BHARATKUMAR MEHTA HUF,MUMBAI vs. ITO 17(1)(2), MUMBAI

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ITA 3821/MUM/2018Status: DisposedITAT Mumbai24 February 2021AY 2008-092 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The tribunal dismissed the appeal as withdrawn, subject to the condition that the assessee can seek restoration if the matter is not resolved under the Vivad se Vishwas scheme.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2008-09. The assessee's counsel informed the tribunal that a declaration under the Direct Tax Vivad se Vishwas Act, 2020, had been filed.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas scheme, with provisions for revival.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH,

Before: SHRI SHAMIM YAHYA, AM & SHRI AMARJIT SINGH, JM

Hearing: 24/02/2021Pronounced: 24/02/2021

O R D E R

PER AMARJIT SINGH, JM:

1.

This is an appeal filed by the assessee against the order dated 14.03.2018 passed by the Commissioner of Income Tax (Appeals), 55 Mumbai [hereinafter referred to as the “CIT(A)”]. Relevant to the A.Y.2008-09.

2.

We have heard the arguments advanced by the Ld. Representative of the Department and has gone through the case carefully. When this appeal was called out for hearing, the ld. Counsel of the assessee submitted that he has filed the necessary declaration under Direct Tax Vivad se Vishwas Act, 2020 (Act 3 of 2020) and is awaiting for final resolution of the matter under the said scheme. He submitted that upon completion of the necessary formalities, he will withdraw the appeal. In response to the suggestion from the Bench, he fairly accepted that he has no objection to the appeal being

dismissed as withdrawn as long as his right for revival of the appeal is protected, in the event of, for some unfortunate reason, the matter being not settled under the Vivad se Vishwas scheme.

3.

The Ld. DR has no objection to the above.

4.

In view of the above, we dismiss the appeal as withdrawn, subject to be rider that in the unlikely event of matter not being resolved under the Vivad se Vishwas scheme, the assessee shall have liberty to approach the Tribunal for restoration of his appeal.

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