ITO WD- 2(4), PUNE vs. PFL VENTURES PVT. LTD., MUMBAI

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ITA 3587/MUM/2018Status: DisposedITAT Mumbai16 November 2021AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the Revenue to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A). The assessee had opted for settlement under the Direct Tax Vivad Se Vishwas Act, 2020. The Assessing Officer sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the Revenue due to the assessee's settlement under the Vivad Se Vishwas Act.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES “C”, MUMBAI

Before: SHRI G. S. PANNU, HON’BLE & SHRI SAKTIJIT DEY, HON’BLE

For Respondent: Shri Harendra Narayan Singh (DR)
Hearing: 16/11/2021Pronounced: 16/11/2021

PER SAKTIJIT DEY, JM This is an appeal by the revenue against order dated 16.02.2018 of learned Commissioner of Income Tax (Appeals)-24, Mumbai for the assessment year 2011-12. 2. When the appeal was taken up for hearing, none was present on behalf of the assessee.

3.

At the outset, learned Departmental Representative fairly submitted that the assessee had opted for settling the dispute arising in the appeal under the Direct Tax Vivad Se Vishwas Act, 2020 and the dispute has been settled with issuance of certificate by the designated authority in Form 5. Further, he

2 Assessment Year: 2011-12 brought to our notice letter dated 04.10.2021 of Assessing Officer seeking permission for withdrawal of the appeal.

4.

Having considered the submissions of learned Departmental Representative and perused the materials on record, we permit the revenue to withdraw the present appeal. Accordingly, appeal is dismissed as withdrawn.

5.

In the result, appeal is dismissed. Order pronounced in the open court on 16th November, 2021. (G.S. PANNU) JUDICIAL MEMBER

म ुंबई Mumbai; दिन ुंक Dated: 16/11/2021 Alindra, PS आदेश प्रतितिति अग्रेतिि/Copy of the Order forwarded to : 1. अपील र्थी / The Appellant 2. प्रत्यर्थी / The Respondent. 3. आयकर आय क्त(अपील) / The CIT(A)- 4. आयकर आय क्त / CIT 5. दिभ गीय प्रदिदनदि, आयकर अपीलीय अदिकरण, म ुंबई / DR, ITAT, Mumbai 6. ग र्ड फ ईल / Guard file.

आदेशानुसार/ BY ORDER, सत्य दपि प्रदि //// उि/सहायक िंजीकार (Dy./Asstt.

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