KOCH CHEMICALS TECHNOLOGY GROUP INDIA P. LTD,MUMBAI vs. ASST CIT CIR 14(2)(1), MUMBAI

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ITA 7408/MUM/2016Status: DisposedITAT Mumbai05 October 2021AY 2012-133 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's counsel informed the Tribunal that the assessee had received Form No. 3 under the Vivad Se Vishwas Scheme and pleaded for withdrawal of the appeal. The Tribunal accepted this submission.

What were the facts?

The assessee had filed an appeal before the ITAT. Subsequently, the assessee availed the 'Vivad Se Vishwas Scheme' to settle its tax disputes for the assessment year 2012-13.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee due to settlement under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 92CA(4)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘H‘ BENCH

Before: SHRI SAKTIJIT DEY & SHRI M.BALAGANESH

For Appellant: Ms. Amrin Pathan
For Respondent: Shri Amit Singh
Hearing: 05/10/2021Pronounced: 05/10/2021

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

1.

This appeal in A.Y.2012-13 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-22, Mumbai in appeal No.CIT(A)22/IT/613/2015-16 dated 27/10/2016 (ld. CIT(A) in short) against the order of assessment passed u/s.143(3) r.w.s. 92CA (4) of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 04/03/2016 by the ld. Asst. Commissioner of Income Tax – 14(2)(1), Mumbai (hereinafter referred to as ld. AO).

M/s. Koch Chemical Technology Group India Pvt. Ltd.,

2. This appeal was originally disposed of by this Tribunal in 03/08/2018. Later a Miscellaneous Application was preferred by the assessee and the said miscellaneous application was disposed of by this Tribunal in M.A.No.585/Mum/2019 on 14/02/2020. At the time of present proceedings, the assessee’s Counsel stated that the assessee had availed ‘Vivad Se Vishwas Scheme’ to settle its tax disputes arising in A.Y.2012-13. The ld. Counsel also stated that assessee has already received form No.3 in this regard from the competent authority. Accordingly, the ld. Counsel for the assessee pleaded for withdrawal of the assessee’s appeal. In view of the above, the appeal of the assessee is hereby dismissed as withdrawn.

2.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 05/10/2021.

Sd/- Sd/- (SAKTIJIT DEY) (M.BALAGANESH) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai; Dated 05/10/2021 KARUNA, sr.ps

M/s. Koch Chemical Technology Group India Pvt. Ltd.,

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