INDO AMERICAN CHAMBER OF COMMERCE,MUMBAI vs. ITO, (E)-II(1), MUMBAI

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ITA 3281/MUM/2019Status: DisposedITAT Mumbai08 November 2021AY 2011-122 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Tribunal noted that once a matter is resolved under the Vivad Se Vishwas Scheme, the related appeals are required to be withdrawn. The Departmental Representative did not oppose the assessee's prayer.

What were the facts?

The assessee filed a petition seeking withdrawal of its appeals before the ITAT. The reason for withdrawal was that the matters were settled under the Vivad Se Vishwas Scheme 2020.

What were the issues?

The primary issue was whether appeals should be withdrawn when the underlying dispute has been settled under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI ‘SMC’ BENCH, MUMBAI

O R D E R Per Pramod Kumar, VP : 1. The assessee has moved petition seeking withdrawal of these appeals and the assessee has also filed Form No. 3, on the ground that the matters are settled under Vivad Se Vishwas Scheme 2020.

2.

Learned Departmental Representative does not oppose the prayer so made by the assessee.

3.

There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeals are required to be withdrawn.

4.

In view of the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss the appeals as withdrawn.

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