What did the Tribunal hold?

The Tribunal noted the assessee's settlement under the Vivad Vishwas Scheme. The Revenue requested the dismissal of the appeal.

The assessee filed an appeal for AY 2010-11. The assessee later opted for settlement under the Direct Tax Vivad Vishwas Scheme, 2020, and filed the necessary declaration.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Vishwas Scheme for dispute resolution.

M/S Bharat Coach Builders Pvt Ltd. vs DCIT | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “B” BENCH, MUMBAI

Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM & HON’BLE SHRI RAVISH SOOD, JM

For Respondent: Shri Tharian Oommen- Ld. DR

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by assessee for Assessment Year 2010-11 contest the order of learned first appellate authority on certain grounds of appeal

. The assessment for the year under consideration was framed by Ld. AO u/s 143(3) on 03/12/2015.

2. The registry placed on record assessee’s letter dated 15/02/2021 wherein it has been submitted that the assessee has already opted for settlement of dispute under Direct Tax Vivad Se M/s. Bharat Coach Builders Pvt.Ltd. Assessment Year: 2010-11 Vishwas Scheme (VVS Scheme), 2020 for the year under consideration and filed Form No.1. The Ld. DR submitted that the appeal may be dismissed.

3. In view of foregoing, the appeal stands dismissed as withdrawn with a liberty to assessee to seek restoration of the appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons.

4. The appeal stands dismissed as withdrawn. Order pronounced on 16th February, 2021.

M/S BHARAT COACH BUILDERS PVT LTD.,MUMBAI vs. DCIT CIRCLE-14(1)(1), MUMBAI

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