M/S LIFE SCIENCE PVT. LTD,MUMBAI vs. DCIT 15 (1)(1), MUMBAI

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ITA 997/MUM/2019Status: DisposedITAT Mumbai16 June 2021AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee received Form-5 from the revenue, indicating full and final settlement under the Vivad Se Vishwas Scheme. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against orders of the CIT(A) for AYs 2013-14 and 2014-15. The assessee opted for the Vivad Se Vishwas Scheme and filed declarations.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to the assessee opting for and settling the litigation under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Vivad Se Vishwas Scheme Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VIRTUAL COURT

Before: SHRI C.N. PRASAD, HONBLE & SHRI S. RIFAUR RAHMAN, HONBLE

For Appellant: Shri Rushabh Mehta
For Respondent: Shri Brajendra Kumar
Hearing: 16.06.2021Pronounced: 16.06.2021

O R D E R PER BENCH

1.

These appeals are filed by the assessee against different orders of the Learned Commissioner of Income Tax (Appeals)–24, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 05.10.2018 for the A.Y. 2013-14 and A.Y. 2014-15.

2.

At the time of hearing the appeals virtually, Ld. Counsel for the assessee submitted that assessee opted for Vivad Se Vishwas Scheme and filed declaration and undertaking in Form-1 and Form-2 to settle the 2 & 990/MUM/2019 (A.Ys: 2013-14 & 2014-15) M/s. AMN Life Science Pvt. Ltd., Company litigation. Further it is submitted that accepting the declaration filed by the assessee in both these appeals Form-5 was issued by the revenue for full and final settlement of tax arrears under Vivad Se Vishwas Scheme Act, 2020. In view of the submissions and taking note of the fact that the assessee has received Form-5 from the revenue, these appeals are dismissed as withdrawn.

3.

In the result, appeals of the assessee are dismissed as withdrawn.

Order pronounced in virtual court on 16.06.2021.

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