LOK CHEMICALS PVT. LTD.,MUMBAI vs. ACIT 10(2)(1), MUMBAI

PDF · subscribers
ITA 3814/MUM/2019Status: DisposedITAT Mumbai19 May 2021AY 2008-093 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had filed a declaration under the Vivad Se Vishwas scheme and received Form-3 from the Revenue. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2008-09. The assessee subsequently opted for the Vivad Se Vishwas scheme and submitted a declaration and undertaking.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VIRTUAL COURT

Before: SHRI C.N. PRASAD, HONBLE & SHRI M. BALAGANESH, HONBLE

For Respondent: Shri Brajendra Kumar
Hearing: 19.05.2021Pronounced: 19.05.2021

O R D E R PER C.N. PRASAD (JM)

1.

This appeal is filed by the assessee against order of Learned Commissioner of Income Tax (Appeals)–17, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 26.03.2019 for the A.Y. 2008-09.

(A.Y: 2008-09) M/s. Lok Chemicals Pvt Ltd 2. Assessee filed a letter through mail dated 18th May, 2021 and submitted as under: - “Sub: Request to keep hearing in abeyance, since; assesses opted for Vivad Se Vishwas Hon. Sir, With reference to above appeal, we have opted for Vivad Se Vishwas as per attached form No.3 certificate no. 874628480231220 dated 23.12.2020 issued by Hon. PCIT, Mumbai 2. We hereby assure your honor to pay the tax due as per the attached certificate, within permitted statutory time. In view of above we hereby request your honor to keep the hearing in abeyance.”

3.

On a perusal of the above letter filed by the assessee and enclosed copy of Form-3 it is noticed that assessee has already filed declaration and undertaking in Form-1 under Vivad Se Vishwas Scheme and received Form-3 from the Revenue accepting the said declaration. In view of the above this appeal is dismissed as withdrawn.

4.

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the virtual court on 19.05.2021.

Recent GST High Court judgments

Search GST case law →