THE ITO, COPORATE WD-1(3), KOCHI, KOCHI vs. M/S.FANCY MEGA PROJECTS P. LTD, KOCHI

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ITA 103/COCH/2019Status: DisposedITAT Cochin05 April 2021AY 2010-112 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee's application under the Vivad-se-Viswas Scheme was accepted by the Revenue. Consequently, the appeals filed by the Revenue no longer survived.

What were the facts?

The Revenue filed appeals against the CIT(A)'s order for assessment years 2010-11 and 2011-12. The assessee subsequently filed an application under the Vivad-se-Viswas Scheme, which was accepted by the Revenue.

What were the issues?

The primary issue was the fate of the Revenue's appeals after the assessee opted for the Vivad-se-Viswas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Chandra Poojari AM & Shri George Mathan, JM

For Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Hearing: 05.04.2021Pronounced: 05.04.2021

These appeals filed by Revenue are directed against the order of the CIT(A) -1, Kochi dated 28.11.2018 for assessment years 2010-11 & 2011-12.

2.

None appeared on behalf of the assessee. Smt. J.M. Jamuna Devi, Sr. DR appeared on behalf of Revenue.

3.

At the time of hearing we found from record that the assessee has filed an application under Vivad-se-Viswas Scheme of 2020. The same has also been accepted by the Revenue and intimation in this regard has been issued. A copy of the same is taken note of and kept on record.

4.

As the assessee’s application under Vivad-se-Viswas Scheme 2020 has been accepted by Revenue and appeals filed by the Revenue & 104/Coch/2019 2 M/s. Fancy Mega Projcts P. Ltd. no more survive and consequently the appeals stand dismissed as withdrawn.

5.

Dictated and pronounced in the open Court on 5th April, 2021.

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