M/S BHARART COKING COAL LTD,DHANBAD vs. ACIT CIR-1, DHANBAD

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ITA 129/RAN/2018Status: DisposedITAT Ranchi24 February 20222 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn because the Assessing Officer had passed a subsequent order resolving the disputed issue.

What were the facts?

The assessee filed an appeal against an order disallowing interest under Section 40(a)(ia) of the Income Tax Act. The assessee later sought to withdraw the appeal.

What were the issues?

The primary issue was the disallowance of interest. The appeal was withdrawn as the issue was subsequently resolved by the Assessing Officer.

Which sections of the Income-tax Act were involved?

Section 40(a)(ia),Section 143(3),Section 251,Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA-RANCHI ‘E-COURT’, KOLKATA

Before: Shri Rajpal Yadav, Vice-(KZ) & Shri Girish Agrawal

Per Girish Agrawal, Accountant Member:- This appeal is by the assessee directed against the order passed u/s 143(3) of the Income-tax Act, 1961 (‘the Act’), by the Ld. ACIT Circle -1 Dhanbad for A.Y. 2013-14 vide order dated 18.03.2016.

2.

At the outset, we find that the Authorized Representative (AR) Shri M.K. Chowdhary, Advocate, has filed a letter dated 21.02.2022 seeking permission from the Bench to withdraw the instant appeal filed by the assessee. Ld. AR submitted through his letter that Ld. AO has passed an order dated 31.03.2021 u/s 143(3) rws 251 and 154 of the Act by which the only point in dispute in the present appeal in relation to A.Y. 2013-2014 M/s. Bharat Coking Coal Ltd., Dhanbad disallowance of interest u/s 40(a)(ia) of the Act on interest waived by the parent holding company M/s. Coal India Ltd. amounting to Rs. 18.34 Crores has been rectified and resolved. According to the Ld. Counsel, since the dispute is resolved, the instant appeal may be permitted to be withdrawn.

3.

Since the Ld. DR has no objection in this regard, the permission as sought by the assessee is granted and this appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on February 24, 2022.

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