MERGERMARKET LTD.,UNITED KINGDOM vs. ACIT (INTERNATIONAL TAXATION) -3(2)(1), MUMBAI, MUMBAI

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ITA 5995/MUM/2019Status: DisposedITAT Mumbai03 March 2021AY 2016-172 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 agreed to the dismissal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for Assessment Year 2016-17 against the final assessment order. The assessee subsequently opted for settlement of the dispute 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Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.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),Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “I” BENCH, MUMBAI

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

For Appellant: Shri Madhur Agarwal-Ld.AR
For Respondent: Shri S.S. Iyengar-Ld. Sr.DR

आयकरअपील सं./ (िनधा�रण वष� / Assessment Year: 2016-17) Mergermarket Limited ACIT (Intl. Tax.)-3(2)(1) बनाम/ 10, Queen Street Place Room No.1607,Air India Building London EC4R 1BE UK Nariman Point Vs. London, UK Mumbai-400 021. �थायीलेखासं./जीआइआरसं./PAN/GIR No. AAHCM-8084-E (अपीलाथ�/Appellant) (��थ� / Respondent) : Assessee by : Shri Madhur Agarwal-Ld.AR (Letter/email dt. 25/02/2021) Revenue by : Shri S.S. Iyengar-Ld. Sr.DR सुनवाई की तारीख/ : 03/03/2021 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 2016-17 contest final assessment order dated 23/07/2019 passed by learned Assessing Officer u/s 143(3) r.w.s. 144C(13).

2.

The Ld. AR, at the outset, submitted that the assessee has already opted for settlement of dispute under Direct Tax Vivad Se Vishwas

Mergermarket Limited Assessment Year: 2016-17 Scheme (VSV Scheme), 2020 for the year under consideration and Form No.3 has been issued by appropriate authority. The Ld. DR submitted that the appeal may be dismissed as withdrawn. 3. In view of foregoing, the appeal stands dismissed as withdrawn with a liberty to assessee to seek restoration of the appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons. The appeal stands dismissed as withdrawn. 4.

Order pronounced in the open court 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. आदेशानुसार/ BY ORDER,

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