VISHESH FILMS PVT. LTD.,MUMBAI vs. ACIT 16(1), MUMBAI

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ITA 6234/MUM/2019Status: DisposedITAT Mumbai05 April 2021AY 2014-152 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeal as they had opted for the Vivad Se Vishwas Scheme. The Revenue's representative also conceded to the withdrawal.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for assessment year 2014-15. The assessee had opted for the Vivad Se Vishwas Scheme and received Form No. 3.

What were the issues?

The primary issue was whether the appeal could be withdrawn by the assessee due to their participation in the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “F”, MUMBAI

Before: SHRI RAJESH KUMAR & SHRI AMARJIT SINGH

For Appellant: Shri Neelam Jadhav, A.R
For Respondent: Shri Usha Gaikwad, D.R
Hearing: 05.04.2021Pronounced: 05.04.2021

Per Rajesh Kumar, Accountant Member:

1.

The present appeal has been preferred by the assessee against the order dated 29.07.2019 of the Commissioner of Income Tax (Appeals) [hereinafter referred to as the CIT(A)] relevant to assessment year 2014-15.

2.

At the outset, the Ld. Counsel of the assessee brought to the notice of the Bench that the assessee has gone into Vivad Se Vishwas Scheme and form No.3 has already been issued. The Ld. A.R., therefore, prayed before the Bench that appeal may kindly be allowed to be withdrawn.

4.

Accordingly, we are inclined to dismiss the appeal of the assessee.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 05.04.2021.

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