CREATIVE LIFESTYLES PRIVATE LIMITED,MUMBAI vs. ACIT-6(2)(1), MUMBAI

PDF · subscribers
ITA 784/MUM/2018Status: DisposedITAT Mumbai13 July 2021AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as the dispute was settled under the Vivad se Vishwas Act. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT assailing an assessment order. The assessee subsequently opted to settle the dispute under the Direct Tax Vivad se Vishwas Act, 2020.

What were the issues?

Whether an appeal can be withdrawn if the dispute has been settled under the Vivad se Vishwas Act.

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, MUMBAI BENCHES “K”, MUMBAI

Before: SHRI PRAMOD KUMAR, HON’BLE & SHRI SAKTIJIT DEY, HON’BLE

For Appellant: Shri Akash Kumar (AR), Shri Sunil Deshpande
Hearing: 13/07/2021Pronounced: 13/07/2021

PER SAKTIJIT DEY, JM Captioned appeal has been filed by the assessee assailing the assessment order dated 30.11.2017 passed under section 143 (3) r.w.s. 144C(13) of the Income Tax Act, 1961 for the assessment year 2013-14 in pursuance to directions of Dispute Resolution Panel (DRP).

2.

At the outset, the learned Authorized Representative of the assessee made a request on behalf of the assessee for withdrawal of the appeal as assessee has opted for settling the dispute arising in the appeal under the Direct Tax Vivad se Vishwas Act, 2020 and has received certificate issued by the designated authority in Form 3. A letter dated 12.07.2021 to this effect is taken on record. Assessment Year: 2013-14

3.

The learned Departmental Representative has no objection to withdrawal of the appeal by the assessee.

4.

Having considered the submissions of the parties and keeping in view assessee’s request as noted above, we permit withdrawal of the present appeal. Accordingly, appeal is dismissed as withdrawn.

5.

In the result, appeal is dismissed. Order pronounced in the open court on 13th July, 2021. (PRAMOD KUMAR) JUDICIAL MEMBER

म ुंबई Mumbai; दिन ुंक Dated: 13/07/2021

Alindra, PS आदेश प्रतितिति अग्रेतिि/Copy of the Order forwarded to : 1. अपील र्थी / The Appellant 2. प्रत्यर्थी / The Respondent. 3. आयकर आय क्त(अपील) / The CIT(A)- 4. आयकर आय क्त / CIT 5. दिभ गीय प्रदिदनदि, आयकर अपीलीय अदिकरण, म ुंबई / DR, ITAT, Mumbai 6. ग र्ड फ ईल / Guard file.

आदेशानुसार/ BY ORDER, सत्य दपि प्रदि //// उि/सहायक िंजीकार (Dy./Asstt.

More judgments on Section 144C(13)

All 3,426 judgments and leading authorities on Section 144C(13) →

Recent GST High Court judgments

Search GST case law →