What did the Tribunal hold?

The Tribunal dismissed the appeal as withdrawn, acknowledging the settlement under the Vivad se Vishwas Scheme. The assessee retains the liberty to restore the appeal if the scheme settlement does not attain finality.

The assessee opted to settle the dispute under the Vivad se Vishwas Scheme, 2020. Having filed the necessary forms and received confirmation, the assessee requested the Tribunal to withdraw its appeal.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.

Ahapura Minechem Ltd. vs DCIT | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

Before: SHRI MAHAVIR SINGH, VP & SHRI M. BALAGANESH, AM

For Appellant: Shri Hemant Shah, AR

For Respondent: Shri Brajendra Kumar, DR

Hearing: 12.04.2021Pronounced: 12.04.2021

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. Principle Commissioner of Income Tax (Pr.CIT), Mumbai. Accordingly, the assessee vide its letter dated 25.03.2021 requested this Tribunal that the appeal filed by it may be treated as withdrawn.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

In the result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 12.04.2021

AHAPURA MINECHEM LTD.,MUMBAI vs. DCIT 3(3), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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