Indian Kanoon - Search engine for Indian Law

Central Information Commission

Shri Rahul Sharma vs Deputy Commissioner Of Income Tax(Hq), ... on 25 September, 2009

670 RahulSharmaVsDCITHQAgra 11 09 14                    1


                        CENTRAL INFORMATION COMMISSION
                  Room No.308, B wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066


                                Appeal No. CIC/LS/A/2009/000670


Appellant:                                               Shri Rahul Sharma

Public Authority:                                        Deputy Commissioner of Income Tax(HQ),
                                                         Agra (CPIO)

Date of Hearing:                                         11/09/2009

Date of Decision:                                        25/09/2009


FACTS:-

The matter was called for hearing on 11/09/2009. The parties did not appear before the Commission. Hence, it has been decided to dispose of the matter on the basis of the material on record. In her letter of 02/04/2009, Ms. Indira Sharma, had requested the Income Tax authorities for refund of Rs. 25,980/- and 7,340/- for A/Ys 2006-07 and 2007-08 respectively. Shri Manu Tentliwal, DCIT, Circle 4(1), Agra, had passed the following order on 12/05/2009:-

"1. A.Y. 2006-07 The return was processed u/s 143(1) on 13.09.2007 and a refund of Rs.28,320/- has become payable to the assessee. The refund is pending for want of TDS verification. On receipt of TDS verification, the refund shall be issued to the assessee.

2. A.Y. 2008-09 The return was processed u/s 143(1) on 22.4.2009 and a demand of Rs. 150289/- has become payable by the assessee. The intimation has been sent to the assessee on 23.4.2009 by post."

2. The Appeal filed against this order was dismissed by the Appellate Authority vide order dated 02/07/2009.

3. Aggrieved with the orders of the CPIO and the AA the appellant has filed the present Appeal. However, we have now received a fax message dated 09/09/2009 from Shri M.M. Lal, DCIT(HQ), Agra, to say that the matter has been sorted out and the appellant does not wish to pursue the matter.

DECISION

4. In view of the above, the appeal is dismissed.

Sd/-

(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.

(K.L. Das) Assistant Registrar Tele: 011 2671 73 53 Fax: 011 2610 62 76 Copy to:-

(1)       Shri Rahul Sharma,
          10-A, Mangalam Estate,
          Dayalbagh, Agra.


(2)       Shri M.M. Lal,

Dy.Commissioner of Income Tax(Hq) & CPIO, Aayakar Bhawan, Sanjay Place, M.G. Road, Room No.216, Agra, Uttar Pradesh.

(3) The Chief Commissioner of Income Tax & Appellate Authority, 16/69, civil Lines, Kanpur, Uttar Pradesh.