MORRIS BALFOUR & CO.,KOLKATA vs. ACIT, CIRCLE - 35, KOLKATA

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ITA 2348/KOL/2018Status: DisposedITAT Kolkata03 March 2021AY 2009-102 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 allowed the assessee to withdraw the appeals. This withdrawal is subject to the condition that if the competent authority under the Vivad Se Viswas Scheme does not accept the assessee's proposal, the assessee can seek to recall the order.

What were the facts?

The assessee, Morris Balfour Ltd., had filed appeals for assessment years 2009-10 and 2010-11. The assessee subsequently opted for the Direct Tax Vivad Se Viswas Scheme, 2020, and requested to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw pending appeals due to opting for the Vivad Se Viswas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH: KOLKATA

Before: Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM]

Pronounced: 03.03.2021

ORDER Per Shri A. T. Varkey, JM: These appeals preferred by the assessee are against the separate orders of Ld. CIT(A)-10, Kolkata dated 20.08.2018 & 27.02.2019 respectively for Assessment years 2009-10 & 2010-11 respectively.

2.

At the outset, we note that there is a letter from the assessee dated 24.02.2021 wherein it has stated that it has opted for Direct Tax Vivad Se Viswas Scheme, 2020 (hereinafter, the ‘scheme’) and expressed its desire to withdraw both the appeals. In the light of the said facts, we allow the assessee to withdraw the appeals with a caveat that in case, if the competent authority under the scheme, does not accept the proposal of assessee to opt for the scheme, then the assessee is at liberty to move appropriate application to re- call this order. As discussed, we allow the assessee to withdraw these appeals. Morris Balfour Ltd. A.Ys. 2009-10 & 2010-11 3. Needless to say, this action of ours will not preclude the competent authority under the scheme to accept the Form no. 1 & 2 filed by the assessee.

4.

In the result, both the appeals of the assessee are dismissed as withdrawn.

Order is pronounced in the open court.

Sd/- Sd/- (J.S. Reddy) (A. T. Varkey) Accountant Member Judicial Member Dated: 03.03.2021 SB, Sr. PS Copy of the order forwarded to:

1.

Appellant- Morris Balfour & Co., 23B, N. S. Road, Ground Floor, R. N. G-1, West Bengal-700001

2. Respondent – ACIT, Circle-35, Kolkata 3. The CIT(A)- 10, Kolkata (sent through e-mail) 4. CIT- , Kolkata 5. DR, Kolkata Benches, Kolkata (sent through e-mail)

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