What did the Tribunal hold?

The Tribunal noted the assessee's submission regarding the Vivad se Vishwas declaration and the prayer to withdraw the appeal. The Revenue did not object to this course of action.

The assessee filed an appeal against the order of the CIT(A) for AY 2007-08. The assessee later filed a declaration under the Direct Tax Vivad se Vishwas Act, 2020, and requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be withdrawn based on the assessee's participation in the Vivad se Vishwas scheme.

M/S Aureus Jewels Pvt Ltd. vs DCIT | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

Before: SHRI MAHAVIR SINGH&

For Appellant: Ms. Murti Shah, AR

Hearing: 25/01/2021Pronounced: 17/02/2021

आदेश / O R D E R

PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER:

The present appeal has been filed by the assessee against the order dated 05.02.2018 passed by Ld. Commissioner of Income Tax (Appeals)- 20, Mumbai [hereinafter referred to as the “Ld. CIT (A)”] relevant to A.Y. 2007-08.

At the outset, when the 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). He filed letter dated 03.12.2020 confirming the receipt of Form-3 and prayer to withdraw the appeal. 3. The Ld. DR also did not object to course so suggested.

M/s Aureus Jewels Pvt. Ltd 4. In view of the above, we dismiss the appeal as withdrawn based on the letter submitted before us and assessee has filed the relevant Form No. 3 under the Vivad se Vishwas scheme, 2020.

M/S AUREUS JEWELS PVT LTD.,MUMBAI vs. DCIT CENTRAL CIRCLE-12(1)(1), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Latest GST High Court judgments