What did the Tribunal hold?

The Tribunal noted that the assessee had settled the dispute under the Vivad se Vishwas Scheme and requested the appeal be treated as withdrawn. The appeal was accordingly dismissed as withdrawn.

The assessee had filed an appeal before the Income Tax Appellate Tribunal. The assessee subsequently opted to settle the dispute under the Vivad se Vishwas Scheme, 2020 and filed the necessary forms.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

Sushil Bhatia HUF vs ACIT | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

Before: SHRI M. BALAGANESH, AM & SHRI PAWAN KUMAR GADALE, JM

For Respondent: Shri Sanjeev Kashyap, DR

Hearing: 15.04.2021Pronounced: 15.04.2021

PER M. BALAGANESH, AM:

In this appeal, the assessee had preferred to settle the dispute by availing the benefit of the Vivad se Vishwas Scheme, 2020. Form No. 1 & 2 has already been filed by the assessee before the competent authority.

We find that assessee has preferred application in Form No. 1 & 2 under Vivad Se Vishwas Scheme, 2020 and had also received Form No. 3 from ld. Asst. Commissioner of Income Tax (ACIT), Mumbai. Accordingly, the assessee vide its letter dated 07.04.2021 requested this Tribunal that the appeal filed by it may be treated as withdrawn.

We find that since the issue is already settled by the assessee under Vivad Se Vishwas Scheme, 2020 and pursuant to the request made by assessee vide letter dated 30704.2021, the appeal filed by the assessee is hereby dismissed as

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 15.04.2021

SUSHIL BHATIA HUF,MUMBAI vs. ACIT-23(3), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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