WILD FLAVORS (INDIA) PVT. LTD. (FORMERLY KNOWN AS A.M. TODD COMPANY PVT. LTD.,MUMBAI vs. DCIT CIR. 1(1)(1), MUMBAI

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ITA 2152/MUM/2016Status: DisposedITAT Mumbai04 July 2023AY 2011-123 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee had settled the impugned issue under the Vivad Se Vishwas Act, 2020, and a full and final settlement was issued. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the final order of assessment for AY 2011-12. The assessee later opted for the Vivad se Vishwas Scheme to settle the tax dispute.

What were the issues?

The primary issue was the settlement of the tax dispute under the Vivad se Vishwas Scheme, leading to the withdrawal of the appeal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “J”, MUMBAI

Before: VIKAS AWASTHY & MS. PADMAVATHY S.

For Respondent: Shri Pankaj Kumar (Sr.Ar.CIT)

Date of hearing 04-07-2023 Date of pronouncement 04-07-2023 O R D E R PER : MS PADMAVATHY S. (AM)

This appeal is against the final order of assessment passed by the DCIT, Circle-1(1)(1), Mumbai under section 143(3) read with section 144C(13) of the Income-tax Act, 1961 (in short, ‘the Act’) dated 3/12/2015 for A.Y. 2011-12.

2.

The assessee, vide letter dated 09/02/2021 has submitted that the assessee has opted for Vivad se Vishwas Scheme (VSVS) for settlement of tax dispute with respect to the appeal under consideration and, therefore, the assessee wishes to 2 ITA 2152/Mum/2016 M/s wild Flavors (India) Pvt Ltd withdraw the appeal. The Ld.DR confirmed the status of VSVS by obtaining a report from the field.

3. We perused the letter filed alongwith the relevant annexures and find that the assessee has settled the impugned issue under and the Vivad Se Vishwas Act,2020 and the authorities have issued the full and final settlement in Form 5. Accordingly, the appeal is dismissed as withdrawn.

3.

In the result, the appeal is dismissed, as withdrawn. Order pronounced in the open court at the time of hearing on 04/07/2023.

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