What did the Tribunal hold?

The tribunal noted that the matter was settled under the Vivad Se Vishwas Scheme 2020. The revenue did not oppose the withdrawal.

The assessee filed an appeal before the ITAT. The assessee subsequently filed a petition seeking withdrawal of the appeal.

What were the issues?

Whether an appeal can be withdrawn if the underlying dispute is settled under a tax settlement scheme.

Smita Narendra Panani vs ACIT | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI PRAMOD KUMAR, VP & SHRI AMARJIT SINGH, JM

For Appellant: Ms. Smita N. Panani

Hearing: 09/04/2021Pronounced: 09/04/2021

स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAOPM2321B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Ms. Smita N. Panani Revenue by: Shri Sushil Kumar Mishra (DR) सुनवाई की तारीख / Date of Hearing: 09/04/2021 घोषणा की तारीख /Date of Pronouncement: 09/04/2021 आदेश / O R D E R PER BENCH:

1. 1. The assessee has moved petition seeking withdrawal of the appeal on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020.

2. Learned Departmental Representative does not oppose the prayer so made by the assessee.

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is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn.

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of the above position, as also bearing in mind entirely of the case, we deem it fit and proper to dismiss the appeal as withdrawn.

SMITA NARENDRA PANANI,MUMBAI vs. ACIT 25 (3), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Latest GST High Court judgments