GLAXO SMITHKLINE PHARMACEUTICALS LTD,MUMBAI vs. ASST CIT 6(3), MUMBAI

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ITA 7166/MUM/2014Status: DisposedITAT Mumbai04 January 2017AY 1995-962 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 assessee stated that due to the smallness of the tax effect, they did not wish to pursue the matters. The Tribunal noted that the grounds of appeal were not pressed by the assessee.

What were the facts?

The assessee-company challenged the CIT(A)'s orders for two assessment years. The Assessing Officer revised the computation of income as per a previous Tribunal order, but the assessee had a grievance regarding the calculation of interest under Section 244A.

What were the issues?

The primary issue was the assessee's grievance regarding the calculation of interest under Section 244A, which they ultimately chose not to pursue.

Which sections of the Income-tax Act were involved?

Section 244A

AI-generated summary — verify with the full judgment below

आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “ जी मुंबई जी जी” खंडपीठ जी खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“G”Bench Mumbai सव�ी सव�ी सव�ी राजे�� सव�ी राजे�� राजे��,लेखा राजे�� लेखा लेखा सद�य लेखा सद�य सद�य एवं सद�य एवं एवं, , , , राम लाल नेगी एवं राम लाल नेगी राम लाल नेगी, �याियक राम लाल नेगी �याियक �याियक सद�य �याियक सद�य सद�य सद�य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर आयकर अपील अपील संसंसंसं/ िनधा�रण िनधा�रण वष� वष�/Assessment Year-1995-96 & 1996-97 आयकर आयकर अपील अपील िनधा�रण िनधा�रण वष� वष� Glaxo Smithkline Pharmaceuticals ACIT-6(3) Limited, GSK House, Dr. Annie Besant 522, 5th Floor, Aayakar Bhavan, Vs. Road, Worli,Mumbai-400 030. M.K. Road, Mumbai-400 020. PAN:AAACG 4414 B Revenue by: Shri K.B. Vispute-DR Assessee by: Shri Niraj Seth-AR सुनवाई क� तारीख / Date of Hearing: 21.10.2016 घोषणा क� तारीख / Date of Pronouncement: 04.01.2017 आयकर आयकर अिधिनयम आयकर आयकर अिधिनयम अिधिनयम,1961 क� अिधिनयम क� क� धारा क� धारा धारा 254(1)केकेकेके अ�तग�त धारा अ�तग�त अ�तग�त आदेश अ�तग�त आदेश आदेश आदेश Order u/s.254(1)of the Income-tax Act,1961(Act) Per Bench: Challenging the orders,dated 15/09/2014 of the CIT (A)-12, Mumbai,the assessee -company has raised various grounds of appeal for the above-mentioned two Assessment Years (AY.s.). Brief facts. 2.In pursuant to the order of the Tribunal, dated 23/12/201, the Assessing Officer (AO) revised the computation of income of the assessee for both the years. There was no dispute as far as the computation of income is concerned. However, the assessee had grievance about working out of interest under section 244A of the Act. 3.During the course of hearing before us, the Authorised Representative(AR) of the assessee stated that considering the smallness of the tax effect, the assessee is not interested in pursuing the matters for the above-mentioned two years only. The Departmental Representative(DR) left the issue to the discretion of the Bench.

As the assessee has not pressed the grounds of appeal,raised by it,for the above-mentioned two AY.s ,because of the smallness of the tax effect.So,same stand dismissed as not pressed.

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