What did the Tribunal hold?

The tribunal dismissed the appeal as withdrawn, as the revenue did not object to the withdrawal. The assessee was granted liberty to seek restoration if the scheme declaration was not accepted.

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.

Quest Partners vs ACIT | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Paresh Shaparia – Ld. AR

For Respondent: Shri Sunil Jha – Ld. CIT-DR

आयकरअपील सं./ (िनधा"रण वष" / Assessment Year: 2015-16) Quest Parners ACIT-Circle 29(2) O-701, Mayuresh Shrishti Kautilya Bhawan बनाम/ Opp. Asian Paints Bandra Kurla Complex Vs. LBS Marg, Bhandup West BKC Mumbai – 400 078 Mumbai – 400 051 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAAFQ-3174-B (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee by : Shri Paresh Shaparia – Ld. AR Revenue by : Shri Sunil Jha – Ld. CIT-DR सुनवाई की तारीख/ : 24/05/2021 Date of Hearing घोषणा की तारीख / : 24/05/2021 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 under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and received Form No.3 from appropriate authority. The Ld. AR sought withdrawal of the appeal. The Ld. CIT-DR did not object to the same.

QUEST PARTNERS,MUMBAI vs. ASST CIT CIRCLE-29(2), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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