FACE ENTERTAINMENT PVT LTD.,MUMBAI vs. ITO 8 (1)(4), MUMBAI

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ITA 7445/MUM/2019Status: DisposedITAT Mumbai20 October 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 assessee sought to withdraw the appeal as the matter was settled under the Vivad Se Vishwas Scheme, 2020. The Revenue did not oppose this request.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee subsequently filed a petition seeking withdrawal of the appeal.

What were the issues?

Whether an appeal can be withdrawn if the underlying dispute is settled under a tax settlement scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “F” BENCH, MUMBAI

Before: SHRI RAJESH KUMAR, AM & SHRI AMARJIT SINGH, JM

For Appellant: Shri Vipul Shah
Hearing: 13/10/2021Pronounced: 13/10/2021

स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACF8703C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Shri Vipul Shah Revenue by: Shri S. N. Kabra सुनवाई की तारीख / Date of Hearing: 13/10/2021 घोषणा की तारीख /Date of Pronouncement: 13/10/2021 आदेश / O R D E R PER AMARJIT SINGH (JM):

1. 1. The assessee has moved petition seeking withdrawal of the appeal on the ground that the matter is 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is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn.

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of the above position, as also bearing in mind entirely of the case, we deem it fit and proper to dismiss the appeal as withdrawn.

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