What did the Tribunal hold?

The Tribunal noted that the revenue's appeals were rendered infructuous due to the settlement under the VVS Scheme. Consequently, the appeals filed by the revenue were dismissed.

The assessee had opted for settlement of disputes under the Direct Tax Vivad Se Vishwas Scheme (VVS Scheme) for all the years. Proof of full and final settlement of tax arrears was issued by the appropriate authority.

What were the issues?

Whether the revenue's appeals are infructuous when the assessee has settled the dispute under the Vivad Se Vishwas Scheme.

DCIT vs Sharad Kantilal Shah | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Respondent: Shri Hemantkumar Chimanlal Leuva-Ld. DR

Heard together (3 matters)

I.T.A. No. 7359/Mum/2018

I.T.A. No. 7362/Mum/2018

I.T.A. No. 7361/Mum/2018

Read from the judgment's own cause title. This page is filed under one of them.

O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. The registry drew attention to assessee’s e-mail wherein it has been submitted that the assessee has already opted for settlement of dispute for all the years under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and Form-5 as proof of full and final settlement of tax arrears has already been issued by the appropriate authority. The copies of the same have been placed on record. The Ld. DR could not controvert the fact that the revenue’s appeals have consequently been rendered infructuous.

In view of the above foregoing, all the appeals filed by the revenue stands dismissed as infructuous. Order pronounced on 23rd November, 2021.

DCIT CENTRAL CIRCLE-8(3), MUMBAI vs. SHARAD KANTILAL SHAH, MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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