DCIT - 12(2)(2), MUMBAI vs. M/S GLOBUS STORES PRIVATE LIMITED, MUMBAI

PDF · subscribers
ITA 3060/MUM/2019Status: DisposedITAT Mumbai29 January 2021AY 2007-082 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the appeal as withdrawn, acknowledging the assessee's settlement under the Vivad se Viswas Act and the department's acceptance of the same.

What were the facts?

The assessee filed an application under the Direct Tax Vivad se Viswas Act, 2020, for settling the dispute. The department accepted the application and issued an official order in Form 5.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for settlement under the Vivad se Viswas Act.

Which sections of the Income-tax Act were involved?

Direct Tax Vivad se Viswas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI PRAMOD KUMAR & SHRI SAKTIJIT DEY

For Appellant: Shri T.S. Khalsa(DR)

O R D E R Per Saktijit Dey (JM), This is an appeal by the revenue against the order dated 15-02-2019 of Ld.CIT(A)-20, Mumbai for the assessment year 2007-08.

2.

In letter dated 18-01-2021, the learned Counsel for the assessee has submitted that the assessee has filed application under the Direct Tax Vivad se Viswas Act, 2020 for settling the dispute arising in this appeal. Further he has submitted, in the meanwhile, assessee’s application has been accepted by the department and official order issued in Form 5 in terms of section 5(2) of the Act has been received by the assessee on 06-01-2021. Thus, he submitted, the appeal may be dismissed as withdrawn. The learned Departmental Representative fairly agreed with the aforesaid submission of the assessee. 3. Having considered rival submissions and keeping in view the fact that assessee’s application under the Direct Tax Vivad se Viswas Act, 2020 has been accepted by the department and the final order in Form No.5 has been issued, we dismiss the appeal as withdrawn. 4. In the result, appeal is dismissed.

Recent GST High Court judgments

Search GST case law →