M/S CORPORATION BANK,PANAJI vs. INCOME TAX OFFICER, (TDS), WARD -1, PANAJI., PANAJI

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ITA 50/PAN/2019Status: DisposedITAT Panaji13 July 2023AY 2015-16Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI G.D. PADMAHSHALI (Accountant Member)3 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee filed letters seeking permission to withdraw all seven appeals. The Revenue did not object to the withdrawal requests. Consequently, the Tribunal dismissed all the appeals as withdrawn.

What were the facts?

The assessee, Corporation Bank, filed a batch of seven appeals before the ITAT concerning assessment years 2011-2012 to 2017-2018. These appeals arose from orders passed under sections 201(1) and 201(1A) of the Income Tax Act.

What were the issues?

The primary issue was the assessee's request to withdraw its appeals before the Tribunal. The Tribunal's decision was based on the assessee's withdrawal and the Revenue's no objection.

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, PANAJI BENCH : PANAJI

Before: SHRI SATBEER SINGH GODARA & SHRI G.D. PADMAHSHALI

Hearing: 11.07.2023Pronounced: 13.07.2023

IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI (THROUGH VIRTUAL HEARING) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER ITA.Nos.46 to 52/PAN./2019 Assessment Years 2011-2012 to 2017-2018 M/s. Corporation Bank, (Panaji Branch), John Paul The Income Tax Officer vs. Building, Dr. Atma Ram (TDS), Ward-1, Borkar Road, Panaji – Goa – 403 001. Panaji, Goa – 403001 PAN AAACC7245E (Appellant) (Respondent) For Assessee : Shri S. Ananthan And MS. Lalitha Rameswaran For Revenue : Shri N. Shrikanth Date of Hearing : 11.07.2023 Date of Pronouncement : 13.07.2023 ORDER PER BENCH :

The instant batch of seven appeals pertains to a single assessee viz., M/s. Corporation Bank, for assessment years 2011-2012 to 2017-2018. 2011-2012. All these cases arise against the CIT(A), Panaji-1, Panaji’s common order dated 20.12.2018, in case no.ITA.No. CIT(A), PNJ-1/10511, 10507, 10512, 10514, 10515, 10516 and 10517/2017-18, respectively, in proceedings u/sec.201(1) and 201(1A) of the Income Tax Act, 1961 (in short "the Act"); respectively.

Heard both the parties. Case files perused.

2 ITA.Nos.46 to 52/PAN./2019 M/s. Corporation Bank, Panaji Branch, Panaji Goa. 2. In the “lead” appeal ITA.No.46/PAN./2019 the assessee has filed it’s letter dated 11th July, 2023 seeking permission of the tribunal for withdrawal of the appeal which reads as under :

3 ITA.Nos.46 to 52/PAN./2019 M/s. Corporation Bank, Panaji Branch, Panaji Goa. 2.1. Similar letters dated 11th July, 2023 are filed in the remaining appeals i.e., ITA.Nos.47, 48, 49, 50, 51 & 52/PAN./ 2019 seeking permission of the tribunal for withdrawal of the appeals.

3.

The Learned DR has no objection.

4.

In view of the above, we dismiss all the seven appeals of the assessee as withdrawn.

Order pronounced in the open court on 13.07.2023.

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