WADHAWAN RETAIL PVT. LTD,MUMBAI vs. ACIT CEN CIR 37, MUMBAI

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ITA 4194/MUM/2017Status: DisposedITAT Mumbai28 June 2021AY 2009-102 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The tribunal dismissed both appeals as withdrawn. The assessee was granted liberty to seek restoration if the declaration under the scheme was not accepted.

What were the facts?

The assessee sought withdrawal of both appeals for assessment years 2009-10 and 2010-11. The assessee had opted for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2020 and received Form No. 3.

What were the issues?

The primary issue was the assessee's request to withdraw appeals due to opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: JUSTICE SHRI P. P. BHATT & SHRI MANOJ KUMAR AGGARWAL, AM

For Respondent: Shri T.S. Khalsa-Ld.Sr. DR

Heard together (2 matters)

I.T.A. No.4194/Mum/2017
I.T.A. No.4195/Mum/2017

Read from the judgment's own cause title. This page is filed under one of them.

Per Bench 1. The registry placed on record assessee’s letters dated 24/04/2021 wherein it has been submitted that the assessee has already opted for settlement of dispute for both the years under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and received Form No.3 from appropriate authority. Thus the assessee seeks withdrawal of both the appeals. The Ld. DR did not raise any objection against the same.

2.

In view of foregoing, both the appeals stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeals in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons. Both the appeals stand dismissed as withdrawn. 3.

Order pronounced in the open court on 28th June, 2021.

1.

Sd/- Sd/- (Justice P.P. Bhatt) (Manoj Kumar Aggarwal) President Accountant Member मुंबई Mumbai; िदनांक Dated : 28/06/2021 Sr.PS, Jaisy Varghese आदेशकी�ितिलिपअ�ेिषत/Copy of the Order forwarded to : अपीलाथ�/ The Appellant 1. ��थ�/ The Respondent 2. आयकरआयु�(अपील) / The CIT(A) 3. आयकरआयु�/ CIT– concerned 4. िवभागीय�ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai 5. गाड�फाईल / Guard File 6.

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