Income Tax Appellate Tribunal - Mumbai
Bhagwati Designs P. Ltd ( Since Merged ... vs Asst Cit Rg 10(2), Mumbai on 31 August, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI BENCH "B" MUMBAI
BEFORE SHRI MAHAVIR SINGH (VICE PRESIDENT) AND
SHRI S. RIFAUR RAHMAN (ACCOUNTANT MEMBER)
ITA No. 6955/MUM/2011
Assessment Year: 2003-04
M/s Bhagwati Design Private Limited Assistant Commissioner of
(Since merged with FLSmidth Private Vs. Income Tax Company Circle
Limited), 10(2),
FLSSmidth Private Limited, 34, Mumbai.
Egatoor, Kelambakkam, Rajiv Gandhi
Salai, Chennai-603 103.
PAN No. AAACB 1929 J
Appellant Respondent
Assessee by : Mr. Dinesh Inbavadivu, AR
Revenue by : Ms. Bharti Singh, DR
Date of Hearing : 31/08/2021
Date of pronouncement : 31/08/2021
ORDER
PER S. RIFAUR RAHMAN, A.M.
The present appeal filed by the assessee is against the order of Commissioner of Income Tax (Appeals)-21, Mumbai [in short 'CIT(A)'] for the assessment year 2012-13 dated 13.08.2019 and arises out of assessment completed u/s 143(3) of the Income Tax Act, 1961 (in short the Act).
2. At the outset, the Ld. AR submitted that assessee has preferred to settle the issue under Vivad Se Vishwas Act, 2020 and relevant information is filed vide letter dated 15.06.2021 and submitted that it has filed the necessary declaration M/s Bhagwati Design 2 ITA No. 6955/M/2011 under Direct Tax Vivad se Vishwas Act, 2020 (Act 3 of 2020) and confirmed the receipt of Form-3.
3. The Ld. DR also did not object to course so suggested.
4. Heard the learned Counsels for both the parties and perused material on record. Considering the fact that the assessee has sought withdrawal of the present appeal, as it has applied for settling the dispute under Vivad Se Vishwas Scheme, 2020, and received the confirmation of Form-3. Therefore, we are inclined to dismiss the appeal as per assessee's request as withdrawn. In case for some reason, the Revenue dismiss the plea of the assessee under Vivad Se Vishwas Scheme, 2020, it can apply to restore the matter in due course.
5. In the result, the appeal filed by the assessee is dismissed as withdrawn.
Order pronounced in the open Court on 31/08/2021.
Sd/- Sd/-
(MAHAVIR SINGH) (S. RIFAUR RAHMAN)
VICE PRESIDENT ACCOUNTANT MEMBER
Mumbai;
Dated: 31/08/2021
Rahul Sharma, Sr. P.S.
Copy of the Order forwarded to :
1. The Appellant
2. The Respondent.
3. The CIT(A)-
4. CIT
5. DR, ITAT, Mumbai
6. Guard file.
BY ORDER,
//True Copy//
(Dy./Assistant Registrar)
ITAT, Mumbai