SHRADHA TRADELINKS PVT. LTD.,MUMBAI vs. DCIT, CIRCLE - 8(2)(1), MUMBAI

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ITA 1528/MUM/2019Status: DisposedITAT Mumbai12 January 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the Vivad Se Vishwas Scheme and filed declarations. The assessee requested the appeal be dismissed as withdrawn with liberty to seek restoration.

What were the facts?

The assessee filed an appeal for AY 2010-11. The assessee had opted for the Direct Tax Vivad Se Vishwas Scheme, 2020 and filed the necessary declarations.

What were the issues?

The primary issue was the assessee's participation in the Vivad Se Vishwas Scheme and its impact on the pending appeal.

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, “G” BENCH, MUMBAI

Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Ms. Hiral Shah-Ld. AR
For Respondent: Shri T.S. Khalsa- Ld. Sr.DR

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by assessee for Assessment Year 2010-11, contests the order of learned first appellate authority passed on 22/11/2018 on certain grounds of appeal

. The assessment was framed by Ld. Assessing Officer u/s 143(3) r.w.s. 147 on 30/03/2016.

1.

2. The Ld. Counsel for assessee, at the outset, submitted that the assessee has already opted for Direct Tax Vivad Se Vishwas M/s Shradha Tradelinks Pvt. Ltd. Assessment Year: 2010-11 Scheme (VVS Scheme), 2020 and filed requisite declarations therein. The Ld. AR also submitted that the appeal may be dismissed as withdrawn but with a liberty to assessee to seek restoration in case the aforesaid declaration is not accepted. The Ld. DR did not object to the same.

3.

In view of foregoing, the appeal stands dismissed as withdrawn with a liberty to assessee to seek restoration of this appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons. The appeal stands dismissed as withdrawn. 4.

Order pronounced on 12th January, 2021.

Sd/- Sd/- (Mahavir Singh) (Manoj Kumar Aggarwal) उपा�� / Vice President लेखा सद� / Accountant Member मुंबई Mumbai; िदनांक Dated : 12/01/2021 Sr.PS, Jaisy Varghese 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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