DRT ANTHEA AROMA CHEMICALS PVT. LTD.,NAVI MUMBAI vs. ACIT-15(1)(2), MUMBAI

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ITA 2655/MUM/2016Status: DisposedITAT Mumbai06 July 2021AY 2011-122 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 matter was settled under the Vivad Se Vishwas Scheme. As the matter was resolved, the appeal was required to be withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee subsequently filed a withdrawal letter seeking to withdraw the appeal.

What were the issues?

Whether an appeal should be withdrawn when the underlying dispute is settled under a tax settlement scheme.

Which sections of the Income-tax Act were involved?

Vivad Se Vishwas Scheme 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI ‘K’ BENCH, MUMBAI

O R D E R Per Bench:

1.

The assessee has moved petition seeking withdrawal of this appeal, 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is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn.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the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss this appeal as withdrawn.

Assessment Year: 2011-12 Page 2 of 2

5.

In the result, the appeal is dismissed as withdrawn. Pronounced in the open court today on the 06th day of July 2021.

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