DY CIT CC 4 (1), MUMBAI vs. M/S ZENITH BIRLA INDIA LTD, MUMBAI

PDF · subscribers
ITA 362/MUM/2020Status: DisposedITAT Mumbai01 December 2021AY 2008-093 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal acknowledged the settlement under the Vivad Se Viswas Scheme. Consequently, the appeals pending before the Tribunal were dismissed as withdrawn.

What were the facts?

The assessee filed an application under the Vivad Se Viswas Scheme 2020 to settle the tax dispute. The designated authority issued Form-5, confirming the settlement.

What were the issues?

Whether the appeals should be dismissed in light of the assessee opting for settlement under the Vivad Se Viswas Scheme.

Which sections of the Income-tax Act were involved?

Section 153A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘G‘ BENCH

Before: SHRI M.BALAGANESH & SHRI AMARJIT SINGH

For Appellant: Shri Mitil Chokshi
For Respondent: Shri Jayant Jhaveri, Shri Mitil Chokshi
Hearing: 01/12/2021Pronounced: 01/12/2021

आदेश / O R D E R PER M. BALAGANESH (A.M):

1.

These appeals in 363/Mum/2020 for A.Y.2008-09 & 2010-11 arise out of the order by the ld. Commissioner of Income Tax (Appeals)-52,Mumbai in appeal No.CIT(A)-52/IT-89/DCIT-CC- 4(1)/2016-17 & CIT(A)-52/IT-91/DCIT-CC-4(1)/2016-17 dated 23/10/2019 & 26/04/2016 respectively (ld. CIT(A) in short) against the order of assessment passed u/s.143(3) r.w.s. 153A of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 22/03/2016 by the ld. Dy.

Commissioner of Income Tax, Central Circle-4(1), Mumbai (hereinafter referred to as ld. AO).

We find that the ld. AR filed a letter dated 4th October 2021 2. mentioning that assessee had preferred an application under direct tax “Vivad Se Viswas Scheme 2020” to settle this tax dispute for the year under consideration and had obtained Form-5 from the designated authority thereon, copy of which was enclosed alongwith this letter. Ld. DR also agreed that the Form -5 has been received.

3.

In view of this, we hereby dismiss the appeals pending before us.

4.

In the result, appeals of the Revenue are dismissed as withdrawn.

Order pronounced in the open Court on 01/12/2021

More judgments on Section 153A

All 18,957 judgments and leading authorities on Section 153A →

Recent GST High Court judgments

Search GST case law →