DCIT CEN CIR 8(1), MUMBAI vs. LILY COMMODITIES P.LTD, WEST BANGAL

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ITA 7674/MUM/2016Status: DisposedITAT Mumbai31 December 2020AY 2009-103 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal dismissed the appeals as withdrawn based on the assessee's submission regarding the VVS Scheme. The revenue was granted liberty to seek restoration if the declarations were not accepted.

What were the facts?

The assessee informed the tribunal that they had filed declarations under the Direct Tax Vivad Se Vishwas Scheme (VVS Scheme). The department did not object to this submission.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to the assessee's participation in the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “H” BENCH, MUMBAI

Before: HON’BLE SHRI PAVAN KUMAR GADALE, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Jas Sanghvi-Ld. AR
For Respondent: Shri A. Mohan-Ld. CIT-DR

Heard together (4 matters)

I.T.A. No.7674/Mum/2016
I.T.A. No.7675/Mum/2016
I.T.A. No.7676/Mum/2016
I.T.A. No.7677/Mum/2016

Read from the judgment's own cause title. This page is filed under one of them.

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeals by department contest separate orders of learned first appellate authority on certain grounds of appeal

2. The Ld. AR for assessee, vide letter dated 31/12/2020, submitted that the assessee has already filed requisite declarations under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme) and Form No.3 has already been issued by the department and therefore, the appeals may be dismissed. The Ld. CIT-DR did not object to the same but sought liberty of restoration of appeals, in case declarations were not accepted, for whatever reasons.

3. Accordingly, the appeals stand dismissed as withdrawn with a liberty to revenue to seek restoration of the appeals in case the aforesaid declarations filed under the scheme is not accepted, for whatever reasons.

4. All the appeal stands dismissed as withdrawn. Order pronounced on 31st December, 2020.

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