LALIT DAMJI SONI (HUF),MUMBAI vs. INCOME TAX OFFICER-23(2)(4), MUMBAI

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ITA 5394/MUM/2019Status: DisposedITAT Mumbai27 October 2021AY 2008-092 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 assessee opted for the Vivad Se Vishwas Scheme, and Form No. 3 was issued. The assessee wished to withdraw the appeal, which was permitted by the Tribunal.

What were the facts?

The assessee's appeal arose from an order of the CIT(A) for AY 2008-09. The assessment was framed by the ITO under section 143(3) read with section 147 of the Act.

What were the issues?

The primary issue was the assessee's intention to withdraw the appeal due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: SRI MAHAVIR SINGH

For Appellant: Shri Aditya Ramchandran,AR
Pronounced: 27.10.2021

आयकर अपीलीय अिधकरण “SMC” �यायपीठ मुंबई म�। आयकर अपीलीय अिधकरण �यायपीठ मुंबई म�। आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण �यायपीठ मुंबई म�। �यायपीठ मुंबई म�। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI �ी महावीर �सह, उपा�य� के सम� । BEFORE SRI MAHAVIR SINGH, VICE PRESIDENT Aayakr ApIla saM Aayakr ApIla saM./ Aayakr ApIla saM Aayakr ApIla saM (inaQa-arNa baYa- / Assessment Year 2008-09) Lalit Damji Soni(HUF) The Income Tax Officer- 23(2)(4) 1, Shreenath Apartment II Pratyakshakar Bhavan, C-18 Mulund East Vs. BKC, Bandra (E)-400 051 Mumbai-400 080 (ApIlaaqaI ApIlaaqaI ApIlaaqaI- / Appellant) ApIlaaqaI (p`%yaqaaI p`%yaqaaI p`%yaqaaI- / Respondent) p`%yaqaaI .. �थायी लेखा सं./PAN No. AAAHL8943F अपीलाथ� क� ओर से / Appellant by : Shri Aditya Ramchandran,AR ��यथ� क� ओर से / Respondent by : Shri Vivek Perampurna, DR 27.10.2021 सुनवाई क� तारीख / Date of hearing: घोषणा क� तारीख / Date of pronouncement : 27.10.2021 AadoSa / O R D E R AadoS AadoS AadoS महावीर �सह, उपा�य� के �ारा / PER MAHAVIR SINGH, VP:

This appeal of the assessee is arising out of order of the Commissioner of Income Tax (Appeals)]-40, Mumbai [in short CIT(A)], in appeal No. CIT(A)-40/10971/14-15 vide dated 16.05.2019. The Assessment was framed by the Income Tax Officer, Ward-23(2)(4) Mumbai (in short ITO/ AO) for the A.Y. 2008-09 vide order dated 18.02.2014 under section 143(3) read with section 147 of the Income-tax Act, 1961 (hereinafter ‘the Act’).

2.

At the outset, Ld. Counsel for the assessee Shri. Aditya Ramchandran stated that assessee has opted for Vivad Se Vishwas Scheme (VSVS Scheme), 2020 and Form No.3 issued by PCIT has been filed. When, this fact was confronted to Ld. Sr.DR, he has not raised any objection. The assesse has opted

Lalit Damjo Soni(HUF) AY 08-09 for Vivad Se Vishwas Scheme (VSVS Scheme), 2020 and already Form No.3 has been issued by the PCIT and assessee want to withdraw this appeal. I permit the withdrawal and dismiss the appeal as withdrawn.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 27.10.2021.

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