TMS TURNKEY MANUFACTURING SOLUTIONS GMBH,MUMBAI vs. DCIT, INT TAX CIRCLE 4(1)(2), MUMBAI

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ITA 983/MUM/2023Status: DisposedITAT Mumbai10 February 2025AY 2016-2017Bench: SHRI OM PRAKASH KANT (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)1 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the appellant had applied for withdrawal of the appeal due to opting for the Vivad Se Vishwas scheme and had completed the required compliances. The Revenue had no objection.

What were the facts?

The appeal was filed against an order of the Deputy Commissioner of Income-tax (Appeals). The appellant company sought to withdraw the appeal as it had opted for the Vivad Se Vishwas scheme for AY 2016-17 and completed the necessary compliance.

What were the issues?

Whether the appeal should be dismissed as withdrawn on the appellant's request due to opting for the Vivad Se Vishwas scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘I’ BENCH

For Respondent: Shri. Krishna Kumar
Hearing: 23/01/2025Pronounced: 10/02/2025

आदेश / O R D E R PER SUNIL KUMAR SINGH (J.M): 1. This appeal has been preferred against the impugned order dated 30.01.2023 passed by the Ld. Deputy Commissioner of Income–tax(Appeals).

1.

TMS Turnkey Manufacturing Solutions GMBH 2. At the very outset, it has been brought to the notice of the Tribunal that the appellant has moved an application with a prayer to withdraw the appeal on the ground that appellant company has opted for Vivad Se Vishwas scheme 2024 for A.Y. 2016-17. Appellant has completed all the compliance by making the payment as per form-2 issued by the learned CIT and will be filing form-3. Learned DR has no objection.

3.

In view of appellant’s request, the appeal stands dismissed as withdrawn with the liberty to the appellant assessee to get the matter reopened for hearing, in case the said application is rejected by the department. Order pronounced in open court on 10.02.2025.

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