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Income Tax Appellate Tribunal - Delhi

J Ray Mcdermott S A, Noida vs Acit, Cpc-Tds, Ghaziabad on 21 December, 2022

        IN THE INCOME TAX APPELLATE TRIBUNAL
              DELHI BENCH 'D', NEW DELHI

     BEFORE SH. N.K. BILLAIYA, ACCOUNTANT MEMBER
                          AND
        SH. YOGESH KUMAR US, JUDICIAL MEMBER

                               ITA No.1712/Del/2019
                              Assessment Year: 2018-19

     J. Ray Mcdermott SA        Vs.                  ACIT
     C/o Nangia and Co. LLP, A-                      CPC-TDS
     109, Sector-126,                                Ghaziabad
     Noida-201304 UP
     PAN No.AADCJ6385R
     (APPELLANT)                                     (RESPONDENT)

     Appellant                               Sh. S. S. Tomar, Advocate
     Respondent                              Sh. Sanjay Kumar, Sr. DR

     Date of hearing:                          21/12/2022
     Date of Pronouncement:                    21/12/2022

                                             ORDER

PER N.K. BILLAIYA, AM:

This appeal by the assessee is preferred against the order of the CIT(A)-42, New Delhi dated Nil pertaining to A.Y.2018-19.

2. The grievance of the assessee read as under :-

1. That on the facts and in the circumstances of the case and in law, the Ld. CIT(A) has erred in upholding the Appellant as 'Asesssee in Default' u/s 200A of the Act.
2
2. That on the facts and in the circumstances of the case and in law, the Ld. CIT(A) has erred in holding that CPC-TDS is correct in charging short deduction default amounting to Rs. 4,67,41,733 and interest u/s 201(1A) amounting to Rs. 40,38,885/-.
3. That on the facts and in the circumstances of the case and in law, the Ld. CIT(A) has failed to appreciate the fact that appellant has duly deducted tax u/s 44BB of the Act as applicable in respect of payments made by the Appellant to various non-

resident contractors and therefore it could not be said to be 'assessee in default.

4. That on the facts and in the circumstances of the case and in law, the Ld. CIT(A) has erred in remanding issue back to Assessing Officer-TDS (hereinafter referred as 'AO- TDS') instead of deciding the issue on merits on his own.

3. At the very outset the authorized representative of the assessee moved the following application :-

December 21, 2022 The Hon'ble Members, Bench - "D"
Income Tax Appellate Tribunal Loknayak Bhawan, Khan Market, New Delhi- 110003 Re: J Ray Mcdermott S A ("Appellant") Sub: Request for withdraw of appeal bearing ITA No. 1712/Del/2019 for assessment year 2018-19 May it please Your Honours.
The captioned appeal is fixed for hearing before the Hon'ble Bench 'D' of the Income Tax Appellate Tribunal ("Tribunal") today i.e., December 21, 2022. In this regard, it is humbly submitted that the appeal pertains to the order passed by CIT(A) upholding the demand raised by AO/CPC-TDS under section 200A of the Income tax Act, 1961. The said demand, however, has been deleted on account of revised TDS return filed by the Appellant.
In this regard, the Appellant humbly craves leave to withdraw the captioned appeal. 3 We pray that our request shall be acceded to. Thanking you Yours sincerely, (Authorized Representative)

4. Noting the contents of the application this appeal is dismissed as withdrawn.

5. Decision announced in the open court on 21.12.2022 Sd/- Sd/-

(YOGESH KUMAR US)                                   (N. K. BILLAIYA)
 JUDICIAL MEMBER                                ACCOUNTANT MEMBER
*NEHA, Sr. Private Secretary*
Date:- .12.2022
Copy forwarded to:
1.     Appellant
2.     Respondent
3.     CIT
4.     CIT(Appeals)
5.     DR: ITAT
                                                 ASSISTANT REGISTRAR
                                                      ITAT NEW DELHI