KUNVERJI VISHRAM & CO.,MUMBAI vs. ACIT CENT. CIR. - 3(3), MUMBAI

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ITA 6587/MUM/2017Status: DisposedITAT Mumbai11 June 2021AY 1995-962 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The tribunal dismissed the appeals as withdrawn, as the assessee had opted for the Vivad Se Vishwas Scheme. The assessee was granted liberty to seek restoration if the declaration under the scheme was not accepted.

What were the facts?

The assessee had opted for settlement of dispute under the Direct Tax Vivad Se Vishwas Scheme, 2020. Consequently, the assessee sought withdrawal of the appeals filed before the tribunal.

What were the issues?

The primary issue was the withdrawal of appeals due to the assessee opting for the Direct Tax Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “H” BENCH, MUMBAI

Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Respondent: Shri Bharat Andhale, Ld. Sr. DR

Heard together (2 matters)

I.T.A. No.6587/Mum/2017
I.T.A. No.6588/Mum/2017

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

आयकरअपील सं./ (िनधा�रण वष� / Assessment Year: 1995-96) & आयकरअपील सं./ (िनधा�रण वष� / Assessment Year: 1988-89) M/s Kunverji Vishram & Co. ACIT CC– 3(3) बनाम/ Air India Bldg, 19th floor 116, Mulji Devsi Building GF, New Chinch Bunder Road, R. No. 21, Nariman Point, Vs. Mumbai-400 009 Mumbai- 400 020 �थायीलेखासं./जीआइआरसं./PAN/GIR No. AABFK-2007-Q (अपीलाथ�/Appellant) (��थ� / Respondent) : Assessee by : Assessee’s email dated 18.05.2021 Revenue by : Shri Bharat Andhale, Ld. Sr. DR सुनवाई की तारीख/ : 11/06/2021 Date of Hearing घोषणा की तारीख / : 11/06/2021 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

1.

The registry placed on record assessee’s email dated 18/05/2021 wherein it has been submitted that the assessee has opted for settlement of dispute for both the years under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and therefore, the assessee seeks withdrawal of the appeals. The same was not objected to by Ld. DR.

2.

In view of foregoing, the assessee’s appeals stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeals, in case the declaration filed under the scheme is not accepted, for whatever reasons. 3. Both the appeals stands dismissed as withdrawn. Order pronounced on 11th June, 2021.

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