MR.VIMAL CHAMPALAL JAIN,MUMBAI vs. INCOME TAX OFFICER 15(1)(1), MUMBAI

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ITA 4513/MUM/2018Status: DisposedITAT Mumbai10 June 2021AY 2006-072 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The Tribunal dismissed the appeal as withdrawn.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 the dispute under the Direct Tax Vivad Se Vishwas Scheme, 2020. The assessee therefore 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

Hearing: 10/06/2021Pronounced: 10/06/2021

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: 2006-07) Mr. Vimal Champalal Jain Income tax Officer-15(1)(1) 201/C, Mahavir Darshan, 2nd Floor Aaykar Bhavan, M.K. Road बिाम/ Saidham Complex Mumbai-400 020 Vs. 8th Khetwadi Back Road Mumbai-400 004 स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. ADMPJ-7641-H (अपीलाथी/Appellant) : (प्रत्यथी / Respondent) अपीलाथीकीओरसे/ Appellant by : Shri Poojan Mehta-Ld. AR प्रत्यथीकीओरसे/Respondent by : Shri Sanjay J. Sethi-Ld.DR सुनवाईकीतारीख/Date of Hearing : 10/06/2021 घोषणाकीतारीख /Date of Pronouncement : 10/06/2021 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 for the year under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and therefore, seeks withdrawal of the appeal. The same was not objected to by Ld. DR.

2.

In view of foregoing, the assessee’s appeal stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeal, in case the declaration filed under the scheme is not accepted, for whatever reasons.

3.

The appeal stands dismissed as withdrawn. Order pronounced on 10th June, 2021.

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