SHASHIKALA ENTERPRISES,MUMBAI vs. ITO 4(4), THANE

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ITA 4531/MUM/2016Status: DisposedITAT Mumbai08 October 2021AY 2010-112 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Tribunal noted that once a matter is settled under the Vivad Se Vishwas Scheme, the related appeal is required to be withdrawn. The Tribunal therefore dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee later filed a petition seeking withdrawal of the appeal, stating that the matter was settled under the Vivad Se Vishwas Scheme 2020.

What were the issues?

The primary issue was whether the appeal should be withdrawn following settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI “G” BENCH, MUMBAI

1.

The assessee has moved petition seeking withdrawal of the appeal and the assessee has also filed Form Nos. 1, 2 and 3, 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.

Assessment Year: 2010-11 Page 2 of 3 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is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn.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of the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss the appeal as withdrawn.

5.

In the result, the appeal is dismissed as withdrawn. Dictated and pronounced in the open court on 8th day of October, 2021.

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