ASHAPURA MINECHEM LTD,MUMBAI vs. ACIT CC 22, MUMBAI

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ITA 5190/MUM/2015Status: DisposedITAT Mumbai03 March 2021AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's intention to opt for the Vivad Se Vishwas Scheme. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for AY 2011-12. The Assessing Officer framed the assessment under Section 143(3). The assessee later expressed an intention to opt for the Direct Tax Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee's intention to avail the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

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

For Respondent: Dr. Rajiv Harit- Ld. CIT-DR

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2011-12 contest the order of learned first appellate authority on certain grounds of appeal

. The assessment for the year under consideration was framed by Ld. Assessing Officer u/s 143(3) on 28/03/2014.

2. Though none appeared for assessee, however, Ld. CIT-DR brought attention to assessee’s letter dated 11/09/2020 wherein it M/s. Ashapura Minechem Ltd. Assessment Year: 2011-12 has been stated that the assessee intend to prefer an application under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme),2020 for the year under consideration. Accordingly, Ld. CIT-DR submitted that the appeal may be dismissed.

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 In view of foregoing, the appeal stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons. The appeal stand dismissed as withdrawn.

4. Order pronounced on 03rd March, 2021 Sd/- Sd/- (Mahavir Singh) (Manoj Kumar Aggarwal) उपा�� / Vice President लेखा सद� / Accountant Member मुंबई Mumbai; िदनांक Dated : 03/03/2021 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.

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