M/S AMBICO EXPORTS AND IMPORTS PVT LTD.,MUMBAI vs. JCIT 12 (1)(1), MUMBAI

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ITA 6595/MUM/2019Status: DisposedITAT Mumbai03 May 2021AY 2015-162 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The tribunal dismissed the appeal as withdrawn. The assessee was granted liberty to seek restoration of the appeal if the declaration filed under the scheme was not accepted.

What were the facts?

The assessee had opted for settlement of dispute under the Direct Tax Vivad Se Vishwas Scheme, 2020. Consequently, the assessee sought withdrawal of the appeal filed before the tribunal.

What were the issues?

The primary issue was the withdrawal of the appeal due to the assessee opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

Before: HON’BLE SHRI C.N. PRASAD, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Sanjay Chokshi – Ld. AR
For Respondent: Shri Brajendra Kumar – Ld. Sr. DR

आयकर अपीलीय अिधकरण “ ए ” �ायपीठ मुंबई म�। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI माननीय �ी छ�ला नागे�� �साद, �ाियक सद� एवं माननीय �ी मनोज कुमार अ�वाल ,लेखा सद� के सम�। BEFORE HON’BLE SHRI C.N. PRASAD, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकर अपील सं./ (िनधा�रण वष� / Assessment Year: 2015-16) M/s Ambico Exports & imports P.Ltd. JCIT-12(1)(1) 6, Somaiya Chambers, 2nd Floor बनाम/ 223, 2nd Floor Near Malad Shopping Centre Aaykar Bhawan, M.K.Road Vs. Malad (W), Mumbai – 400 064 Mumbai – 400 020 PAN No. : AAECA-7406-P (अपीलाथ�/Appellant) (��थ� / Respondent) : Assessee by : Shri Sanjay Chokshi – Ld. AR Revenue by : Shri Brajendra Kumar – Ld. Sr. DR सुनवाई की तारीख/ : 03/05/2021 Date of Hearing घोषणा की तारीख / : 03/05/2021 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

1.

The Ld. AR placed on record a letter dated 29/04/2021 wherein it has been that the assessee has already opted for settlement of dispute for the year under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and therefore, seeks withdrawal of the appeal. The Ld. DR did not object to the same.

2.

In view of foregoing, the appeal stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons. The appeal stand dismissed as withdrawn. 3.

Order pronounced on 03rd May, 2021.

Sd/- Sd/- (C.N. Prasad) (Manoj Kumar Aggarwal) �या�यक सद�य / Judicial Member लेखा सद� / Accountant Member मुंबई Mumbai; िदनांक Dated : 03/05/2021 Sr.PS, Jaisy Varghese आदेशकी�ितिलिपअ�ेिषत/Copy of the Order forwarded to : अपीलाथ�/ The Appellant 1. ��थ�/ The Respondent 2. आयकरआयु�(अपील) / The CIT(A) 3. आयकरआयु�/ CIT– concerned 4. िवभागीय�ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai 5. गाड�फाईल / Guard File 6. आदेशानुसार/ BY ORDER,

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