What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the Vivad Se Vishwas Scheme and sought withdrawal of the appeal. The Revenue did not object to this request.

The assessee opted for settlement of dispute under the Direct Tax Vivad Se Vishwas Scheme, 2020. Form No. 5 was issued by the appropriate authority.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Airport Retail P. Ltd. vs DCIT | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “K” BENCH, MUMBAI

Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Vivek Jhunjhunwala & Ms. Pranali

For Respondent: Shri Sunil Deshpande & Shri Sushil

O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. The Ld. AR, at the outset, submitted that the assessee has already opted for settlement of dispute for the year under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and therefore, the assessee seeks withdrawal of the appeal. It has been submitted that Form No.5 has already been issued by appropriate authority. The Ld. DR did not object to the same.

In view of foregoing, the assessee’s appeal stand dismissed as withdrawn. Order pronounced on 16th September, 2021.

Sd/- Sd/- (Mahavir Singh) (Manoj Kumar Aggarwal) उपाध्यक्ष / Vice President लेखा दस्य / Accountant Member मुिंबई Mumbai; सदनािंक Dated : 16/09/2021 Sr.PS, Dhananjay आदेशकीप्रधिधलधपअग्रेधर्ि/Copy of the Order forwarded to : 1. अपीलाथी/ The Appellant 2. प्रत्यथी/ The Respondent आयकरआयुक्त(अपील) / The CIT(A) 3. 4. आयकरआयुक्त/ CIT– concerned 5. सवभागीयप्रसतसनसध, आयकरअपीलीयअसधकरण, मुिंबई/ DR, ITAT, Mumbai 6. गार्डफाईल / Guard File आदेशाि सार/ BY ORDER,

AIRPORT RETAIL P. LTD.,MUMBAI vs. THE DY CIT, CIRCLE-12(1)(1), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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