SHRI. SUYASH SHARAD PANDEY,MUMBAI vs. ACIT CIR-16(1), MUMBAI

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ITA 393/MUM/2020Status: DisposedITAT Mumbai22 June 2021AY 2013-142 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The tribunal dismissed the appeal as withdrawn, granting liberty to the assessee to seek restoration if the declaration under the scheme is not accepted.

What were the facts?

The assessee had opted for settlement of dispute under the Direct Tax Vivad Se Vishwas Scheme, 2020. The appropriate authority had issued Form No.3 to the assessee.

What were the issues?

The primary issue was the assessee's withdrawal of the appeal 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: SHRI MAHAVIR SINGH, VP & SHRI M. BALAGANESH, AM

For Appellant: Shri Vimal Punmiya, AR
Hearing: 16.06.2021Pronounced: 22.06.2021

आदेश / O R D E R एभ. फारगणेश, रेखा सदस्म के द्वाया / PER M. BALAGANESH, AM:

1.

The registry placed on record assessee’s letters dated 2nd March, 2021 wherein it has been submitted that the assessee has already opted for settlement of dispute for both the assessment years under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and received Form No.3 from appropriate authority. The Ld. DR submitted that the appeal may be dismissed.

2.

In view of foregoing, the appeals stand dismissed as withdrawn with a liberty to assessee to seek restoration of the ITA Ns.393 /Mum/2020 Shri Suyash Sharad Pandey; AY 13-14 Page | 2 appeals in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons.

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