M/S CANARA BANK (ERSTWHILE SYNDICATE BANK) PANAJI BRANCH,PANAJI vs. INCOME TAX OFFICER (TDS), WARD - 1, PANAJI

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ITA 127/PAN/2019Status: DisposedITAT Panaji01 August 2023AY 2014-15Bench: HON’BLE SHRI S. S. GODARA (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)2 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 representative filed withdrawal applications for all appeals. The departmental representative had no objection to the withdrawal. The Tribunal allowed the withdrawal applications.

What were the facts?

The assessee, Canara Bank (erstwhile Syndicate Bank), filed seven appeals against orders passed by the Commissioner of Income Tax (Appeals) concerning assessment years 2011-12 to 2017-18. These orders arose from assessment orders passed by the Income Tax Officer (TDS).

What were the issues?

The primary issue was the withdrawal of the appeals by the assessee before the Tribunal, without delving into the merits of the case.

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, PANJI BENCH, PANAJI

Before: HON’BLE SHRI S. S. GODARA & SHRI G. D. PADMAHSHALI

For Appellant: Shri S. Ananthan & Ms. Lalitha Rameswarn
Pronounced: 01/08/2023

ORDER PER G. D. PADMAHSHALI; This bunch of seven appeals of the Assessee is directed against separate orders of Commissioner of Income Tax- (Appeals) Panaji-1, Panaji dt. 21/01/2019, passed u/s 201(1) & 201(1A) of the Income-tax Act, 1961 [‘the Act’ in short] which in turn arisen from respective orders of assessment passed by the Income Tax Officer(TDS), Ward-1, Panaji-Goa for the assessment years 2011-12 to 2017-18.

1.

ITAT-Panaji Page 1 of 2

Canara Bank(Erstwhile Syndicate Bank) ITA No’s.124 to 130/PAN/2019 AY’s : 2011-12 to 2017-18 2. On this date of virtual hearing, at the outset, without going into the merits of the case, the learned representative for the assessee referring to separate withdrawal applications dt. 12/07/2023 reiterated the contents thereof and has prayed for withdrawal of these appeals. Recording no objection from the learned departmental representative in allowing withdrawal prayer of the appellant, we order accordingly.

3.

Resultantly, this bunch of seven appeals of the assessee is DISMISSED AS WITHDRAWN. In terms of rule 34 of ITAT Rules, the order pronounced in the open court on this Tuesday 01st of August, 2023.

-S/d- -S/d- S. S. GODARA G. D. PADMAHSHALI JUDICIAL MEMBER ACCOUNTANT MEMBER पुणे / PUNE ; दिन ांक / Dated : 01st day of August, 2023. आदेश की प्रधिधलधप अग्रेधर्ि / Copy of the Order forwarded to : 1.अपील र्थी / The Appellant. 2. प्रत्यर्थी / The Respondent. 3. The CIT(A)-Panaji-1, Panaji 6.ग र्डफ़ इल / Guard File. 5. DR, ITAT, Panaji Bench 4. The Pr. CIT, Panaji SGR* (Allotment 0:7 ) आिेश नुस र / By Order, वररष्ठदनजीसदिव / Sr. Private Secretary आयकरअपीलीयन्य य दिकरण, पुणे / ITAT, Pune.

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