L'OREAL INDIA P.LTD,MUMBAI vs. DCIT (TDS) CIR 2(1), MUMBAI

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ITA 6232/MUM/2013Status: DisposedITAT Mumbai04 April 2016AY 2006-073 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 noted that the Assessing Officer had granted the necessary relief to the assessee. Therefore, the assessee's appeals no longer had any grievance surviving.

What were the facts?

The assessee filed appeals against orders treating them as in default and liable for interest under sections 201(1)/201(1A) of the Income Tax Act. The Assessing Officer subsequently granted relief to the assessee.

What were the issues?

Whether the appeals are infructuous after the Assessing Officer granted relief to the assessee.

Which sections of the Income-tax Act were involved?

Section 201(1),Section 201(1A)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES “A”, MUMBAI

Before: Shri Joginder Singh & Shri Rajendra

For Appellant: Shri Paras Salva &, Ms. Priyanka Gala, Shri Arvind Kumar-DR
Hearing: 04/04/2016

आदेश / O R D E R Per Joginder Singh (Judicial Member) The captioned are two appeals preferred by the assessee against two orders of CIT(A) both dated 05/08/2013, which in turn arose from respective demand notices/orders both dated 25/02/2011 passed u/s. 201(1)/201(1A) of the Income Tax Act, 1961 (in short „the Act‟) respectively by the Assessing Officer treating the assessee in default and liable for interest u/s. 201(1)/201(1A) of the Act for Rs. 1,24,99,530/- and Rs. 1,68,61,700/- respectively.

2.

At the time of hearing, the ld. counsel for the assessee, Shri Paras Salva along with Ms. Priyanka Gala, contended that the ld. Assessing Officer has granted relief to the assessee. In response, the learned DR, Shri Arvind Kumar, had nothing to say as the ld. Assessing Officer himself granted relief.

3.

In view of the aforesaid, the learned representative for the assessee fairly conceded that no grievance of the assessee survives for the present. As a consequence, the appeals of the assessee are dismissed as infructuous, as the necessary relief has been allowed by the Assessing Officer.

Finally, both these appeals of the assessee are dismissed as infructuous.

1.

This order was pronounced in the open in the presence of ld. representatives from both sides at the conclusion of the hearing on 04/04/2016.

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