BENNETT COLEMAN & CO. LTD,MUMBAI vs. ACIT CPC TDS, GHAZIABAD

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ITA 3411/MUM/2019Status: DisposedITAT Mumbai12 April 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The Tribunal dismissed the appeal as withdrawn, with liberty to the assessee to seek restoration if the declaration under the scheme is not accepted.

What were the facts?

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

What were the issues?

The primary issue was whether the appeal should be withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.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, “B” BENCH, MUMBAI

Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Ms. Pratima D’souza-Ld.AR
For Respondent: Shri Tharian Oommen-Ld. DR

आयकर अपीलीय अधिकरण “बी” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI माननीय श्री महावीर स िंह, उपाध्यक्ष एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा दस्य के मक्ष। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकरअपील िं./ (धििाारण वर्ा / Assessment Year: 2015-16 ) Bennett Coleman & Co. Ltd. ACIT-CPC-TDS बिाम/ The Times of India Building Aaykar Bhawan D.N.Road, Fort Sec-3, Vaishali Vs. Mumbai – 400 001 Ghaziabad(UP) – 201 010 स्थायीलेखा िं./ जीआइआर िं./ PAN/GIR No. AAACB-4373-Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee by : Ms. Pratima D’souza-Ld.AR Revenue by : Shri Tharian Oommen-Ld. DR ुनवाई की तारीख/ : 12/04/2021 Date of Hearing घोषणा की तारीख / : 12/04/2021 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

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