AZAD ZABARCHAND BHANDARI,MUMBAI vs. ITO 19(3(1), MUMBAI

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ITA 604/MUM/2013Status: DisposedITAT Mumbai22 November 2016AY 2007-083 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 allowed the assessee's request for withdrawal of the appeal. The appeal was dismissed in limine as it was not pressed by the assessee.

What were the facts?

The assessee filed an appeal for AY 2007-08 challenging an addition of Rs. 1,15,957/- towards interest and consequential interest. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal. The tribunal considered the request and the lack of objection from the revenue.

Which sections of the Income-tax Act were involved?

Section 234B,Section 234C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

Before: SHRI C. N. PRASAD, JM & SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Azad Zabarchand Bhandari, Shri A.Ramachandran, DR
For Respondent: Shri A.Ramachandran, DR

सुनवाई की तायीख / : 22/11/2016 Date of Hearing घोषणा की तायीख / : 22 /11/2016 Date of Pronouncement आदेश / O R D E R Per Manoj Kumar Aggarwal (Accountant Member) 1. The present appeal by assessee for Assessment Year [AY] 2007-08 assails the order of the Commissioner of Income Tax (Appeals)-18 [CIT(A)], Mumbai dated 03/12/2012 confirming addition qua interest for Rs.1,15,957/- and consequential interest u/s 234B & C.

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