Income Tax Appellate Tribunal - Ahmedabad
The Acit, Circle-1,, Bhavnagar vs M/S. Jai Jagdish Ship Breakers Pvt. ... on 25 March, 2021
आयकर अपील य अ धकरण, अहमदाबाद यायपीठ 'D' अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL "D" BENCH, AHMEDABAD (Convened through Virtual Court) BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 1790/Ahd/2014 ( नधा रण वष / Assessment Year : 2009-10) ACIT, बनाम/ M/s. Jai Jagdish Ship Circle-1, Bhavnagar Vs. Breakers P. Ltd.
Plot No.-317, Adarsh Co-
op Society, Vijayrajnagar, Bhavnagar थायी ले खा सं . /जीआइआर सं . /PAN/GIR No. : AAACJ7062N (अपीलाथ /Appellant) .. ( यथ / Respondent) अपीलाथ ओर से /Appellant by : Shri S. S. Shukla, Sr. D.R. यथ क ओर से / Shri S. N. Soparkar, Sr. Advocate & Shri Parin Shah, A.R. Respondent by :
सन ु वाई क तार ख / Date of 25/03/2021 Hearing घोषणा क तार ख /Date of 25/03/2021 Pronouncement आदे श/O R D E R PER BENCH:
The captioned appeal has been filed at the instance of the Revenue against the order of the Commissioner of Income Tax I T A N o . 1 7 9 0 / Ah d / 1 4 [ AC I T v s . J a i J a g d i s h S h i p B r e a k e r s P v t . L t d . ] A. Y . 2 0 0 9 - 1 0 - 2 -
(Appeals)-XX, Ahmedabad ('CIT(A)' in short), dated 31.03.2014 arising in the assessment order dated 30.12.2011 passed by the Assessing Officer (AO) under s. 143(3) of the Income Tax Act, 1961 (the Act) concerning AY 2009-10.
2. When the matter was called for hearing in the captioned Revenue's appeal, learned counsel for the assessee at the outset submitted that the designated authority has already granted certificate electronically to the declarant assessee concerning the particulars of the tax arrears and the amount payable in prescribed Form-3 notified in 'Vivad se Vishwas Scheme, 2020' (VSV) read with Rules framed thereunder. The learned counsel accordingly submitted that he does not seek to defend the said appeal owing to exercise of option for availing VSV Scheme, and consequently urged that assessee's request for closure of Revenue's appeal may please be granted.
3. The ld. Departmental Representative for the Revenue stated that he has no objection to withdraw its appeal having regard to the application from assessee to avail the ongoing scheme.
4. In the light of written request made on behalf of the captioned assessee, the appeal of Revenue is dismissed in limine. However, in the event, the assessee fails to avail the benefit of VSV Scheme for any reasons, then the Revenue will I T A N o . 1 7 9 0 / Ah d / 1 4 [ AC I T v s . J a i J a g d i s h S h i p B r e a k e r s P v t . L t d . ] A. Y . 2 0 0 9 - 1 0 - 3 -
be at liberty to seek restoration of original appeal for hearing before ITAT in accordance with law.
5. In the result, the captioned appeal of Revenue is dismissed in limine.
This Order pronounced on 25/03/2021
Sd/- Sd/-
(MAHAVIR PRASAD) (PRADIP KUMAR KEDIA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Ah med ab ad : Da ted 2 5 / 0 3 /2 0 2 1
True Copy
S. K. SINHA
आदे श क त!ल"प अ#े"षत / Copy of Order Forwarded to:-
1. राज व / Revenue
2. आवेदक / Assessee
3. संबं*धत आयकर आयु,त / Concerned CIT
4. आयकर आयु,त- अपील / CIT (A)
5. 0वभागीय 3त3न*ध, आयकर अपील य अ*धकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड9 फाइल / Guard file.
By order/आदे श से, उप/सहायक पंजीकार आयकर अपील य अ*धकरण, अहमदाबाद ।