INDIA MEDTRONIC PRIVATE LIMITED( SUCCESSOR TO COVIDIEN HEALTH CARE PVT. LTD),MUMBAI vs. DCIT-10(1)(1), MUMBAI

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ITA 4579/MUM/2018Status: DisposedITAT Mumbai05 April 2021AY 2013-142 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The Tribunal dismissed the appeal as withdrawn.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 if the declaration under the scheme was not accepted.

What were the facts?

The assessee opted for settlement of 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 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, “K” BENCH, MUMBAI

Before: HON’BLE SHRI SAKTIJIT DEY, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Pranay Gandhi-Ld. AR
For Respondent: Ms. Smita Verma – Ld. Sr. DR

आयकर अपीलीय अधिकरण “के” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI माननीय श्री शक्तिजीत दे, न्याययक सदस्य एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा सदस्य के समक्ष। BEFORE HON’BLE SHRI SAKTIJIT DEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकरअपील सं./ (धििाारण वर्ा / Assessment Year: 2013-14) India Medtronic Private Limited DCIT- 10(1)(1) (Successor to Covidien Healthcare Room No.209, Aaykar Bhawan India Private Limited) Mumbai – 400 020. बिाम/ 1241, Solitaire Corporate Park Vs. 4th Floor, Building No.12, Andheri Ghatkopar Link Road, Andheri East Mumbai – 400 093. स्थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACI-4227-Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee by : Shri Pranay Gandhi-Ld. AR Revenue by : Ms. Smita Verma – Ld. Sr. DR सुनवाई की तारीख/ : 25/03/2021 Date of Hearing घोषणा की तारीख / 05/04/2021 : Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

1.

The Ld. AR submitted 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 raise any objection against 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In view of foregoing, the appeal stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons.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 5th April, 2021.

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