ADITYA CONSTRUCTION CO.,MUMBAI vs. ACIT 33(1), MUMBAI

ITA 7353/MUM/2018Status: DisposedITAT Mumbai03 March 2021AY 2012-132 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee had settled the dispute under the Direct Tax Vivad Se Vishwas Scheme. Therefore, the appeal was dismissed as withdrawn.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 2012-13. The assessment was framed under Section 143(3).

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.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 SAKTIJIT DEY, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Respondent: Shri Brajendra Kumar-Ld.DR

आयकरअपील सं./ (िनधा"रण वष" / Assessment Year: 2012-13) Aditya Construction Co. ACIT-33(1) बनाम/ Bunglow No.27, Amit Villa Bandra Kurla Complex Charkop, Kandivali(W) Bandra (E) Vs. Mumbai-400 067. Mumbai-400 051. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AANFA-3068-M (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee by : Letter dated 23/11/2020 Revenue by : Shri Brajendra Kumar-Ld.DR सुनवाई की तारीख/ : 25/02/2021 Date of Hearing घोषणा की तारीख / : 03/03/2021 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

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