M/S BRIDGING ARCHITECTEN & INGENIEURS,MUMBAI vs. ASST CIT (IT) 1 (3)(2), MUMBAI

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ITA 7566/MUM/2019Status: DisposedITAT Mumbai25 February 2021AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee's declaration under the 'Viwad Se Vishwas Scheme' was accepted and Form-3 was issued. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an assessment order for AY 2016-17. Subsequently, the assessee opted for the 'Viwad Se Vishwas Scheme, 2020' and requested to withdraw the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal due to the assessee opting for the 'Viwad Se Vishwas Scheme'.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “I”, MUMBAI

Before: SHRI VIKAS AWASTHY & SHRI S.RIFAUR RAHMAN.

For Appellant: Shri Raja B. Singh
For Respondent: Shri Sanjay Singh

Assessee by : Shri Raja B. Singh Revenue by : Shri Sanjay Singh सुनवाई की तारीख/ : 25/02/2021 Date of Hearing घोषणा की तारीख / : 25/02/2021 Date of Pronouncement आदेश/ ORDER PER VIKAS AWASTHY, JM:

This appeal by the assessee is directed against the Assessment Order dated 14/10/2019 passed under section 143(3) r.w.s 144C(13)of the Income Tax Act, 1961, for the assessment year 2016-17.

2.

A letter dated 24/02/2021 has been received from the assessee stating that the assessee has opted for ‘Viwad Se Vishwas Scheme, 2020’( in short ‘VSVS’) and hence, want to withdraw the appeal.

आअसं. 7566/मुं/2019 (�न.व.2016-17) (A.Y.2016-17)

3.

Shri Sanjay Singh, representing the Department stated that the Department has no objection if the assessee want to withdraw appeal to avail the benefit of ‘VSVS’.

4.

A perusal of above letter shows that the assessee’s declaration under VSVS for the impugned assessment year has been accepted and the Designated Authority has issued Form-3. In view of above, the appeal by assessee is dismissed as withdrawn.

5.

The appeal by assessee is dismissed as withdrawn.

Order pronounced in the open Court on Thursday, the 25th day of February, 2021.

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