MCCOY ARCHITECTURAL SYSTEMS PVT LTD.,MUMBAI vs. DY CIT 10(2)(2), MUMBAI

PDF · subscribers
ITA 556/MUM/2020Status: DisposedITAT Mumbai19 February 2021AY 2009-103 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 matters were settled under the Vivad Se Vishwas Scheme 2020. The Departmental Representative did not oppose the withdrawal.

What were the facts?

The assessee filed appeals before the ITAT. The assessee subsequently filed a petition seeking withdrawal of these appeals.

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The primary issue was whether the appeals should be withdrawn due to settlement under the Vivad Se Vishwas Scheme.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 ‘D’ BENCH, MUMBAI

O R D E R Per Bench :

1.

The assessee has moved petition seeking withdrawal of these appeals on the ground that the matters are settled under Vivad Se Vishwas Scheme 2020.

2.

Learned Departmental Representative does not oppose the prayer so made by the assessee. to 562/Mum/2020 Assessment Years: 2009-10, 2010-11, 2011-12 & 2015-16

Page 2 of 3 3. There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeals are required to be withdrawn.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the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss these appeals as withdrawn.

5.

In the result, the appeals are dismissed as withdrawn. Pronounced in the open court today on the 19th day of February 2021.

Recent GST High Court judgments

Search GST case law →