THYSSENKRUPP INDUSTRIES INDIA P.LTD,MUMBAI vs. DCIT 3(3)(2), MUMBAI

ITA 1437/MUM/2016Status: DisposedITAT Mumbai04 October 2021AY 2011-122 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the matter was settled under the Vivad Se Vishwas Scheme 2020 and the Departmental Representative did not oppose the withdrawal. The appeal was dismissed as withdrawn.

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?

The primary issue was the withdrawal of an appeal due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

O R D E R Per Pramod Kumar, VP :

1. 1. The assessee has moved petition seeking withdrawal of the appeal and the assessee has also filed Form No. 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.

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no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn.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the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss the appeal as withdrawn.

IT (TP)A No. 1437/Mum/2016 Assessment Year: 2011-12 Page 2 of 2 5. In the result, the appeal is dismissed as withdrawn. Pronounced in the open court today on the 04th October, 2021.

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