KYAL TRADING PVT. LTD. (FORMERLY LAXMAN LOGISTICS PVT. LTD.),MUMBAI vs. DCIT-,CIRCLE-5(2)(2), MUMBAI

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ITA 5428/MUM/2018Status: DisposedITAT Mumbai30 December 2020AY 2013-143 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 noted the assessee's intention to opt for the Vivad Se Vishwas Scheme and allowed the withdrawal of the appeal. The assessee was granted liberty to seek restoration if the declaration under the scheme was not accepted.

What were the facts?

The assessee filed an appeal before the ITAT contesting an order from the first appellate authority. The assessee then opted for the Vivad Se Vishwas Scheme for the assessment year in question.

What were the issues?

The primary issue was the assessee's intention to settle the tax dispute under the Vivad Se Vishwas Scheme, leading to the withdrawal of the appeal.

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: Ms. Dinkle Hariya, Ld. AR
For Respondent: Shri Gurbinder Singh-Ld. Sr. DR

आयकर अपीलीय अिधकरण “एच” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing through Video Conferencing Mode) आयकरअपील सं./ (िनधा"रण वष" / Assessment Year: 2013-14) Kyal Trading Pvt. Ltd. DCIT-5(2)(2) 571, 5th Floor, Aaykar Bhavan, (formerly Laxman Logistics P. Ltd.) बनाम/ F-2/4, Hari Niketan Society M.K. Road, Mumbai-400 020 Vs. Bangur Nagar, Goregaon (W) Mumbai – 400 090 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AABCL-5755-F (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee by : Ms. Dinkle Hariya, Ld. AR Revenue by : Shri Gurbinder Singh-Ld. Sr. DR सुनवाई की तारीख/ : 30/12/2020 Date of Hearing घोषणा की तारीख / : 30/12/2020 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by assessee for Assessment Years 2013-14 contest order of learned first appellate authority on certain grounds of appeal

2. The Ld. AR, at the outset, submitted that the assessee is opting for Vivad Se Vishwas Scheme (VVS Scheme) for this year and seeking withdrawal of the appeal. The Ld. DR did not object to the same.

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