IOT INFRASTRUCTURE & ENERGY SERVICES LTD,MUMBAI vs. ADDL CIT 10(3), MUMBAI

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ITA 7631/MUM/2013Status: DisposedITAT Mumbai20 June 2022AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an assessment order for AY 2009-10. The assessee later sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad Se Vishwas Act.

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, “K” Bench, Mumbai

For Appellant: Ms. Vasanti B. Patel
For Respondent: Dr. Yogesh Kamat
Hearing: 20.06.2022Pronounced: 20.06.2022

The assessee has filed this appeal challenging the assessment order dated 30.10.2013 passed by the Assessing Officer for A.Y. 2009-10 under section 143(3) read with section 144C(13) of the I.T. Act in pursuance of direction given by learned Dispute Resolution Panel.

2.

At the time of hearing learned counsel appearing for the assessee submitted that the assessee is withdrawing this appeal as it has settled the issue under Vivad Se Vishwas Act 2001.

3.

We have heard learned Departmental Representative. In view of the fact narrated by learned AR, we allow the assessee to withdraw the appeal.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 20.06.2022.

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