RAMKRISHNA PANDURANG TERKAR,MUMBAI vs. DCIT CIRCLE- 5 (1), MUMBAI

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ITA 275/MUM/2020Status: DisposedITAT Mumbai20 September 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2015-16. The assessee requested to withdraw the appeal as they opted to settle the dispute under the Direct Tax Vivad Se Vishwas Act, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the Vivad Se Vishwas scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES “D”, MUMBAI

Before: SHRI SAKTIJIT DEY (JM) & SHRI RAJESH KUMAR (AM)

For Appellant: Ms. Varsha Bhatter (AR)
For Respondent: Shri Bharat Andhle (DR)
Hearing: 20/09/2021Pronounced: 20/09/2021

O R D E R

PER SAKTIJIT DEY, JM

1.

This is an appeal by the assessee against order dated 19.09.2019 of learned Commissioner of Income Tax (Appeals)-53, Mumbai for the assessment year 2015-16.

2.

At the outset, learned Authorised Representative of the assessee made a request on behalf of the assessee for withdrawal of the appeal as the assessee has opted for settling the dispute arising in the appeal under the Direct Tax Vivad Se Vishwas Act, 2020 and has also received the certificate issued by the designated authority in Form 3. 3. The learned Departmental Representative has no objection to the aforesaid request of the assessee.

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