BABULAL MALAJI JAIN HUF,MUMBAI vs. ITO -19(2)(1), MUMBAI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The tribunal dismissed both appeals as withdrawn based on the assessee's settlement under the Vivad Se Vishwas Scheme. Liberty was granted to seek restoration if the declaration was not accepted.
What were the facts?
The assessee had settled the dispute for both assessment years under the Direct Tax Vivad Se Vishwas Scheme, 2020. The assessee received the necessary form from the appropriate authority and sought withdrawal of the appeals.
What were the issues?
The primary issue was the withdrawal of appeals due to settlement under the Vivad Se Vishwas Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI
Before: HON’BLE SHRI SAKTIJIT DEY, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
आयकर अपीलीय अधिकरण “एक-सदस्य मामला” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI माननीय श्री शक्तिजीत दे, न्याययक सदस्य एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा सदस्य के समक्ष। BEFORE HON’BLE SHRI SAKTIJIT DEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकरअपील सं./ (धििाारण वर्ा / Assessment Year: 2009-2010) & आयकरअपील सं./ (धििाारण वर्ा / Assessment Year: 2011-2012) Babulal Malaji Jain (HUF) ITO-19(2)(1), Mumbai 2nd Floor, Matru Mandir C/o.D.C. Bothra & Co.LLP (CA) बिाम/ 297-Tardeo Road Tardeo Road Wille Mansion, 1st Floor Mumbai – 400 007. Vs. Opp. Bank of India, Nana Chowk Mumbai – 400 007. स्थायीलेखासं./जीआइआरसं./PAN/GIR No. AACHJ-0729-D (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee by : Shri Raj Kumar Singh-Ld. AR Revenue by : Ms. Smita Verma – Ld. Sr. DR सुनवाई की तारीख/ : 22/03/2021 Date of Hearing घोषणा की तारीख / : 05.04.2021 Date of Pronouncement आदेश / O R D E R Per Manoj Kumar Aggarwal (Accountant Member)
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