TRADE INTERNATIONAL,MUMBAI vs. ACIT 17(3), MUMBAI

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ITA 4718/MUM/2019Status: DisposedITAT Mumbai14 January 2021AY 2013-142 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 withdrawal request due to opting for the Vivad se Vishwas scheme. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against the assessment order. Subsequently, the assessee opted for the Direct Tax Vivad se Vishwas Act, 2020, and sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's withdrawal of the appeal after opting for a dispute resolution scheme.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “E” MUMBAI

For Respondent: Shri Vijay Kumar Menon, D.R
Hearing: 14/01/2021Pronounced: 14/01/2021

PAN No. AAAFT0080B (Assessee) (Revenue) Assessee by : None Revenue by : Shri Vijay Kumar Menon, D.R Date of Hearing : 14/01/2021 Date of pronouncement : 14/01/2021 ORDER PER RAVISH SOOD, J.M: The present appeal filed by the assessee is directed against the order passed by the CIT(A)- 28, Mumbai dated 06.05.2019, which in turn arises from the assessment order passed u/s 143(3) r.w.s 147 of the Income-tax Act, 1961 for the assessment year 2013-14.

2.

The assessee has filed a letter dated 23.12.2020, wherein it is stated that as it had opted for the Direct Tax Vivad se Vishwas Act, 2020 (3 of 2020) and has been issued “Form 3”, dated 10.12.2020 by the Principal CIT-17, Mumbai, therefore, it seeks to withdraw the appeal.

3.

The ld. D.R on being confronted with the said factual position did not raise any objection.

4.

In view of the above, we dismiss the appeal as withdrawn.

5.

Resultantly, the appeal is dismissed as withdrawn in terms of our observations recorded hereinabove. Order pronounced in the open court on 14/01/2021. Sd/- Sd/- (Shamim Yahya) (Ravish Sood) ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai; Dated: 14.01.2021 2 Trade International Vs. ACIT-17(3)

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