MR. VINIT VINOD DEORA,MUMBAI vs. ITO WARD 30(3)(5), MUMBAI

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ITA 981/MUM/2019Status: DisposedITAT Mumbai08 July 2021AY 2014-152 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 assessee sought withdrawal of the appeal as the matter was settled under the Vivad Se Vishwas Scheme 2020. The Departmental Representative did not oppose the prayer.

What were the facts?

The assessee filed an appeal before the ITAT for Assessment Year 2014-15. The assessee subsequently filed a petition seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH,

Before: SHRI AMARJIT SINGH, JM & SHRI MANOJ KUMAR

Hearing: 08/07/2021Pronounced: 08/07/2021

स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ADKPD4900B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: None Revenue by: Shri Smita Verma (DR) सुनवाई की तारीख / Date of Hearing: 08/07/2021 घोषणा की तारीख /Date of Pronouncement: 08/07/2021 आदेश / O R D E R

PER AMARJIT SINGH, JM:

1.

The assessee has moved petition seeking withdrawal of this appeal and the assessee has also filed Form 3, on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020.

2.

Learned Departmental Representative does not oppose the prayer so made by the assessee. 3. There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn. 4. In view of the above position, as also bearing in mind entirely of the case, we deem it fit and proper to dismiss the appeal as withdrawn.

A.Y.2014-15 5. In the result, the appeal is dismissed as withdrawn. Pronounced in the open court today on the 08/07/2021

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