SHRI. CHINTAN ASHWIN NAGDA,MUMBAI vs. ITO WARD 23 (2)92), MUMBAI

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ITA 7892/MUM/2019Status: DisposedITAT Mumbai07 June 2021AY 2004-052 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The tribunal dismissed the appeal as withdrawn. 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 and received Form No.3. The assessee's authorized representative sought withdrawal of the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

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

For Appellant: Shri Mukul Vora– Ld. AR
For Respondent: Shri Sanjay J. Sethi– Ld. DR

आयकर अपीलीय अधिकरण “एक-सदस्य मामला ” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI माननीय श्री विकास अिस्थी, न्यावयक सदस्य एवं माननीय श्री मनोज कुमार अग्रवाल ,लेखा सदस्य के समक्ष। BEFORE HON’BLE SHRI VIKAS AWASTHY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing through Video Conferencing Mode) आयकरअपील सं./ (धििाारण वर्ा / Assessment Year: 2004-05) Shri Chintan Ashwin Nagda ITO-23(2)(2) 404, 4th Floor E-25, Konark Indraprastha 9th Floor, Jain Mandir Road बिाम/ Vs. Kautilya Bhawan Sarvodaya Nagar, Mulund(W) Bandra Kurla Complex(E) Mumbai – 400 080 BKC, Mumbai – 400 051 स्थायीलेखासं./ जीआइआरसं./ PAN/GIR No. ADJPN-0809-N (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee by : Shri Mukul Vora– Ld. AR Revenue by : Shri Sanjay J. Sethi– Ld. DR सुनवाई की तारीख/ : 07/06/2021 Date of Hearing घोषणा की तारीख / : 07/06/2021 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

1.

The Ld. AR, at the outset, submitted that the assessee has already opted for settlement of dispute under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and received Form No.3 from appropriate authority. Accordingly, Ld. AR sought withdrawal of the appeal. The Ld. Sr.DR did not object to the same.

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