STANDARD GREASES AND SPECIALITIES PVT. LTD.,MUMBAI vs. DCIT CIRCLE 14 (3)(2), MUMBAI

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ITA 3853/MUM/2018Status: DisposedITAT Mumbai13 July 2021AY 2009-102 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 allowed the assessee's prayer to withdraw the appeal, as the Revenue's representative also conceded to the withdrawal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee preferred an appeal against the CIT(A)'s order for AY 2009-10. The assessee informed the tribunal that it had opted for the Vivad Se Vishwas Scheme and a Form No. 3 had been issued.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn due to its participation in the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “G”, MUMBAI

Before: SHRI RAJESH KUMAR & SHRI RAVISH SOOD

For Appellant: Shri Radhakant Sarat, A.R
For Respondent: Shri T.S. Khalsa, D.R
Hearing: 13.07.2021Pronounced: 13.07.2021

Per Rajesh Kumar, Accountant Member:

1.

The present appeal has been preferred by the assessee against the order dated 26.02.2018 of the Commissioner of Income Tax (Appeals) [hereinafter referred to as the CIT(A)] relevant to assessment year 2009-10.

2.

At the outset, the Ld. Counsel of the assessee brought to the notice of the Bench that the assessee has gone into Vivad Se Vishwas Scheme and also submitted that form No.3 also has already been issued. The Ld. A.R., therefore, prayed before the Bench that appeal may kindly be allowed to be withdrawn.

4.

Accordingly, we are inclined to dismiss the appeal of the assessee.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 13.07.2021.

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