What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as the dispute was settled under the Vivadh se Vishwas Act. The appeal was accordingly dismissed as withdrawn.

The assessee filed an appeal against the CIT(A) order for AY 2014-15. The assessee later opted to settle the dispute under the Direct Tax Vivadh se Vishwas Act, 2020.

What were the issues?

The primary issue was the settlement of the dispute under the Vivadh se Vishwas Act, leading to the withdrawal of the appeal.

Bhimshi Karsan Satra HUF vs ITO | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “B” BENCH, MUMBAI

Before: SHRI PRAMOD KUMAR & SHRI SAKTIJIT DEY

For Respondent: Shri Tharien Oommen (DR)

Date of hearing 05-04-2021 Date of pronouncement 05-04-2021 O R D E R

Per Saktijit Dey, JM:

This is an appeal by the assessee against order dated 02.04.2018 of learned Commissioner of Income-tax (Appeals)-9, Mumbai for the assessment year 2014- 55.

Vide letter dated 04-04-2021the assessee has informed that it has opted for settling the dispute arising in this appeal under the Direct Tax Vivadh se Vishwas Act, 2020 and the department has approved the same. Therefore, a request has been made on behalf of the assessee for withdrawal of the appeal. The learned Departmental Representative has no objection to the aforesaid request of the assessee. 3. In view of the facts discussed above and considering assessee’s request, we permit the assessee to withdraw the present appeal. Accordingly, appeal is dismissed as withdrawn. 4. In the result, appeal is dismissed. Order pronounced on 05/04/2021. Sd/- sd/- PRAMOD KUMAR SAKTIJIT DEY VICE PRESIDENT JUDICIAL MEMBER Mumbai, Dt : 05/04/2021 Pavanan Copy to : 1. Appellant 2. Respondent 3. The CIT concerned 4. The CIT(A) 5. The DR, ITAT, Mumbai 6. Guard File By Order

BHIMSHI KARSAN SATRA HUF,MUMBAI vs. ITO WARD 1(1), THANE

What did the Tribunal hold?

What were the facts?

What were the issues?

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