Income Tax Appellate Tribunal - Mumbai
Cit (It)-4(2)(2), Mumbai vs Standard Chartered Masterbrand ... on 25 March, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL "I" BENCH, MUMBAI
BEFORE SHRI VIKAS AWASTHY, JM &
BEFORE SHRI S. RIFAUR RAHMAN, AM
आयकर अपील सं / I.T.A. No. 7022/Mum/2018
(निर्धारण वर्ा / Assessment Year: 2011-12)
बिधम/
ACIT (IT)-4(2)(2), Vs. Standard Chartered
Room no. 1624, 16th floor, Masterbrand Licensing Ltd.
Air India Bldg, Nariman C/o-BSR & Co. Lodha
Point, Mumbai-400 021 Excelus, Appollo Mills
Compount, N. M. Joshi
Marg, Mahalaxmi,
Mumbai-400 011
स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AANCS2552H
(अपीलाथी /Appellant) .. (प्रत्यथी / Respondent)
Assessee by: Shri S. S. Iyengar, DR
Revenue by: Ms. Chandani Shah, AR
सुनवाई की तारीख / Date of Hearing: 25/02/2021
घोषणा की तारीख /Date of Pronouncement: 25/03/2021
आदे श / O R D E R
PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER:
The present appeal has been filed by the revenue against the order dated 28.09.2018 passed by Ld. Commissioner of Income Tax (Appeals)- 58, Mumbai [hereinafter referred to as the "Ld. CIT(A)"] relevant to A.Y. 2011-12.
2. At the outset, when the appeal was called out for hearing, the Ld. Counsel of the assessee submitted that she has filed the necessary declaration under Direct Tax Vivad se Vishwas Act, 2020 (Act 3 of 2020). She confirmed the receipt of Form-3 and prayer to withdraw the appeal.
3. The Ld. DR did not object to course so suggested. ITA No. 7022/Mum/2018
Standard Chartered Masterbrand Licensing Ltd
4. In view of the above, we dismiss the appeal as withdrawn based on the letter submitted before us and assessee has filed the relevant Form No. 3 under the Vivad se Vishwas scheme, 2020.
5. In the result, the appeal of the revenue is dismissed.
Order pronounced in the open court on 25/03/2021.
Sd/- Sd/-
(VIKAS AWASTHY) (S. RIFAUR RAHMAN)
न्यधनिक सदस्य/JUDICIAL MEMBER ले खध सदस्य / ACCOUNTANT MEMBER
मुंबई Mumbai; ददनां क Dated : 25/03/2021
Dhananjay (Sr.PS)
आदे श की प्रनिनलनि अग्रेनर्ि/Copy of the Order forwarded to :
1. अपीलाथी / The Appellant
2. प्रत्यथी / The Respondent.
3. आयकर आयु क्त(अपील) / The CIT(A)-
4. आयकर आयु क्त / CIT
5. दवभागीय प्रदतदनदध, आयकर अपीलीय अदधकरण, मुंबई / DR, ITAT, Mumbai
6. गार्ड फाईल / Guard file.
आदे शधिुसधर/ BY ORDER, सत्यादपत प्रदत //True Copy// उि/सहधिक िंजीकधर /(Dy./Asstt. Registrar) आिकर अिीलीि अनर्करण, मुंबई / ITAT, Mumbai 2