TECHINT INDIA PRIVATE LIMITED,MUMBAI vs. ITO , MUMBAI

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ITA 6656/MUM/2024Status: DisposedITAT Mumbai07 February 2025AY 2021-22Bench: MS. KAVITHA RAJAGOPAL (Judicial Member), SHRI. GIRISH AGARWAL (Accountant 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The Tribunal dismissed the appeal as withdrawn. The assessee was granted liberty to revive the appeal if the settlement under the scheme was not successful.

What were the facts?

The assessee filed an appeal challenging an assessment order. The assessee subsequently opted to settle the dispute through the Direct Tax Vivad Se Vishwas Scheme, 2024.

What were the issues?

Whether the appeal can be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “H” BENCH, MUMBAI

For Appellant: Shri. Kaustubh Karkhania
For Respondent: Shri. Pravin Salunkhe, Sr. DR
Hearing: 06.02.2025Pronounced: 07.02.2025

(Assessment Year: 2021-22) Techint India Private Limited Assessment Unit, Income Tax A/5th Floor, I Think Techno Campus, Department Pokhran Road No. 2, Off Eastern Jurisdictional AO, Income Tax Express Highway, Thane West, Vs. Department, Jurisdictional AO, Mumbai – 400601. Qureshi Mansion, Gokhale Road, Thane. PAN/GIR No. AADCT3127D (Assessee) : (Respondent) Assessee by : Shri. Kaustubh Karkhania Respondent by : Shri. Pravin Salunkhe, Sr. DR Date of Hearing : 06.02.2025 Date of Pronouncement : 07.02.2025 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the assessee, challenging the assessment order dated 25.10.2024 passed by the learned Assessing Officer (‘ld. AO’ for short) u/s. 143(3) r.w.s. 144C(13) r.w.s. 144B of the Income Tax Act, 1961 (‘the Act'), pursuant to the directions of Hon’ble Dispute Resolution Panel (‘Hon’ble DRP’ for short), pertaining to the Assessment Year (‘A.Y.’ for short) 2021-22.

2.

The assessee filed applications dated 13.01.2025 and 03.02.2025 stating that the assessee has opted to settle the dispute through the Direct Tax Vivad Se Vishwas Scheme, 2024 along with copy of form 1, form 2 and Form 3 DTVSV 2024.

(A.Y. 2021-22) Techint India Private Limited 3. Upon perusal of the same, we deem it fit to dismiss the appeal filed by the assessee as withdrawn with the liberty that the assessee may revive the appeal if the same has not been settled in the DTVSV scheme, if and when necessary. 4. In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on 07.02.2025

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