What did the Tribunal hold?

The Tribunal accepted the suggestion of the learned representatives to dispose of the appeals. It was acknowledged that once a matter is resolved under the Vivad Se Vishwas Scheme, related appeals are required to be withdrawn.

The assessee filed appeals before the ITAT. The assessee later filed a petition seeking withdrawal of these appeals. The reason for withdrawal was that the matter was settled under the Vivad Se Vishwas Scheme 2020.

What were the issues?

The primary issue was whether the appeals should be dismissed as withdrawn due to settlement under the Vivad Se Vishwas Scheme.

Sleek Intenational Pvt. Ltd. vs DCIT | ITAT Mumbai 2021

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

O R D E R Per Pramod Kumar, VP : 1. The assessee has moved petition dated 28.01.2021, seeking withdrawal of the appeals on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020. This petition was listed before us today for grant of early hearing.

However, when the early petition was taken up for hearing, the learned representatives very fairly submitted that the appeals can be disposed of now itself. We accept the suggestion and proceed to dispose of the appeals.

There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeals are required to be withdrawn. The learned representatives have fairly accepted this position.

In view of the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss the appeals as withdrawn. , 1080 & 1081/Mum/2020 Assessment Years: 2014-15 to 2016-17 Page 2 of 3 5. In the result, the appeals are dismissed as withdrawn. Pronounced in the open court today on the 5th day of February, 2021.

SLEEK INTENATIONAL PVT. LTD.,MUMBAI vs. DCIT 15(3)(2), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments