HINO MOTORS SALES INDIA P.LTD,MUMBAI vs. ASST CIT 3(1)(2), MUMBAI

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ITA 6682/MUM/2017Status: DisposedITAT Mumbai24 February 2021AY 2013-142 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 noted that the assessee's declaration under the 'Vivad Se Vishwas Scheme' was accepted and Form-3 was issued. The Department had no objection to the withdrawal.

What were the facts?

The assessee filed three appeals before the ITAT for assessment years 2011-12, 2012-13, and 2013-14. The assessee later opted for the 'Vivad Se Vishwas Scheme, 2020' and requested to withdraw the appeals.

What were the issues?

The primary issue was the withdrawal of appeals by the assessee due to 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, MUMBAI BENCH “K”, MUMBAI

For Appellant: Shri Harsh R. Shah
Hearing: 24/02/2021Pronounced: 24/02/2021

आदेश/ ORDER

PER VIKAS AWASTHY,JM:

1.

The three appeals by the assessee for assessment years 2011-12, 2012-13 and 2013-14 are directed against the assessment orders passed under section 143(3) r.w.s. 144C(13) of the Income Tax Act, 1961 ( in short ‘the Act’) for the respective assessment years.

2 M/s. Hino Motors Sales India Pvt. Ltd., 2. A letter dated 28/01/2021 has been received from the assessee stating that the assessee has opted for ‘Viwad Se Vishwas Scheme, 2020’( in short ‘VSVS’) and hence, want to withdraw the appeals.

3.

Shri Anand Mohan , representing the Department stated that the Department has no objection if the assessee want to withdraw appeals to avail the benefit of ‘VSVS’.

4.

A perusal of above letter shows that the assessee’s declaration under VSVS for the impugned assessment years has been accepted and the Department has issued Form-3. In view of above the appeals by assessee are dismissed as withdrawn.

5.

The appeals by assessee for assessment years 2011-12, 2012-13 and 2013-14 are dismissed as withdrawn.

Order pronounced in the open court on Wednesday the 24th day of February, 2021.

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