M/S IDMISSION SOLUTIONS PVT LTD,PUNE vs. DY CIT 3 (2)(1), MUMBAI

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ITA 259/MUM/2020Status: DisposedITAT Mumbai15 November 2021AY 2012-132 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the dispute was settled under the Vivad Se Vishwas Act. Consequently, the assessee's request for withdrawal of the appeal was accepted.

What were the facts?

The assessee filed an appeal for assessment year 2012-13. The assessee subsequently opted to settle the dispute under the Direct Tax Vivad Se Vishwas Act, 2020, and received Form 5 from the designated authority.

What were the issues?

Whether an appeal can be withdrawn if the underlying dispute has been settled under the Vivad Se Vishwas Act.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad Se Vishwas Act, 2020

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

Hearing: 15/11/2021Pronounced: 15/11/2021

O R D E R

PER SAKTIJIT DEY, JM

1.

This is an appeal by the assessee against order dated 25.10.2019 of learned Commissioner of Income Tax (Appeals)-9, Mumbai for the assessment year 2012-13.

2.

At the time of hearing, no one was present for the assessee. However, the assessee has filed letter dated 09.11.2021 stating that it has opted for settling the dispute arising in the appeal under the Direct Tax Vivad Se Vishwas Act, 2020 and accepting assessee’s declaration, the designated authority has issued Form 5 on 05.04.2021. A copy of Form 5 is also enclosed to the abovementioned letter. Thus, the assessee has made a request for withdrawal of the appeal.

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