SH. MUKESH JINDAL,CHANDIGARH vs. DCIT, CC-1, CHANDIGARH

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ITA 1558/CHANDI/2017Status: DisposedITAT Chandigarh10 December 2018AY 2009-101 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the appeal and the Revenue did not oppose this. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the penalty imposed under Section 271AAA. During the hearing, the assessee submitted that the appeal was being withdrawn.

What were the issues?

Whether the penalty imposed under Section 271AAA was justified and if the assessee had provided sufficient explanation for undisclosed income.

Which sections of the Income-tax Act were involved?

Section 271AAA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CHANDIGARH BENCH ”A”, CHANDIGARH

For Appellant: Shri. Sudhir Sehgal
For Respondent: Shri. G.S. Phani Kishore
Hearing: 28/11/2018Pronounced: 10/12/2018

आदेश/Order

PER DR. B.R.R. KUMAR, A.M:

The present appeal has been filed by the Assessee against the order of the Ld. CIT(A)-3, Gurgaon dt. 29/08/2017.

2.

In the present appeal Assessee has raised the following effective grounds:

1.

That the Worthy Commissioner of Income Tax (Appeals)-3, Gurgaon has erred in upholding the penalty amounting to Rs. 44,600/- u/s 271AAA of the Income Tax Act, 1961. 2. That the Worthy CIT (A) has erred in not considering that during assessment proceedings, assessee had furnished the explanation with regard to jewellery found from the residential premises and locker and, as such, nothing was undisclosed.

3.

During the hearing before us the assessee has submitted that the appeal is being withdrawn and signed accordingly .

4.

The Ld.DR has not opposed to the proposal of the Assessee withdrawing the appeal. Hence, the appeal is hereby dismissed as withdrawn.

Order pronounced in the open Court. Sd/- Sd/- संजय गग� / (SANJAY GARG ) डा. बी.आर.आर, कुमार / ( DR. B.R.R. KUMAR) �या�यक सद�य/ Judicial Member लेखा सद�य/ Accountant Member

Date: 10/12/2018 AG Copy of the order forwarded to : 1. The Appellant, 2. The Respondent 3. CIT, 4. DR, ITAT, CHANDIGARH, 5. Guard File

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