META COPPER AND ALLOYS LTD,MUMBAI vs. DCIT RG 3(2), MUMBAI

PDF · subscribers
ITA 5926/MUM/2012Status: DisposedITAT Mumbai31 December 2020AY 2007-082 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 rejected the adjournment application. Citing a Madras High Court decision, the tribunal dismissed the appeal with liberty to recall it if the assessee did not succeed under the Vivad Se Vishwas Scheme.

What were the facts?

The assessee preferred an appeal against the CIT(A)'s order for AY 2007-08. The assessee sought an adjournment as they had opted for the Vivad Se Vishwas Scheme.

What were the issues?

Whether the appeal should be dismissed due to the assessee opting for the Vivad Se Vishwas Scheme, and if an adjournment should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “B”, MUMBAI

Before: SHRI RAJESH KUMAR & SHRI RAM LAL NEGI

For Appellant: Shri Ajay Singh, A.R
For Respondent: Shri Jayant B. Jhaveri, D.R
Hearing: 28.12.2020Pronounced: 31.12.2020

Per Rajesh Kumar, Accountant Member:

1.

The present appeal has been preferred by the assessee against the order dated 02.07.2012 of the Commissioner of Income Tax (Appeals) [hereinafter referred to as the CIT(A)] relevant to assessment year 2007-08.

2.

At the outset, the Ld. Counsel of the assessee submitted that the assessee has gone into for Vivad Se Vishvas Scheme under the Direct Tax Vivad Se Viswas Scheme 2020, therefore, the case may kindly be adjourned.

3.

Since the assessee has gone into for Vivad Se Viswas Scheme 2020, the adjournment application by the assessee is 2 M/s. Copper And Alloys Ltd. rejected. Besides, we are inclined to dismiss the appeal of the assessee in view of the decision of the Hon’ble Madras High Court Nannusamy Mohan (HUF) vs. ACIT TCA No.372 of 2020 with the liberty to assessee to get this appeal recalled in case assessee does not succeed in VSVS 2020. Accordingly, the appeal of the assessee is dismissed.

Order pronounced in the open court on 31.12.2020.

Recent GST High Court judgments

Search GST case law →