ROSMERTA TECHNOLOGIES LIMITED,GURGAON vs. ACIT-1(3)1, MUMBAI

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ITA 132/MUM/2019Status: DisposedITAT Mumbai01 March 2021AY 2017-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had received a settlement certificate under the Vivad se Vishwas Act. The appeal was dismissed as withdrawn based on this settlement.

What were the facts?

The assessee filed an appeal against the assessment order for AY 2014-15. The assessee later filed an application under the Direct Tax Vivad se Vishwas Act, 2020, to settle the matter.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement under the Vivad se Vishwas Act.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 5

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “D” MUMBAI

Before: SHRI RAVISH SOOD & SHRI N.K. PRADHAN

For Respondent: Shri Bharat Andhale, D.R
Hearing: 26/02/2021Pronounced: 01/03/2021

ORDER PER RAVISH SOOD, J.M: The present appeal filed by the assessee is directed against the order passed by the CIT(A)-3, Mumbai, which in turn arises from the assessment order passed by the A.O under Sec. 143(3) of the Income-tax Act, 1961, dated 22.12.2016 for assessment year 2014-15.

2.

The assessee has filed a letter dated 12th February, 2021, wherein it is stated that it had filed an application under the Direct Tax Vivad se Vishwas Act, 2020 in order to settle the aforesaid matter pending before the Tribunal and has received the certificate in ‘Form 3’ under sub-section (1) of Sec. 5 of Direct Tax Vivad se Vishwas Act, 2020 from the designated authority. In support of its aforesaid claim the assessee had enclosed alongwith its letter ‘Form 3’ issued by the designated authority. It is stated by the assessee that in the backdrop of the aforesaid facts the captioned appeal may allowed to be withdrawn.

3.

The ld. D.R did not controvert the aforesaid factual position as was canvassed before us.

2 Rosmerta Technologies Limited Vs. ACIT-1(3)(1), Mumbai

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