POLYFIBRE INDUSTRIES PVT LTD,MUMBAI vs. DCIT 3 (2)(3), MUMBAI
What did the Tribunal hold?
The Tribunal noted the assessee's withdrawal letter and the lack of objection from the Revenue. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT for AY 2013-14. Subsequently, the assessee submitted a withdrawal letter stating they had opted for the Vivad Se Vishwas Scheme and filed the necessary forms.
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.
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
Manoj Kumar Aggarwal (Accountant Member)
Aforesaid appeal by assessee for Assessment Year 2013-14, contests the order of learned first appellate authority on certain grounds of appeal.
The registry has placed on record assessee’s letter dated 19/12/2020 wherein it has been submitted that the assessee has already opted for Vivad Se Vishwas Scheme (VVS Scheme) and filed Form No.1 & 2. The Ld. DR did not object to the same.
2 Polyfibre Industries P. Ltd. Assessment Year: 2013-14
Accordingly, the appeal stands dismissed as withdrawn with a liberty to assessee to seek restoration of this appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons.
The appeal stands dismissed as withdrawn.
Order pronounced on 04th January, 2021. /- (Amarjit Singh) (Manoj Kumar Aggarwal) "ाियक सद" / Judicial Member लेखा सद" / Accountant Member मुंबई Mumbai; िदनांक Dated : 04/01/2021 Sr.PS, Sudip Sarkar/Sr.PS, Jaisy Varghese
आदेशकी"ितिलिपअ"ेिषत/Copy of the Order forwarded to : अपीलाथ"/ The Appellant
""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. आदेशानुसार/ BY ORDER,
उप/सहायक पंजीकार (Dy./Asstt.
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