What did the Tribunal hold?

The Tribunal noted that the assessee has opted for the Vivad Se Vishwas Scheme. The Revenue requested the dismissal of the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal for AY 2015-16. Subsequently, the assessee opted for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2020 and received Form No. 5.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Global Softech Ltd. vs DCIT | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Respondent: Shri T.S. Khalsa- Ld. Sr.AR

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by assessee for Assessment Year 2015-16 contest the order of learned first appellate authority on certain grounds of appeal

. The assessment was framed u/s 143(3) on 26/12/2017.

2. The registry placed on record assessee’s email dated 06/02/2021 wherein it has been stated that the assessee has already opted for settlement of dispute under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 for the year under M/s. Global Softech Ltd. Assessment Year: 2015-16 consideration and received Form No.5 from the appropriate authority. 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 In view of foregoing, the appeal stands dismissed as withdrawn with a liberty to assessee to seek restoration of the appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons.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 The appeal stands dismissed as withdrawn.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 08th February, 2021.

GLOBAL SOFTECH LTD.,MUMBAI vs. DCIT- CC - 5 (3), MUMBAI

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What were the facts?

What were the issues?

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