M/S ACUITY STRATEGIC FINANCIALS PVT LTD.,MUMBAI vs. DCIT 12(1)(1), MUMBAI

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ITA 4752/MUM/2019Status: DisposedITAT Mumbai01 July 2021AY 2009-103 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's submission regarding the Vivad Se Vishwas Scheme. The appeal was dismissed as withdrawn, with liberty to seek restoration if the scheme declaration is not accepted.

What were the facts?

The assessee had opted for settlement of dispute under the Direct Tax Vivad Se Vishwas Scheme, 2020. The assessee submitted letters to the tribunal indicating this settlement and received Form No. 3 from the appropriate authority.

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Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.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 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

Hearing: 01.07.2021Pronounced: 01.07.2021

भहावीय ससिंह, उऩाध्मऺ के द्वाया / PER MAHAVIR SINGH, VP:

This appeal of assessee is arising out of the order of the Commissioner of Income Tax (Appeals)]-20, Mumbai, [in short CIT(A)], in appeal No. CIT(A)-20/IT-10056/2017-18 dated 30.04.2019. The assessment was framed by the Income Tax Officer, Ward-12(1)(2), Mumbai under section 143(3) r.w.s 147 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’). Acuity Strategic Financials Pvt. Ltd.; AY 09-10 The registry placed on record assessee’s letters dated 18th March, 2. 2021 wherein it has been submitted that the assessee has already opted for settlement of dispute for both the assessment years under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and received Form No.3 from appropriate authority. The Ld. DR submitted that the appeal may be dismissed.

3.

In view of foregoing, the appeals stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeals in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons.

4.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on 01.07.2021. (एभ. फारगणेश / M. BALAGANESH) (भहावीय ससिंह /MAHAVIR SINGH) (रेखा सदस्म / ACCOUNTANT MEMBER) (उऩाध्मऺ / VICE PRESIDENT) भुिंफई, ददनािंक/ Mumbai, Dated: 01.07.2021 सुदीऩ सयकाय, व. ननजी सचिव/ Sudip Sarkar, Sr.PS Acuity Strategic Financials Pvt. Ltd.; AY 09-10 आदेश की प्रतिलऱपप अग्रेपषि/Copy of the Order forwarded to : अऩीराथी / The Appellant 1. 2. प्रत्मथी / The Respondent. 3. आमकय आमुक्त(अऩीर) / The CIT(A) आमकय आमुक्त / CIT 4. ववबागीम प्रनतननचध, आमकय अऩीरीम अचधकयण, भुिंफई /

5.

DR, ITAT, Mumbai गार्ा पाईर / Guard file. 6. आदेशान सार/ BY ORDER, सत्मावऩत प्रनत //// उप/सहायक पुंजीकार /Asstt.

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