M/S MADHURAM MICRON TOOLS P LTD.,MUMBAI vs. ACIT CIRCLE-1, MUMBAI

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ITA 304/MUM/2020Status: DisposedITAT Mumbai12 August 2021AY 2013-142 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The Tribunal dismissed the appeal as withdrawn, subject to the condition that if the matter is not resolved under the Vivad se Vishwas scheme, the assessee can seek restoration of the appeal.

What were the facts?

The assessee filed an appeal before the ITAT. During the pendency of the appeal, the assessee opted for the Direct Tax Vivad se Vishwas Act, 2020. The assessee requested to withdraw the appeal.

What were the issues?

Whether the appeal should be withdrawn due to the assessee opting for the Vivad se Vishwas scheme.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 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “SMC” MUMBAI

Before: SHRI S.RIFAUR RAHMAN & SHRI RAVISH SOOD

For Appellant: Ms. Radha Halbe, A.R
For Respondent: Shri Sanjay J. Sethi, D.R
Hearing: 12/08/2021Pronounced: 12/08/2021

ORDER PER RAVISH SOOD, J.M: The present appeal filed by the assessee is directed against the order passed by the CIT(A)- 24, Mumbai, which in turn arises from the assessment order passed by the A.O under Sec. 143(3) r.w.s 147 of the Income-tax Act, 1961 dated 23.03.2016 for assessment year 2013-14.

2.

At the very outset of the hearing of the appeal it was submitted by the ld. Authorized Representative (for short ‘A.R’) for the assessee that the assessee had opted for the Direct Tax Vivad se Vishwas Act, 2020 in order to settle the aforesaid matter pending before the Tribunal. Accordingly, it is requested by the assessee that in the backdrop of the aforesaid facts the captioned appeal may be allowed to be withdrawn.

3.

The ld. D.R did not controvert the aforesaid factual position as had been stated before us.

2 M/s Madhuram Micron Tools P. Ltd. Vs. ACIT, Circle 1

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