SAGAR HOLDINGS AND INVESTMENT PVT LTD.,MUMBAI vs. ITO 14(3)93), MUMBAI

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ITA 1119/MUM/2020Status: DisposedITAT Mumbai07 September 2021AY 2013-142 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

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 disposed of in light of the scheme.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2013-14. The assessee later opted for the 'Vivad Se Vishwas Scheme, 2020' and paid the tax. The department had no objection.

What were the issues?

The primary issue was the assessee's eligibility and opting for the Vivad Se Vishwas Scheme for the settlement of the appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “SMC”, MUMBAI

Before: SHRI VIKAS AWASTHY

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

ORDER PER VIKAS AWASTHY, J.M: This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-22, Mumbai [hereinafter referred to as ‘the CIT(A)’] dated 29/11/2019 for the assessment year 2013-14. 2. A communication dated 06/09/2021 has been received from the Counsel of assessee stating that the assessee has opted for ‘Viwad Se Vishwas Scheme, 2020’ (in short ‘VSVS’) and Form -3 has been received and tax has been paid.

आअसं. 1119/मुं/2020 (िन.व.2013-14) (A.Y.2013-14)

3.

Ms. Smita Verma representing the Department stated that the Department has no objection if the assessee wants to avail the benefit of ‘VSVS’.

4.

A perusal of above letter shows that the assessee’s declaration under VSVS for the impugned assessment year has been accepted and the Designated Authority has issued Form-3. In view of above, the appeal by assessee is dismissed.

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