What did the Tribunal hold?

The Tribunal noted that the assessee's declaration under the 'Viwad Se Vishwas Scheme' was accepted and Form-3 was issued. The Revenue had no objection to the withdrawal.

The assessee filed appeals against the CIT(A) orders for assessment years 2008-09 and 2009-10. The assessee later opted for the 'Viwad Se Vishwas Scheme, 2020' and requested to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw appeals to avail the benefit of the 'Viwad Se Vishwas Scheme'.

Smt Sangita Thakker vs ACIT | ITAT Mumbai 2021

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

Before: VIKAS AWASTHY & SHRI M.BALAGANESH

Hearing: 18/03/2021Pronounced: 18/03/2021

PER VIKAS AWASTHY, J.M:

These appeals by the assessee are directed against the orders of Commissioner of Income Tax (Appeals)-7, Mumbai ( in short ‘the CIT(A)’) for the assessment years 2008-09 and 2009-10, respectively. Both impugned orders are of even date i.e. 18/06/2019.

(A.Y.2008-09) ITA NO.6037/MUM/2019(A.Y.2009-10)

A letter dated 16/02/2021 has been received from the Chartered Accountants of the assessee stating that the assessee has opted for ‘Viwad Se Vishwas Scheme, 2020’( in short ‘VSVS’) and hence, want to withdraw the appeals.

Ms. Bharati Singh representing the Department stated that the Department 3. has no objection if the assessee want to withdraw appeals to avail the benefit of ‘VSVS’.

A perusal of above letter shows that the assessee’s declaration under VSVS for the impugned assessment years have been accepted and the Designated Authority has issued Form-3. In view of above, the appeals by assessee are dismissed as withdrawn.

Both appeals by the assessee are dismissed as withdrawn.

Order pronounced in the open court on Thursday, the 18th day of March, 2021.

SMT SANGITA THAKKER, MUMBAI vs. ACIT CIRCLEE-16(3), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments