SHRI. RAJESH JEETMAL JAIN,MUMBAI vs. ITO WARD 22(3)(6), MUMBAI

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ITA 1033/MUM/2020Status: DisposedITAT Mumbai06 September 2021AY 2004-053 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 Therefore, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against the CIT(A) order for assessment years 2004-05, 2003-04, and 2001-02. The assessee later opted for the 'Vivad Se Vishwas Scheme, 2020' and requested to withdraw the appeals.

What were the issues?

The primary issue was the assessee's withdrawal of appeals 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

Before: SHRI VIKAS AWASTHY

Hearing: 06/09/2021Pronounced: 06/09/2021

ORDER PER VIKAS AWASTHY, J.M: These appeals by the assessee are directed against the order of Commissioner of Income Tax (Appeals)-48, Mumbai [hereinafter referred to as आअसं. 1033 to 1035/मुं/2020 (िन.व.2004-05, 2003-04 & 2001-02) (A.Y.2004-05, 2003-04 & 2001-02) ‘the CIT(A)’] dated 15/10/2019 common for the assessment years 2004-05, 2003-04 & 2001-02.

2.

A letter dated 30/08/2021 has been received from the Chartered Accountants of assessee stating that the assessee has opted for ‘Viwad Se Vishwas Scheme, 2020’ (in short ‘VSVS’) and hence, want to withdraw aforesaid appeals.

3.

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

4.

A perusal of above letter shows that the assessee’s declaration under VSVS for the impugned assessment years have been accepted and the Designated Authority has issued Form-3 for the respective impugned assessment years. In view of above, all the three appeals by assessee are dismissed as withdrawn.

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