DISNEY BROADCASTING (INDIA) LIMITED,MUMBAI vs. ACIT 16(1), MUMBAI

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ITA 4288/MUM/2018Status: DisposedITAT Mumbai16 February 2021AY 2014-153 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 the assessee's application under the Vivad Se Viswas Scheme. Consequently, the appeal was treated as dismissed and withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee filed an application under the Vivad Se Viswas Scheme, 2020, to settle the tax dispute for the assessment year in question.

What were the issues?

The primary issue was the settlement of the tax dispute through the Vivad Se Viswas Scheme, leading to the withdrawal of the appeal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VIRTUAL COURT

Before: SHRI M.BALAGANESH, AM & SHRI PAVAN KUMAR GADALE, JM

For Appellant: Smt. Srilalitha
For Respondent: Shri Bharat Andhle
Hearing: 16/02/2021Pronounced: 16/02/2021

आदेश / O R D E R PER M. BALAGANESH (A.M):

1.

This appeal in A.Y.2014-15 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-4, Mumbai in appeal No.CIT(A)-4/E-Filing-117/ACIT 16(1)/2016-17 dated 17/04/2018 (ld. CIT(A) in short) against the order of assessment passed u/s.143(3) of the Income Tax Act, 1961 (hereinafter referred to as Act) dated

M/s. Disney Broadcasting (India) Ltd., 27/12/2016 by the ld. Asst. Commissioner of Income Tax-16(1), Mumbai (hereinafter referred to as ld. AO).

2.

We find that the ld. AR filed a letter through email dated 13/02/2021 mentioning that assessee had preferred an application under direct tax “Vivad Se Viswas Scheme 2020” to settle this tax dispute for the year under consideration and had obtained Form-3 from the designated authority thereon, copy of which was enclosed alongwith this letter.

3.

In view of this, we hereby treat the appeal pending before us as dismissed and withdrawn with a liberty given to the assessee to get the appeal restored in the event that assessee’s declaration made under “Vivad Se Viswas Scheme 2020” is declared bad in law in future for any reason whatsoever.

4.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open Court on 16/02/2021.

Sd/- Sd/- (PAVAN KUMAR GADALE) (M.BALAGANESH) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai; Dated 16/02/2021 KARUNA, sr.ps

M/s. Disney Broadcasting (India) Ltd.,

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