CMC LTD,MUMBAI vs. ADDL CIT RG 10(1), MUMBAI

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ITA 6605/MUM/2011Status: DisposedITAT Mumbai08 April 2021AY 2007-083 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 acceptance from the Revenue. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee, Tata Consultancy Services Ltd., filed appeals against orders of the CIT(A) for assessment years 2007-08, 2009-10, and 2010-11. During the virtual hearing, the assessee's counsel stated that the assessee opted for the Vivad Se Vishwas Scheme.

What were the issues?

The primary issue was the withdrawal of appeals due to the assessee's successful settlement under 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 S. RIFAUR RAHMAN, HONBLE

For Appellant: Shri Harsh Kothari
For Respondent: Shri Sanjeev Kashyap
Hearing: 08.04.2021Pronounced: 08.04.2021

Heard together (2 matters)

ITA.No. 7072/MUM/2014
ITA.No. 529/Mum/2016

Read from the judgment's own cause title. This page is filed under one of them.

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

1.

These appeals are filed by the assessee against different orders of Learned Commissioner of Income Tax (Appeals)-21, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 01.07.2011 and 13.08.2014 for the A.Y. 2007-08 and 2009-10 and order of the Learned Commissioner of Income Tax (Appeals)-22 [hereinafter in short “Ld.CIT(A)”] dated 17.11.2015 for A.Y. 2010-11.

2.

At the time of hearing the appeals virtually, Ld. Counsel for the assessee submitted that assessee opted for Vivad Se Vishwas Scheme and filed declaration and undertaking in Form-1 to settle the litigation and Form 3 is received from the Revenue accepting the said declaration. Ld. Counsel for the assessee requested for withdrawal of appeals.

3.

In view of the submission of the Ld. Counsel that assessee has already filed application under Vivad-Se-Vishwas Scheme and received Form-3 from the Revenue accepting the said declaration, the appeals of the assessee are dismissed as withdrawn with liberty to file miscellaneous

(A.Y: 2007-08) ITA.No. 7072/MUM/2014 (A.Y. 2009-10) ITA.No. 529/Mum/2016 (A.Y. 2010-11) Tata Consultancy Services Ltd., {upon merger of CMC Limited} application in case the application under Vivad Se Vishwas Scheme is rejected by the revenue.

4.

In the result, appeals of the assessee are dismissed as withdrawn.

Order pronounced in the virtual court on 08.04.2021.

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