KANAKRAJ JEWELLERS PRIVATE LIMITED,MUMBAI vs. DCOT 10 (1) (2), MUMBAI

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ITA 5838/MUM/2019Status: DisposedITAT Mumbai15 March 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee's declaration under the 'Vivad Se Vishwas Scheme' was accepted and Form-3 was issued. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2010-11. The assessee later informed the tribunal that they had opted for the 'Vivad Se Vishwas Scheme, 2020' and wished to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to opting for the 'Vivad Se Vishwas Scheme'.

AI-generated summary — verify with the full judgment below

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

For Appellant: Shri Rajkumar Singh
Hearing: 15/03/2021Pronounced: 15/03/2021

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-17, Mumbai ( in short ‘the CIT(A)’) dated 18/06/2019 for the assessment year 2010-11.

2.

A letter dated 27/02/2021 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 appeal.

2 आअसं. 5838/मुं/2019 (�न.व. 2010-11) (A.Y.2010-11)

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

4.

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 In view of above, the appeal by assessee is dismissed as withdrawn.

5.

The appeal by assessee is dismissed as withdrawn.

Order pronounced in the open court on Monday, the 15th day of March, 2021.

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