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Income Tax Appellate Tribunal, MUMBAI BENCH “SMC” MUMBAI
Before: SHRI SAKTIJIT DEY & SHRI N.K. PRADHAN
ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment year is 2016-17. The appeal is directed against the order of the Commissioner of Income Tax (Appeals)-47, Mumbai [in short ‘CIT(A)’] and arises out of the assessment completed u/s 143(3) the Income Tax Act 1961, (the ‘Act’).
The assessee has filed a letter dated 18.02.2021 before the Tribunal stating that he has applied for Vivad Se Vishwas Scheme, 2020 on 07.12.2020 in Form No. 1 & 2 and Form No. 3 dated 01.02.2021 has been received by him. Enclosing these Forms along with the abovementioned letters, the assessee submits that the appeal filed by him may be treated as withdrawn. 2 Shri Nemichand J. Ranka We brought to the attention of the Ld. Departmental Representative the above letter of the assessee.
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Considering the submissions of the assessee, we are inclined to dismiss this appeal as withdrawn.
In the result, the appeal is dismissed as withdrawn.
Order pronounced in the open Court on 22/02/2021.