G. M . BIJLANI CONSTRUCTION PVT. LTD.,MUMBAI vs. DCIT 12 (2)(2), MUMBAI
ITA 2591/MUM/2019Status: DisposedITAT Mumbai01 February 2021AY 2010-112 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 the assessee's opting for the Vivad Se Vishwas Scheme. The Revenue requested the appeal be dismissed.
What were the facts?
The assessee filed an appeal for AY 2010-11. Subsequently, the assessee opted for settlement under the Direct Tax Vivad Se Vishwas Scheme, 2020.
What were the issues?
The primary issue was the assessee's eligibility and decision to settle the dispute under the Vivad Se Vishwas Scheme, leading to the withdrawal of the appeal.
Which sections of the Income-tax Act were involved?
Not Applicable
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 Respondent: Shri T.S. Khalsa- Ld. DR
आदेश / O R D E R
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