SHRI PRAKASHCHAND S. JAIN,MUMBAI vs. INCOME TAX OFFICER, WARD-19(2)(5), MUMBAI

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ITA 5301/MUM/2019Status: DisposedITAT Mumbai07 September 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee's declaration under the Vivad se Vishwas Scheme was accepted and Form-3 was issued. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2010-11. The assessee subsequently opted for the 'Vivad se Vishwas Scheme, 2020' and requested to withdraw the appeal.

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 BENCH “SMC”, MUMBAI

Hearing: 07/09/2021Pronounced: 07/09/2021

ORDER

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