GELTEC PRIVATE LIMITED,MUMBAI vs. DY.CIT, CENTRAL CIRCLE-3(2), MUMBAI

ITA 4256/MUM/2017Status: DisposedITAT Mumbai02 February 2021AY 2005-062 pages

AI SummaryWithdrawn

The assessee opted for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2020. The appeal was dismissed as withdrawn based on this settlement.

The assessee filed an appeal for Assessment Year 2005-06. The assessment was originally framed under section 143(3) r.w.s. 147.

Whether the appeal should be dismissed as withdrawn due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

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

For Appellant: Shri Ninad Patade – Ld. AR

For Respondent: Shri T.S. Khalsa- Ld. DR

आदेश / O R D E R

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