COROB INDIA PVT LTD.,MUMBAI vs. DY CIT 14 (1)(1), MUMBAI

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ITA 7690/MUM/2019Status: DisposedITAT Mumbai31 May 2021AY 2012-133 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 noted that the assessee had opted for the 'Vivad Se Vishwas Scheme' and its declaration was accepted. Therefore, the appeal was dismissed as prayed by the assessee.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2012-13. The assessee later opted for the 'Vivad Se Vishwas Scheme, 2020' and filed a declaration.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the 'Vivad Se Vishwas Scheme'.

AI-generated summary — verify with the full judgment below

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

Before: SHRI VIKAS AWASTHY

Hearing: 31/05/2021Pronounced: 31/05/2021

अपीलाथ� �वारा/ Appellant by : None(Letter dated 21/03/2021) ��तवाद� �वारा/Respondent by : Shri Sanjay J. Sethi सुनवाई क� �त�थ/ Date of hearing : 31/05/2021 घोषणा क� �त�थ/ Date of pronouncement : 31/05/2021 आदेश/ ORDER

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-21, Mumbai (in short ‘the CIT(A)’) dated 12/07/2019 for the assessment year 2012-13.

आअसं. 7690/मुं/2019 (�न.व.2012-13) (A.Y.2012-13)

2.

A letter dated 21/03/2021 has been received from the Chartered Accountants of the assessee stating that the assessee has opted for ‘Viwad Se Vishwas Scheme, 2020’( in short ‘VSVS’). The declaration has been filed under VSVS and Form-3 has been received, hence, the assessee wants to withdraw the appeal.

3.

Shri Sanjay Sethi representing the Department stated that the Department has no objection if the assessee wants to withdraw appeal to avail the benefit of ‘VSVS’.

4.

In view of the fact that the assessee has opted for VSVS and its declaration has been accepted and the Designated Authority has issued Form 3, the appeal by assessee is dismissed as prayed.

5.

In the result, appeal by the assessee is dismissed as withdrawn.

Order pronounced in the open court on Monday, the 31st day of May, 2021.

Sd/- (VIKAS AWASTHY) �या�यक सद�य/JUDICIAL MEMBER मुंबई/Mumbai, �दनांक/Dated: 31/05/2021 Vm, Sr. PS (O/S)

आअसं. 7690/मुं/2019 (�न.व.2012-13) (A.Y.2012-13)

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