PREMIER MEDICAL CORPORATION LTD,MUMBAI vs. ASST CIT 1(2)(2), MUMBAI

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ITA 1364/MUM/2016Status: DisposedITAT Mumbai13 August 2021AY 2011-123 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The tribunal dismissed the appeal as withdrawn, granting liberty to the assessee to seek restoration if the declaration under the scheme is not accepted.

What were the facts?

The assessee opted for settlement of dispute under the Direct Tax Vivad Se Vishwas Scheme, 2020 and received Form No. 3. The Revenue representative submitted that the appeal may be dismissed.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “J” BENCH, MUMBAI

Before: SHRI MAHAVIR SINGH, VP & SHRI S. RIFAUR RAHMAN, AM

For Appellant: Shri Kumar Kale, AR
Hearing: 28.07.2021Pronounced: 13.08.2021

O R D E R भहावीय स िंह, उऩाध्मक्ष के द्वाया / PER MAHAVIR SINGH, VP: This appeal is arising out of the order of Dispute Resolution Panel-2, Mumbai [in short ‘DRP’], in objection Nos. 149 vide directions dated 14.12.2015. The Assessment was framed by the Asst. Commissioner of Income Tax, Circle 1(2)(2), Mumbai (in short ‘DCIT/AO’) for the assessment year 2011-12 vide order dated 20.01.2016 under section 143(3) read with section 144C (13) of the Income Tax Act, 1961 (hereinafter referred to as 'Act').

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