FIRST RAND BANK LTD- INDIA BRANCH,MUMBAI vs. DCIT (IT) 2(3)(1), MUMBAI

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ITA 2300/MUM/2017Status: DisposedITAT Mumbai16 February 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee's declaration under the Vivad Se Vishwas Scheme was accepted and the Department had no objection. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an assessment order for AY 2012-13. The assessee later opted for the 'Vivad Se Vishwas Scheme, 2020' and requested to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw an appeal to avail the benefit of 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

Before: SHRI PRAMOD KUMAR & SHRI VIKAS AWASTHY

For Appellant: Shri Jitendra Singh/, Shri Ankit Jain
Hearing: 16/02/2021Pronounced: 16/02/2021

Assessee by : Shri Jitendra Singh/ Shri Ankit Jain Revenue by : Shri Anand Mohan सुनवाई क� �त�थ/ Date of hearing : 16/02/2021 घोषणा क� �त�थ/ Date of pronouncement : 16/02/2021 आदेश/ ORDER PER VIKAS AWASTHY,JM:

This appeal by the assessee is directed against the Assessment Order dated 31/01/2017 passed under section 143(3) r.w.s. 144C(13) of the Income Tax Act, 1961,( in short ‘the Act’) for the assessment year 2012-13.

2.

A letter dated 15/02/2021 has been received from the Authorized Representative for the assessee stating that the assessee has opted for ‘Viwad Se

2 आअसं. 2300/मुं/2017 (�न.व. 2012-13) (A.Y.2012-13) Vishwas Scheme, 2020’( in short ‘VSVS’) and hence, want to withdraw the appeal.

3.

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

4.

A perusal of above letter shows that the assessee’s declaration under VSVS for the impugned assessment year has been accepted and the Department has issued Form-5. In view of above, the appeal by assessee is dismissed as withdrawn.

5.

The appeal by assessee is dismissed as withdrawn.

Order pronounced in the open court on Tuesday, the 16th day of February, 2021.

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