JITENDRA S. AWHAD,THANE vs. ITO WARD-1(4), THANE, THANE

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ITA 5196/MUM/2016Status: DisposedITAT Mumbai31 May 2021AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that once a matter is settled under the Vivad Se Vishwas Scheme, the related appeals are to be withdrawn. Therefore, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed petitions seeking withdrawal of their appeals before the ITAT. The reason for withdrawal was that the matter had been settled under the Vivad Se Vishwas Scheme 2020.

What were the issues?

Whether appeals can be withdrawn if the matter is settled under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “F” BENCH, MUMBAI

Before: SHRI SHAMIM YAHYA, AM & SHRI AMARJIT SINGH, JM

For Appellant: Shri Dinkle Hariya
Hearing: 31/05/2021Pronounced: 31/05/2021

Heard together (2 matters)

I.T.A. No.5196/Mum/2016
I.T.A. No.5197/Mum/2016

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

O R D E R PER AMARJIT SINGH (JM):

1. 1. The assessee has moved petition seeking withdrawal of the appeals on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020.

2. Learned Departmental Representative does not oppose the prayer so made by the assessee.

3. There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeals are required to be withdrawn.

4. In view of the above position, as also bearing in mind entirely of the case, we deem it fit and proper to dismiss the appeals as withdrawn. & 5197/M/2016 A.Ys. 2011-12 & 2012-13 5. In the result, the appeals are dismissed as withdrawn. Pronounced in the open court today on the 31/05/2021

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