AKM ENTERPARISES PRIVATE LIMITED,MUMBAI vs. INCOME TAX OFFICER 5(1)(1), MUMBAI

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ITA 1150/MUM/2019Status: DisposedITAT Mumbai03 March 2021AY 2005-062 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 found no purpose in keeping the appeal pending and decided to dismiss it. The assessee was granted liberty to seek restoration if the scheme declaration was not accepted.

What were the facts?

The assessee filed an appeal against the confirmation of penalty under Section 271(1)(c) for AY 2005-06. The assessee indicated an intention to settle the dispute under the Vivad Se Vishwas Scheme.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee's intention to settle under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

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: 2005-06) AKM Enterprises Private Ltd. Income Tax Officer-5(1)(1) C/o., S.K. Loonkar & Co. Aaykar Bhavan बनाम/ 304, Kakad Chambers Mumbai-400 020 Vs. 132, Dr. Annie Besant Road Worli, Mumbai-400 018 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AACCR-0002-J (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee by : Letter dated 18/11/2020 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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