SHRI RAMESH VERMA,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(1), MUMBAI

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ITA 5152/MUM/2019Status: DisposedITAT Mumbai02 March 2021AY 2009-103 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 noted the assessee's submission that they had received Form-3 under the Vivad Se Vishwas Scheme, 2020. Consequently, the Tribunal decided to dismiss the appeals as withdrawn.

What were the facts?

The assessee filed appeals before the ITAT for assessment years 2009-10 and 2014-15. The appeals arose from assessments completed under Section 143(3) read with Section 153C of the Income Tax Act.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 143(3),Section 153C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “SMC” MUMBAI

Before: SHRI VIKAS AWASTHY & SHRI N.K. PRADHAN

For Respondent: Mr. Sanjay J. Sethi, DR
Hearing: 01/03/2021

ORDER PER N.K. PRADHAN, A.M. The captioned appeals filed by the assessee are directed against the order of the Commissioner of Income Tax (Appeals)-47, Mumbai [in short ‘CIT(A)’] and arise out of the assessment completed u/s 143(3) r.w.s. 153C of the Income Tax Act 1961, (the ‘Act’).

2.

The assessee/appellant has filed a letter dated 27.02.2021 before the Tribunal stating that he has received Form-3 under the Vivad Se Vishwas Scheme, 2020 and therefore, he would like to withdraw the above appeals. & 5153/M/2019 2 Shri Ramesh Verma We brought to the attention of the Ld. Departmental Representative the above submission of the appellant.

3.

The Government of India enacted the Direct Tax Vivad Se Vishwas Act, 2020 (Act No. 3 of 2020) to provide for resolution of disputed tax and for matter connected therewith or incidental thereto. The Act of the Parliament received the assent of the President on 17.03.2020 and published in the Gazette of India on 17.03.2020. In terms of the said Act, the assessee has been given an option to put an end to the tax disputes, which may be pending at different levels either before the First Appellate Authority or before the Tribunal or before the High Court or before the Supreme Court of India.

Considering the letter dated 27.02.2021 filed by the appellant we are inclined to dismiss these appeals as withdrawn.

4.

In the result, these appeals are dismissed as withdrawn.

Order pronounced in the open Court on 02/03/2021.

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