ZENSAR TECHNOLOGIES LTD,MUMBAI vs. ACIT CIR 2(3), MUMBAI

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ITA 8342/MUM/2010Status: DisposedITAT Mumbai19 February 2021AY 2005-062 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 that the Vivad Se Vishwas Scheme 2020 requires the withdrawal of related appeals. The Departmental Representative did not oppose the assessee's prayer.

What were the facts?

The assessee filed appeals before the ITAT. The assessee later filed a petition seeking withdrawal of these appeals. This was on the grounds that the matter had been settled under the Vivad Se Vishwas Scheme 2020.

What were the issues?

The primary issue was whether the appeals should be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI ‘G’ BENCH, MUMBAI

O R D E R Per Bench : 1. The assessee has moved petition seeking withdrawal of the appeals on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020.

2.

Learned Departmental Representative does not oppose the prayer so made by the assessee.

3.

There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn.

4.

In view of the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss these appeals as withdrawn. , 8342/M/2010 & 282/M/2012 Assessment Years: 2004-05, 2005-06 & 2007-08 Page 2 of 3 5. In the result, the appeals are dismissed as withdrawn. Pronounced in the open court today on the 19th day of February, 2021.

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