BAJAJ ELECTRICALS LTD,MUMBAI vs. DCIT TDS RG 1, MUMBAI

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ITA 3663/MUM/2014Status: DisposedITAT Mumbai18 November 2015AY 2011-122 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's authorized representative requested the withdrawal of the appeal. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2011-2012. The assessee was aggrieved by the dismissal of their appeal by the CIT(A) as not maintainable.

What were the issues?

The primary issue was the maintainability of the appeal before the CIT(A) and the subsequent withdrawal of the appeal by the assessee.

Which sections of the Income-tax Act were involved?

Section 200A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B”, BENCH MUMBAI

Before: SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM

Hearing: 18/11/2015Pronounced: 18/11/2015

आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘बी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आमकय अऩीर सं./ (नििाारण वषा / Assessment Year :2011-2012) Bajaj Electricals Limited, 45/47, Vs. DCIT, TDS Range-1, Bombay Life Building, Veer Mumbai Nariman Road, Fort, Mumbai- 400001 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACB 2484 Q (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee by : Shri Siddhartha Dhameja याजस्व की ओर से /Revenue by : Shri Sumit Kumar सुनवाई की तायीख / Date of Hearing : 18/11/2015 घोषणा की तायीख/Date of Pronouncement 18/11/2015 आदेश / O R D E R PER R.C.SHARMA (A.M):

This is an appeal filed by the assessee against the order of CIT(A)- 7, Mumbai, dated 18-2-2014, for the assessment year 2011-2012, in the matter of order passed u/s.200A of the I.T. Act.

2.

In this appeal the assessee is aggrieved by the inaction on the part of CIT(A) in dismissing the appeal of the assessee holding the same as not maintainable.

3.

At the outset, ld. AR placed on record a letter requesting withdrawal of appeal. Ld. DR has no objection.

4.

Accordingly, we dismiss the appeal of the assessee as withdrawan.

Sd/- Sd/- (AMARJIT SINGH) (R.C.SHARMA) न्यानयक सदस्य / JUDICIAL MEMBER ऱेखा सदस्य / ACCOUNTANT MEMBER भुंफई Mumbai; ददनांक Dated 18/11/2015 प्र.कु.मभ/pkm, नन.स/ PS आदेश की प्रनिलऱपप अग्रेपषि/Copy of the Order forwarded to : अऩीराथी / The Appellant 1. प्रत्मथी / The Respondent. 2. आमकय आमुक्त(अऩीर) / The CIT(A), Mumbai. 3. आमकय आमुक्त / CIT 4. ववबागीम प्रनतननधध, आमकय अऩीरीम अधधकयण, भुंफई / DR, ITAT, Mumbai 5. गार्ा पाईर / Guard file. 6. आदेशाि सार/ BY सत्मावऩत प्रनत //True Copy// ORDER,

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