TIRUPATI MAHALAXMI CO.OP.HSG. SOC. LTD.,MUMBAI vs. ITO 19 (3)(5), MUMBAI

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ITA 3952/MUM/2019Status: DisposedITAT Mumbai17 March 2021AY 2014-153 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 noted that the assessee had opted for the Vivad Se Vishwas Scheme and received Form-3, indicating acceptance of their declaration. The tribunal accepted the assessee's request to withdraw the appeal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2014-15. The assessee later submitted a letter requesting withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw an appeal due to 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 Vijaykumar Menon
Hearing: 17.03.2021Pronounced: 17.03.2021

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

1.

This appeal is filed by the assessee against order of the Learned Commissioner of Income Tax (Appeals)–59, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 25.03.2019 for the A.Y. 2014-15.

2.

Assessee through its authorized representative filed a letter through e-mail dated 16th March, 2021 and submitted as under: -

(A.Y: 2014-15) Tirupati Mahalaxmi Co. Op. Hsg. Soc Limited “Sub: Re: Tirupati Mahalaxmi Co-op Hsg Sco Ltd-ITANO. 3952/Mum/2019-E Bench-Withdrawal of appeal – date of hearing – 17/03/2021 --------------------- Dear sir, With reference to the above and as per the instructions of our above said clients, please note that they have received Form no. 3 from PCIT, Mumbai – 19 under Vivad Se Vishwas Scheme, 2020. Therefore, kindly treat this appeal as withdrawn.”

3.

On a perusal of the above letter filed by authorized representative of 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. Assessee requested for withdrawal of the appeal. Accepting the request of the assessee for withdrawal of appeal, this appeal is dismissed as withdrawn.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In the result, appeal of the assessee is dismissed as withdrawn.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 17.03.2021

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