What did the Tribunal hold?

The tribunal decided to dismiss the appeals as withdrawn. This was based on the assessee's submission that the matter was settled under the Vivad Se Vishwas Scheme 2020.

The assessee filed appeals before the ITAT for assessment years 2010-11, 2011-12, and 2012-13. The assessee subsequently filed a petition seeking withdrawal of these appeals.

What were the issues?

The primary issue was whether the appeals should be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

Utv Entertainment Television Ltd vs ACIT | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “F” BENCH, MUMBAI

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

For Appellant: Ms. Srilaitha

Hearing: 31/05/2021Pronounced: 31/05/2021

Heard together (3 matters)

I.T.A. No.6860/Mum/2016

I.T.A. No.6861/Mum/2016

I.T.A. No.5451/Mum/2017

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

आयकर अपील सं/ (ननधधारण वर्ा / Assessment Year:2012-13) बनाम/ Disney Broadcasting (India) ACIT-16(1) Ltd. Aayakar Bhavan, Maharashi Vs. 1st Floor, Bldg No.14, Karve Road, Mumbai- Solitaire Corporate Park, 400020. Guru Hargovindji Marg, Chakala Andheri (E)- 400093. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AACCV4782D (अपीलधथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Ms. Srilaitha Revenue by: Ms. Usha Gaikwad (DR) सुनवधई की तधरीख / Date of Hearing: 31/05/2021 घोर्णध की तधरीख /Date of Pronouncement: 31/05/2021 आदेश / O R D E R PER AMARJIT SINGH (JM): 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.

ITA. Nos. 6860 & 6861/M/2016 A.Ys. 2010-11, 2011-12 & 2012-13 2. Learned Departmental Representative does not oppose the prayer so made by the assessee.

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no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeals are required to be withdrawn.

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the above position, as also bearing in mind entirely of the case, we deem it fit and proper to dismiss the appeals as withdrawn.

In the result, the appeals are dismissed as withdrawn. Pronounced in the open court today on the 31/05/2021 Sd/- Sd/-/- (SHAMIM YAHYA) (AMARJIT SINGH) लेखा सदस्य / ACCOUNTANT MEMBER न्यायिक सदस्य/JUDICIAL MEMBER मुंबई Mumbai; नदनधंक Dated : 31/05/2021 Vijay Pal Singh/Sr. PS आदेश की प्रयियलयि अग्रेयिि/Copy of the Order forwarded to : 1. अपीलधथी / The Appellant 2. प्रत्यथी / The Respondent. 3. आयकर आयुक्त(अपील) / The CIT(A)- 4. आयकर आयुक्त / CIT 5. नवभधगीय प्रनतनननध, आयकर अपीलीय अनधकरण, मुंबई / DR, ITAT, Mumbai 6. गधर्ा फधईल / Guard file. आदेशानुसार/ BY ORDER, सत्यधनपत प्रनत //True Copy// उि/सहािक िंजीकार /(Dy./Asstt. Registrar) आिकर अिीलीि अयिकरण, मुंबई / ITAT, Mumbai

ITA. Nos. 6860 & 6861/M/2016 A.Ys. 2010-11, 2011-12 & 2012-13

UTV ENTERTAINMENT TELEVISION LTD,MUMBAI vs. ASST CIT 11(1), MUMBAI

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