M/S PRIMTIME MEDIA SERVICES P. LTD,MUMBAI vs. ITO WD 8(2)(4), MUMBAI

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ITA 3077/MUM/2019Status: DisposedITAT Mumbai12 February 2021AY 2011-122 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The Tribunal dismissed the appeals as withdrawn, noting that the assessee had opted for the Vivad Se Vishwas Scheme. The assessee was granted liberty to seek restoration if the declaration under the scheme was not accepted.

What were the facts?

The assessee had filed appeals for Assessment Years 2011-12, 2013-14, and 2014-15. The assessee subsequently opted for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was whether the appeals should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: HON’BLE SHRI AMARJIT SINGH, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Vipul Modi-Ld. AR
For Respondent: Ms. Smita Verma-Ld. DR

Heard together (3 matters)

I.T.A. No.3077/Mum/2019
I.T.A. No.3079/Mum/2019
I.T.A. No.3080/Mum/2019

Read from the judgment's own cause title. This page is filed under one of them.

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeals by assessee for Assessment Years 2011- 12, 2013-14 & 2014-15 contest common order of learned first appellate authority on certain grounds of appeal.

2.

The Ld. Counsel for assessee, at the outset, vide letter dated 09/12/2020, submitted that the assessee has already opted for settlement of dispute under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 for all the years under consideration by filing requisite Form Nos.1 & 2 and therefore, the appeals may be treated as withdrawn. The Ld. DR did not object to the same.

3.

In view of foregoing, all the appeals stands dismissed as withdrawn with a liberty to assessee to seek restoration of the appeals in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons. 4. All these appeals stands dismissed as withdrawn. Order pronounced on 12th February, 2021.

1.

Sd/- Sd/- (Amarjit Singh) (Manoj Kumar Aggarwal) �ाियक सद� / Judicial Member लेखा सद� / Accountant Member मुंबई Mumbai; िदनांक Dated :12/02/2021 Sr.PS, Kasarla Thirumalesh 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.

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