BOMBAY TYRES,NAVI MUMBAI vs. INCOME TAX OFFICER-15(1)(1), MUMBAI, MUMBAI
In the result, the appeal is dismissed
ITA 6593/MUM/2025[2017-18]Status: DisposedITAT Mumbai13 Mar 2026AY 2017-18
Bench: Shri Saktijit Dey, Vp & Shri Makarand Vasant Mahadeokar, Am Bombay Tyres Income Tax Officer-15(1)(1) Room No. 456, 4Th Floor, 23, Arenja Corner, Sector -17, Vashi, Navi Mumbai-400 703 Vs. Aaykara Bhavan, M. K. Road, Mumbai-400 020 Pan/Gir No. Aagcb 1604 E (Appellant) : (Respondent) Appellant By : None Respondent By : Shri Bhagirath Ramawat, Sr. Dr Date Of Hearing : 13.03.2026 Date Of Pronouncement : 13.03.2026 O R D E R Per Makarand V. Mahadeokar, Am : This Is An Appeal By The Assessee Against Order Dated 22.08.2025 Of First Appellate Authority, Pertaining To Assessment Year (A.Y.) 2017-18. 2. The Assessee Has Filed Application Dated 09.03.2026, Seeking Permission To Withdraw The Appeal. The Contents Of The Said Letter Are As Under: Sub: Application For Withdrawal Of Appeal (Ita 6593/Mum/2025) Assessment Year 2017-18 Pan: Aagcb1604E With Reference To The Above-Captioned Appeal, The Appellant Respectfully Submits As Under: 1. The Present Appeal Has Been Filed Against The Order Dated 22Nd August 2025 Passed By The National Faceless Appeal Centre, Delhi, Confirming The Levy Of Penalty Under Section 271F Of The Income-Tax Act, 1961 Amounting To Rs.5,000/-. 2. Upon Reconsideration Of The Matter, The Appellant Does Not Wish To Press The Present Appeal. 3. The Appellant Has Paid The Penalty Demand Of Rs.5,000/- Arising Pursuant To The Impugned Penalty Order U/S.271F Dated 21 March, 2025. 2 Bombay Tyres Vs. Ito 4. The Appellant Therefore Seeks Permission Of The Hon'Ble Tribunal To Withdraw The Present Appeal & Dismiss The Same As Withdrawn/Not Pressed. Thanking You, 3. The Learned Departmental Representative (Ld. Dr For Short) Has No Objection To The Assessee’S Prayer.
For Appellant: NoneFor Respondent: Shri Bhagirath Ramawat, Sr. DR
Section 271F
