RAJESH CONSTRUCTION (BOMBAY),MUMBAI vs. ACIT-12(3), MUMBAI

PDF · subscribers
ITA 1640/MUM/2018Status: DisposedITAT Mumbai23 November 2020AY 2006-073 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 assessee requested withdrawal of the appeal due to opting for the Vivad se Vishwas Scheme. The Department had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2006-07. The assessee later opted for the Vivad se Vishwas Scheme.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Before: SHRI C.N. PRASAD, HONBLESHRI S. RIFAUR RAHMAN, HONBLEShri Ashok J. Patil Shri Bharat Andhale

For Appellant: Shri Ashok J. Patil
For Respondent: Shri Bharat Andhale
Hearing: 23.11.2020Pronounced: 23.11.2020

O R D E R PER S. RIFAUR RAHMAN (AM) This appeal is filed by the assessee against the order of the Learned 1. Commissioner of Income Tax (Appeals) – 28, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 14.11.2017 for the A.Y.2006-07.

(A.Y: 2006-07) Rajesh Construction (Bombay) Ld. Counsel for the assessee through his letter dated 23.11.2020 2. stated that assessee has opted for Viwad se Vishwas Scheme and requested for withdrawal of appeal. Ld. DR has no objection.

We have heard submissions. Contents of the letter filed by the 3. counsel for the assessee are as under: - “The above captioned appeal is fixed for hearing before your honours today, and I have been engaged to appear in the said appeal. The appellant has filed for amnesty under the Vivad se Vishwas Scheme. I have been instructed by the assessee to withdraw the appeal. In view of the above the matter may be decided accordingly.”

In view of the above submissions and request for withdrawal of appeal, this appeal is permitted to be withdrawn.

In the result, appeal of the assessee is dismissed as withdrawn. 4.

Order pronounced on 23.11.2020 as per Rule 34(4) of ITAT Rules by placing the pronouncement list in the notice board.

Recent GST High Court judgments

Search GST case law →