SHRI HIRJI M SHAH,MUMBAI vs. ACIT- 17(1), MUMBAI

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ITA 3253/MUM/2019Status: DisposedITAT Mumbai08 June 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's settlement under the Vivad se Vishwas scheme and the revenue's lack of objection. The appeal was dismissed as withdrawn, with a liberty to seek restoration if the settlement failed.

What were the facts?

The assessee filed an appeal against an assessment order. Subsequently, the assessee filed an application under the Direct Tax Vivad se Vishwas Act, 2020, to settle the matter. A certificate evidencing payment was submitted to the Tribunal.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to settlement under the Vivad se Vishwas Act.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “H” MUMBAI

For Respondent: Shri Tharian Oommen, D.R
Hearing: 08/06/2021Pronounced: 08/06/2021

ORDER PER RAVISH SOOD, J.M: The present appeal filed by the assessee is directed against the order passed by the CIT(A)-28, Mumbai, which in turn arises from the assessment order passed by the A.O under Sec. 143(3) of the Income-tax Act, 1961, dated 30.12.2017 for assessment year 2015-16.

2.

The assessee has filed a letter, wherein it is stated that he had filed an application under the Direct Tax Vivad se Vishwas Act, 2020 in order to settle the aforesaid matter pending before the Tribunal and has received the certificate under sub-section (1) of Sec. 5 of Direct Tax Vivad se Vishwas Act, 2020 from the designated authority. Copy of ‘Form 4’ evidencing payment of an amount of Rs.1,32,41,845/- vide challans No. 22100, dated 23.03.2021 has been enclosed. It is stated by the assessee that in the backdrop of the aforesaid facts the captioned appeal may allowed to be withdrawn.

3.

The ld. D.R did not controvert the aforesaid factual position as was canvassed before us.

2 Shri Hirji M. Shah Vs. ACIT-17(1)

4.

In view of the above, we dismiss the appeal as withdrawn, subject to a rider that in the unlikely event of the matter not being resolved under the Vivad se Vishwas scheme the assessee shall have liberty to approach the Tribunal for restoration of his appeal.

5.

Resultantly, the appeal is dismissed as withdrawn subject to the observation recorded hereinabove. Order pronounced in the open court on 08/06/2021.

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