M/S GRENTEX AND COMPANY PVT. LTD.,MUMBAI vs. DCIT 14(1)(2), 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The Tribunal dismissed the appeal as withdrawn, subject to the condition that the assessee can approach the Tribunal for restoration if the matter is not resolved under the Vivad se Vishwas scheme.
What were the facts?
The assessee preferred to go with the Vivad se Vishwas Scheme for the assessment year 2012-13. The assessee filed the necessary forms under the scheme, and the department approved the claim and issued Form No. 3.
What were the issues?
The primary issue was the withdrawal of the appeal due to the assessee opting for the Vivad se Vishwas Scheme.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “G” BENCH, MUMBAI
Before: SHRI SHAMIM YAHYA, AM & SHRI AMARJIT SINGH, JM
O R D E R
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