What did the Tribunal hold?

The tribunal dismissed the appeals as withdrawn, noting that the assessee had opted for the Vivad Se Vishwas Scheme. Liberty was granted to seek restoration if the declaration under the scheme was not accepted.

The assessee had opted for settlement of disputes under the Direct Tax Vivad Se Vishwas Scheme for all the assessment years under appeal. The assessee sought withdrawal of all its appeals before the tribunal.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Arihant Universal Realty P. Ltd. vs DCIT | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

Before: HON’BLE SHRI C.N. PRASAD, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Respondent: Shri Brajendra Kumar– Ld. DR

Heard together (3 matters)

I.T.A. No.1596/Mum/2020

I.T.A. No.1597/Mum/2020

I.T.A. No.1598/Mum/2020

Read from the judgment's own cause title. This page is filed under one of them.

O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. The registry placed on record assessee’s email dated 20/09/2021 wherein it has been submitted that the assessee has already opted for settlement of dispute for all the years under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and therefore, the assessee seeks withdrawal of all the appeals. The same was not objected to by Ld. DR.

In view of foregoing, the assessee’s appeals stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeals, in case the declaration filed under the scheme is not accepted, for whatever reasons.

All the appeal stands dismissed as withdrawn. Order pronounced on 21st September, 2021.

ARIHANT UNIVERSAL REALTY P. LTD.,MUMBAI vs. DCIT, CENTRAL CIRCLE-1, THANE

What did the Tribunal hold?

What were the facts?

What were the issues?

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