What did the Tribunal hold?

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

The assessee filed appeals before the ITAT. The assessee subsequently filed a petition seeking withdrawal of these appeals.

What were the issues?

Whether appeals can be withdrawn when the matter is settled under a settlement scheme.

M/S Bombay Gymkhana Ltd. vs DCIT | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “B” BENCH, MUMBAI

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

For Appellant: Shri Amarjeet Kaur Brar (AR)

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

स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACB2122M (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Shri Amarjeet Kaur Brar (AR) 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 appeals 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no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeals are required to be withdrawn.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the above position, as also bearing in mind entirely of the case, we deem it fit and proper to dismiss the appeals as withdrawn.

& 632/Mum/2020 A.Ys.2013-14 & 2014-15. 5. In the result, the appeals are dismissed as withdrawn. Pronounced in the open court today on the 09/04/2021

M/S BOMBAY GYMKHANA LTD.,MUMBAI vs. DY CIT 1(1)(1), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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