UTTAM GALVA STEELS LTD,MUMBAI vs. DCIT CEN CIR 37, MUMBAI

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ITA 3534/MUM/2017Status: DisposedITAT Mumbai03 December 2020AY 2007-084 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeals as they are opting for the 'Vivad Se Vishwas Scheme'. The appeals were dismissed as withdrawn, with liberty to restore them if the scheme application fails.

What were the facts?

The assessee filed seven appeals before the ITAT for assessment years 2006-07 to 2012-13. During the hearing, the assessee informed the tribunal that they are opting for the 'Vivad Se Vishwas Scheme, 2020' and requested to withdraw the appeals.

What were the issues?

The primary issue was whether the assessee could withdraw their pending appeals before the ITAT to avail the benefits of the 'Vivad Se Vishwas Scheme'.

AI-generated summary — verify with the full judgment below

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

Before: SHRI VIKAS AWASTHY & SHRI S.RIFAUR RAHMAN

For Appellant: Shri Shri Rahul Hakani
For Respondent: Shri Sunil Jha
Hearing: 03/12/2020Pronounced: 03/12/2020

आदेश/ ORDER

PER BENCH:

1.

These seven appeals for assessment years 2006-07 to 2012-13, respectively are by the assessee . The appeals for assessment years 2006-07 and 2009-10 are directed against the orders of Commissioner of Income Tax (Appeals)-53, Mumbai (in short ‘the CIT(A) ). Both the impugned orders are dated 29/02/2016. The other five appeals for assessment years 2007-08, 2008-09 and 2010-11 to 2012-13, respectively are directed against the orders of CIT(A) -58, Mumbai. The impugned orders for all five assessment years are of even date i.e. 15/02/2017.

2.

Shri Rahul Hakani appearing on behalf of the assessee submitted that the assessee is opting for ‘Viwad Se Vishwas Scheme, 2020’( in short ‘VSVS’). Therefore, the assessee vide letter dated 2nd December, 2020 has prayed for withdrawal of appeals. The contents of the letter reads as under:-

“Sub: Withdrawal of Appeals Ref: ITAT Appeals Dear Sir, In respect of the above, during the course of today’s hearing i.e. 2nd December, 2020 we are writing this letter to your honour that we have filed applications for Vivad Se Vishwas Scheme for the following appeals. The details of the same are as under. Sr. Appeal No. Assessment Date of filing of No. Year Appeal 1. 3496/M/2016 2006-07 19/05/2016 2. 3534/M/2017 2007-08 15/05/2017 3. 3535/M/2017 2008-09 15/05/2017 4. 3495/M/2016 2009-10 19/05/2016 5. 3536/M/2017 2010-11 15/05/2017 6. 3537/M/2017 2011-12 15/05/2017 7. 3538/M/2017 2012-13 15/05/2017 We have received form No.3 from the Commissioner of Income Tax-Central III on 14th September,2020. In view of the same we want to withdraw the above appeals filed by us. You are hereby requested to withdraw all the appeals mentioned above.

3 Uttam Galva Steels Limited

Please do the needful. Thanking you, Yours Truly, For Uttam Galva Steels Limited Sd/- Authorized Signatory.” 3. Shri Sunil Jha, representing the Department stated that the Department has no objection if the assessee want to withdraw appeals to avail the benefit of ‘VSVS’.

4.

In view of the prayer made by the assessee, the assessee is allowed to withdraw aforementioned appeals. Thus, the appeals of assessee are dismissed as withdrawn.

5.

Liberty is granted to the assessee to restore the appeals in the event application filed by the assessee under VSVS fails to mature. It is further made clear that if the assessee /appellant seeks to restore the appeals in the event assessee’s declaration made under VSVS is not accepted, the Registry shall not insist for filing of application for condonation of delay, if the Miscellaneous Application for recalling the order is filed beyond time on account of delayed communication of outcome under VSVS [Re. M/s. Nannusamy Mohan(HUF) vs. ACIT in T.C.A No.372 of 2020 decided on 16/10/2020 by Hon’ble Madras High Court]

6.

The appeals of assessee are dismissed as withdrawn with the liberty aforesaid.

Order pronounced in the open court on Thursday, the 3rd day of December, 2020. Sd/- Sd/- (S.RIFAUR RAHMAN ) (VIKAS AWASTHY) लेखा सद�य/ACCOUNTANT MEMBER �या�यक सद�य/JUDICIAL MEMBER मुंबई/ Mumbai, �दनांक/Dated 03 /12/2020 Vm, Sr. PS(O/S)

4 Uttam Galva Steels Limited ��त�ल�प अ�े�षतCopy of the Order forwarded to :

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