, Accountant Member & Pawan Singh, Judicial Member आयकर अपील सं/.ITA No.937/Mum/2015,"नधा"रण वष"/Assessment Year-2010-11 M/s Stock Traders Private Limited DCIT (OSD)-2(3), Room No. 552, 5th Floor, बनाम 63, Sonawala CHS, Bombay Samachar Marg, Fort, Aayakar Bhavan, M.K. Marg, Vs. Mumbai-400001 Mumbai-400020. PAN: AAACS7235A (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से/ Assessee by : Shri Ankit Jain(AR) राज"व ओर से / Revenue by : M/s Beena Santosh (DR)

सुनवाई क" तार"ख / Date of Hearing : 12-01-2017 घोषणा क" तार"ख / Date of Pronouncement :12-01-2017 आयकर अ"ध"नयम, 1961 क" धारा 254(1) के अ"तग"त आदेश Order u/s.254(1)of the Income-tax Act,1961(Act) Per Pawan Singh, J.M. "या"यक सद"य iou iou "संह के अनुसार: iou iou

1.

The present appeal by assessee u/s 253 of the Income-Tax Act is directed against the order of ld. Commissioner of Income-tax (Appeals)-6, Mumbai (for short the CIT(A) dated 14.10.2014 for Assessment Year(AY) 2010-11 raising only one ground of appeal is that “Ld. CIT(A) erred in confirming the disallowance of foreign air travel expenses by wife of the Director of the assessee-company”.

2.

At the outset of the proceeding, the ld. Authorized Representative (AR) of the assessee made the statement that he has instruction not to press the grounds of appeal raised in the present appeal. The ld. Departmental Representative (DR) for the Revenue has no objection, if the assessee is allowed to withdraw the appeal.

3.

Considering the statement of ld. AR of the assessee, the present appeal is treated as dismissed, as the grounds raised in the present appeal are not pressed. As a result, appeal filed by the assessee stands dismissed. फलतः "नधा"रती "वारा दा"खल क" गई अपील ukमंजूर क" जाती है. Order pronounced in the open court on 12th January,2017. आदेश क" घोषणा खुले "यायालय म" "दनांक 12 जनवर",2017 को क" गई । (राजे"" / RAJENDRA (iou iou iou "संह / PAWAN SINGH)) iou लेखा सद"य / ACCOUNTANT MEMBER "या"यक सद"य / JUDICIAL MEMBER मुंबई/Mumbai,"दनांक/Date: 12.01.2017 SK आदेश क" ""त"ल"प अ"े"षत/Copy of the Order forwarded to :

1.

Assessee /अपीलाथ"

2.

Respondent /""यथ" 3.The concerned CIT(A)/संब"ध अपील"य आयकर आयु"त, 4.The concerned CIT /संब"ध आयकर आयु"त

5.

DR “E” Bench, ITAT, Mumbai /"वभागीय ""त"न"ध b खंडपीठ,आ.अ."याया.मुंबई

6.

Guard File/गाड" फाईल स"या"पत ""त //// आदेशानुसार/ BY ORDER, उप/सहायक पंजीकार Dy./Asst.

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