ARYSTA LIFESCIENCE INDIA LTD.,MUMBAI vs. ITO - WARD- 6 (1), NEW DELHI

PDF · subscribers
ITA 1141/MUM/2019Status: DisposedITAT Mumbai03 March 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee opted for settlement under the Vivad Se Vishwas Scheme, 2020. The appeal was dismissed as withdrawn with liberty to seek restoration if the declaration is not accepted.

What were the facts?

The assessee filed an appeal for Assessment Year 2012-13 contesting the order of the first appellate authority. The assessment was framed under section 143(3) r.w.s. 144C.

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Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.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),Section 144C

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 Appellant: Ms. Saisudha Multani-Ld. AR
For Respondent: Shri Brajendra Kumar-Ld.DR

आयकरअपील सं./ (िनधा�रण वष� / Assessment Year: 2012-13) Arysta LifeScience India Limited DCIT-3(1)(1) (successor entity to Chemtura Mumbai. Chemicals India Private Limited) बनाम/ 703-Arysta: 301 A Wing Vs. 3rd Floor, Kanakia Zillion CST Road & LBS Marg Kurla (W), Mumbai-400 070 �थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACD-0557-C/ (अपीलाथ�/Appellant) (��थ� / Respondent) : Assessee by : Ms. Saisudha Multani-Ld. AR Revenue by : Shri Brajendra Kumar-Ld.DR सुनवाई की तारीख/ : 24/02/2021 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 2012-13, contests the order of learned first appellate authority on certain grounds of appeal. The assessment was framed by ld. Assessing Officer u/s 143(3) r.w.s. 144C on 29/04/2016.

Arysta Lifescience India Limited Assessment Year: 2012-13

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Vivad Se Vishwas Scheme (VVS Scheme), 2020 for the year under consideration and therefore, the appeal may be treated as withdrawn. A letter to that effect has been placed on record. 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In view of foregoing, the appeal stands dismissed as withdrawn with a liberty to assessee to seek restoration of the appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons. 4.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. Order pronounced 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. आदेशानुसार/ BY ORDER,

More judgments on Section 144C

All 3,699 judgments and leading authorities on Section 144C →

Recent GST High Court judgments

Search GST case law →