SPL POLYMERS LTD (NOW A DIVISION OF SUPREME PETROCHEM LTD),MUMBAI vs. DY CIT CC 4 (2), MUMBAI

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ITA 7062/MUM/2019Status: DisposedITAT Mumbai29 January 2021AY 2001-022 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as the dispute was settled under the Vivad se Vishwas Act. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order for assessment year 2001-02. The assessee later filed a declaration under the Direct Tax Vivad se Vishwas Act, 2020, for settlement of the dispute.

What were the issues?

Whether the appeal should be withdrawn due to settlement of the dispute under the Vivad se Vishwas Act.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI PRAMOD KUMAR & SHRI SAKTIJIT DEY

For Respondent: Shri T.S. Khalsa (DR)
Pronounced: 21/01/2021

O R D E R Per Bench, This is an appeal by the assessee against order dated 22.08.2019 of learned Commissioner of Income Tax (Appeals)-52, Mumbai for the assessment year 2001-02.

2.

When the appeal was called for hearing no one was present on behalf of the assessee. However, the learned authorised representative of the assessee has filed a letter dated 19-01- 2021 stating that the assessee had filed declaration under the Direct Tax Vivad se Vishwas Act, 2020 for settling the dispute arising in this appeal. It is further stated that the designated authority has issued Form 3. Therefore, the assessee has sought permission of the Bench to withdraw the appeal. The learned Departmental Representative has no objection for withdrawal of appeal by assessee. 3. In view of the facts discussed above, we permit the assessee to withdraw the present appeal. Accordingly, appeal is dismissed as withdrawn. 4. In the result, appeal is dismissed. Order pronounced in the Open Court on this 21 /01/2021.

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