Income Tax Appellate Tribunal - Mumbai
M/S Fritz Freight Forwarding India P. ... vs The Acit Cen Cir 18 & 19, Mumbai on 22 February, 2021
आयकर अपील य अ धकरण
मुंबई पीठ "आई ", मुंबई
IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI BENCH "I", MUMBAI
ी वकास अव थी, या यक सद य एवं
ी राजेशकुमार, लेखा सद य के सम$
BEFORE VIKAS AWASTHY, JUDICIAL MEMBER &
SHRI RAJESH KUMAR, ACCOUNTANT MEMBER
आअसं. 4100/म/ुं 2002 ( न.व. 1998-99)
ITA NO.4100/MUM/2002(A.Y.1998-99)
आअसं. 666/म/ुं 2003 ( न.व. 1999-2000)
ITA NO.666/MUM/2003(A.Y.1999-2000)
DCIT/Asstt. Commissioner of Income-tax,
Central Cir.8(1),
Aaykar Bhavan, M.K.Road,
Mumbai 400 020. ...... अपीलाथ* /Appellant
बनाम Vs.
Fritz Freight Forwarding India Ltd.
Chunnawala, Kondivita Rd,
Andheri Kurla Rd, Andheri(E)
Mumbai 400 059
PAN: AAACF0671R ..... + तवाद /Respondent
आअसं. 3030/म/ुं 2004 ( न.व. 2000-01)
ITA NO.3030/MUM/2004(A.Y.2000-01)
Fritz Freight Forwarding India Ltd.
Chunnawala, Kondivita Rd,
Andheri Kurla Rd, Andheri(E)
Mumbai 400 059
PAN: AAACF0671R ..... अपीलाथ* /Appellant
Vs.
DCIT/Asstt. Commissioner of Income-tax,
Central Cir.8(1),
Aaykar Bhavan, M.K.Road,
Mumbai 400 020. ..... + तवाद /Respondent
2
Fritz Freight Forwarding (I) P Ltd.
Assessee by : Ms. Ashika Sultania
Revenue by : Shri S.S.Iyengar
सन
ु वाई क- त थ/ Date of hearing : 22/02/2021
घोषणा क- त थ/ Date of pronouncement : 22/02/2021
आदे श/ ORDER
PER BENCH:
The appeals by the Revenue for assessment year 1998-99 and 1999-2000 are directed against the orders of Commissioner of Income -tax (Appeals)-VIII, dated 05/04/2002 and 01/11/2002 respectively. The appeal of the assessee is for assessment year 2000-01 against the order of CIT(A) -Central-VI, Mumbai dated 30/01/2004.
2. A letter dated 04/02/2021 has been received from the assessee stating that the assessee has opted for settlement of these appeals through 'Viwad Se Vishwas Scheme, 2020'( in short 'VSVS').
3. Shri Sanjay Singh, representing the Department stated that the Department has no objection if the assessee want to settle these appeals to avail the benefit of 'VSVS'.
4. A perusal of above letter shows that the assessee's declaration under VSVS for the assessment years 1998-99 and 1999-2000 have been accepted and the Designated Authority has issued Form-3. In view of above, the appeals filed by the Revenue have become infructuous and are thus, liable to be dismissed, as such.
5. The assessee has not received communication regarding acceptance of declaration, so far for assessment year 2000-01. The assessee has sought liberty to revive the appeal in case declaration under VSVS is rejected for any reason.
6. Liberty is granted to the assessee and the Department to revive their respective appeal(s) in the event declaration filed by the assessee under VSVS fails to mature. It is further made clear that if the assessee /appellant seeks to restore the appeal in the event assessee's declaration made under VSVS is not accepted, the Registry shall not 3 Fritz Freight Forwarding (I) P Ltd.
insist for filing of application for condonation of delay, if the Miscellaneous Application for recalling the order is filed beyond time on account of delay in 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]
7. The appeals by Revenue are dismissed as infructuous and appeal by the assessee is dismissed as withdrawn, with liberty aforesaid.
Order pronounced in the open court on Monday the 22nd day of February, 2021.
Sd/-
Sd/-
(RAJESH KUMAR) (VIKAS AWASTHY)
लेखा सद य /ACCOUNTANT MEMBER या यक सद य/JUDICIAL MEMBER
मुंबई/ Mumbai, 1दनांक/Dated 22/02/2021
Vm, Sr. PS (O/S)
+ त2ल प अ3े षतCopy of the Order forwarded to :
1. अपीलाथ*/The Appellant ,
2. + तवाद / The Respondent.
3. आयकर आयु4त(अ)/ The CIT(A)-
4. आयकर आयु4त CIT
5. वभागीय + त न ध, आय.अपी.अ ध., मुबंई/DR, ITAT, Mumbai
6. गाड8 फाइल/Guard file.
BY ORDER, //True Copy// (Dy./Asstt. Registrar) ITAT, Mumbai