NUTECH ENGINEERING TECHNOLOGIES LTD.,MUMBAI vs. DCIT 10 (3)(1), MUMBAI

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ITA 3420/MUM/2018Status: DisposedITAT Mumbai03 March 2021AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the Vivad Se Vishwas Scheme and the Revenue did not object. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the first appellate authority for Assessment Year 2013-14. The assessee subsequently opted for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.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, “B” BENCH, MUMBAI

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

For Appellant: Shri Ajay Singh-Ld.AR
For Respondent: Shri Tharian Oommen-Ld.DR

आयकरअपील सं./ (िनधा"रण वष" / Assessment Year: 2013-14) M/s. Nutech Engineering Tech. Ltd. DCIT-10(3)(1) बनाम 27, Vikas Centre Central Circle-3(4) 212, 2nd Floor Aaykar Bhavan S.V. Road, Santacruz(W) / Vs. Mumbai-400 054. M.K. Road Mumbai-400 020 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACN-0273-B (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee by : Shri Ajay Singh-Ld.AR Revenue by : Shri Tharian Oommen-Ld.DR सुनवाई की तारीख/ : 23/02/2021 Date of Hearing घोषणा की तारीख / : 03/03/2021 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

1.

Aforesaid appeal by assessee for Assessment Year 2013-14 contest the order of learned first appellate authority on certain grounds of appeal

. The assessment was framed by ld. Assessing Officer u/s 143(3) on 30/03/2016. 2 M/s. Nutech Engineering Technologies Ltd. Assessment Year: 2013-14

2. The Ld. Counsel for assessee, at the outset, submitted that the assessee has already opted for settlement of dispute under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 for the year under consideration and therefore, the appeal may be treated as withdrawn. The Ld. DR did not object to the same.

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 In view of foregoing, the appeal stands dismissed as withdrawn with a liberty to assessee to seek restoration of the appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons.

4. The appeal stands dismissed as withdrawn.

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