What did the Tribunal hold?

The tribunal dismissed the appeal as withdrawn. Liberty was granted to the assessee to seek restoration if the declaration under the scheme is not accepted.

The assessee opted for settlement of dispute under the Direct Tax Vivad Se Vishwas Scheme, 2020. Consequently, the assessee sought withdrawal of the appeal filed before the tribunal.

What were the issues?

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

M G Investments vs Aict C 19(2) | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “B” BENCH, MUMBAI

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

For Respondent: Shri Tharian Oommen – Ld. Sr. DR

1 आयकर अपीलीय अधिकरण “बी” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI माननीय श्री महावीर स िंह, उपाध्यक्ष एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा दस्य के मक्ष। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकरअपील िं./ (धििाारण वर्ा / Assessment Year: 2013-14) M.G.Investments ACIT-Cir. 19(2) 11th Floor, Mehta Mahal 207, 2nd Floor, Matru Mandir बिाम 15, Mathew Road Tardeo / Vs. Opera House, Mumbai -4 Mumbai – 400 007 स्थायीलेखा िं./ जीआइआर िं./ PAN/GIR No. AASFM-9009-K (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee by : Letter dated 02/04/2021 Revenue by : Shri Tharian Oommen – Ld. Sr. DR ुनवाई की तारीख/ : 21/04/2021 Date of Hearing घोषणा की तारीख / : 03/05/2021 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

M G INVESTMENTS,MUMBAI vs. AICT C 19(2), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments