M/S TIMBLO SHIPYARDS PVT LTD.,MUMBAI vs. DY CIT CIRCLE- 3 (3)(2), MUMBAI

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ITA 33/MUM/2020Status: DisposedITAT Mumbai14 January 2021AY 2014-152 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 allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn based on the assessee's participation in the Vivad se Vishwas scheme.

What were the facts?

The assessee filed an appeal against the assessment order for AY 2014-15. The assessee later opted for the Direct Tax Vivad se Vishwas Act, 2020, and Form 3 was issued by the department.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad se Vishwas scheme.

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, MUMBAI BENCH “E” MUMBAI

Before: SHRI SHAMIM YAHYA & SHRI RAVISH SOOD

For Appellant: Ms. Aarti Sathe, A.R
For Respondent: Shri Vijay Kumar Menon, D.R
Hearing: 14/01/2021Pronounced: 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)-8, Mumbai dated 22.04.2019, which in turn arises from the assessment order passed u/s 143(3) of the Income-tax Act, 1961 for assessment year 2014-15.

2.

When this appeal was called for hearing, the ld. Authorised representative (for short “A.R”) for the assessee submitted that the assessee had opted for the Direct Tax Vivad se Vishwas Act, 2020 (3 of 2020) and its application has been accepted by the department and “Form 3”, dated 14th October, 2020 has been issued. In order to fortify her aforesaid claim the Ld. A.R took us through a letter dated 30th December, 2020 of the assessee company. In the backdrop of the aforesaid facts the ld. A.R requested that the appeal of the assessee may be allowed to be withdrawn.

3.

The ld. D.R did not raise any objection.

4.

In view of the above, we dismiss the appeal as withdrawn.

2 M/s Timblo Shipyards Pvt. Ltd. VS. DCIT,Circle-3(3)(2)

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