What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the Vivad Se Vishwas Scheme for settlement. The appeal was therefore dismissed as withdrawn.

The assessee had opted for settlement of the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2020. Copies of the relevant forms and payment challan were submitted.

What were the issues?

The primary issue was whether the appeal should be withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Igi Investments Pvt Ltd. vs DCIT | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: HON’BLE SHRI VIKAS AWASTHY, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Ryan Saldhana-Ld. AR

For Respondent: Shri Sanjay J. Sethi– Ld. DR

आयकर अपीलीय अिधकरण “एक-सद� मामला ” �ायपीठ मुंबई म�। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI माननीय �ी िवकास अव�थी, �याियक सद�य एवं माननीय �ी मनोज कुमार अ�वाल ,लेखा सद� के सम�। BEFORE HON’BLE SHRI VIKAS AWASTHY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing through Video Conferencing Mode) आयकरअपील सं./ (िनधा�रण वष� / Assessment Year: 2011-12) IGI Investments Private Ltd. DCIT-5(2)(1) 702, 7th Floor, The Capital Room No.571, Fifth Floor बनाम/ Bandra Kurla Complex Aayakar Bhawan Vs. Bandra (East) M.K. Road Mumbai-400 051 Mumbai-400 020 �थायीलेखासं./जीआइआरसं./PAN/GIR No. AACCI-1484-R (अपीलाथ�/Appellant) : (��थ� / Respondent) Assessee by : Shri Ryan Saldhana-Ld. AR Revenue by : Shri Sanjay J. Sethi– Ld. DR सुनवाई की तारीख/ : 08/06/2021 Date of Hearing घोषणा की तारीख / : 08/06/2021 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member): -

The Ld. AR, at the outset, submitted that the assessee has already opted for settlement of dispute for the year under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020. The copies of Form Nos. 1 to 5 as well as the copy of payment challan have been placed on record.

Accordingly, Ld. AR sought withdrawal of the appeal which was not objected to by Ld. DR. 2. In view of foregoing, the assessee’s appeal stand dismissed as withdrawn. Order pronounced on 08th June, 2021.

Sd/- Sd/- (Vikas Awasthy) (Manoj Kumar Aggarwal) �ाियक सद� / Judicial Member लेखा सद� / Accountant Member मुंबई Mumbai; िदनांक Dated : 08/06/2021 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. आदेशानुसार/ BY ORDER,

IGI INVESTMENTS PVT LTD.,MUMBAI vs. DY CIT 5 (2)91), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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