What did the Tribunal hold?

The tribunal dismissed the appeal as withdrawn, acknowledging the assessee's participation in the Vivad se Vishwas Scheme. The assessee was granted liberty to seek restoration if the declaration under the scheme was not accepted.

The assessee had opted for settlement of the dispute under the Direct Tax Vivad se Vishwas Scheme, 2020 and received Form No. 3. The assessee's authorized representative sought withdrawal of the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal due to the assessee opting for the Vivad se Vishwas Scheme.

Goldstar Jewellery Private Limited 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: Ms. Varsha Nanwani - Ld. AR

For Respondent: Shri Sunil Deshpande– Ld.DR

आयकरअपील सं./ (िनधा"रण वष" / Assessment Year: 2014-15) M/s Goldstar Jewellery Pvt. Ltd. DCIT-9(3)(2), Room No.418, 4th floor Unit No. IIIA, Goldstar House Block-C, बनाम Plot No. 16(P), 17, 28 & 29(P) Aaykar Bhavan, M. K. Road, / Vs. SEEPZ-SEZ, Andheri (East) Mumbai-400 020 Mumbai-400 096 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACG-3264-B (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee by : Ms. Varsha Nanwani - Ld. AR Revenue by : Shri Sunil Deshpande– Ld.DR सुनवाई की तारीख/ : 20/07/2021 Date of Hearing घोषणा की तारीख / : 20/07/2021 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

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 received Form No.3 from appropriate authority. Accordingly, Ld. AR sought withdrawal of the appeal. The Ld. DR did not object to the same.

GOLDSTAR JEWELLERY PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX 9(3)(2), MUMBAI, MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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