GEOMETRIC LTD,MUMBAI vs. ASST CIT RG 10(2), MUMBAI

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ITA 758/MUM/2013Status: DisposedITAT Mumbai30 June 2021AY 2008-093 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal held that no purpose would be served in keeping the appeals pending. Therefore, the appeals were dismissed as withdrawn.

What were the facts?

The assessee intended to settle tax litigation by opting for the 'Vivad se Vishwas Scheme 2020'. The assessee filed an application under the scheme, and the Revenue had no objections.

What were the issues?

Whether the appeals should be kept pending when the assessee has opted for a settlement scheme.

Which sections of the Income-tax Act were involved?

Section 254(2)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “K” BENCH, MUMBAI

Before: SHRI SHAMIM YAHYA & SHRI PAVAN KUMAR GADALE

For Appellant: Shri Nayan Thakkar, AR
For Respondent: Shri Anand Mohan, SR DR
Hearing: 29.06.2021Pronounced: 30.06.2021

Appellant by : Shri Nayan Thakkar, AR Respondent by : Shri Anand Mohan, SR DR Date of Hearing 29.06.2021 Date of Pronouncement 30.06.2021 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: These three appeals are filed by assessee against the separate orders passed u/s. 143(3) r.w.s 144C(13) of the Act in pursuance of the directions of the Dispute Resolution Panel.

2.

At the time hearing, the AR of the assessee has filed a letter mentioning that the assessee intend to settle the tax litigation by opting for ‘Vivad se Vishwas Scheme M/s. Geometric Ltd.,, Mumbai 2020’ (VSVS2020) and filed an application in Form No. 1 & 2 under VSVS Rules 2020 . Contra, the Ld. DR has no objections.

3.

We heard the rival submissions and perused the material on record. The Ld.AR has filed the letter mentioning that the assessee has opted for ‘Vivaad se Vishwas Scheme 2020’ and received Form-3 from the income tax department. We are of the view that, no purpose will be served in keeping these appeals pending. Accordingly, we dismiss these appeals of the assessee as withdrawn and the assessee is given liberty to move an application u/s 254(2) of the Act to recall the present order as per provisions of Law.

4.

In the result, the three appeals filed by the assessee are dismissed.

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