What did the Tribunal hold?

The assessee sought permission to withdraw the appeal as the dispute was settled under the Vivadh se Vishwas Act. The Departmental Representative had no objection.

The assessee filed an appeal against an order of the CIT(A) for the assessment year 2012-13. The assessee later filed a declaration under the Direct Tax Vivadh se Vishwas Act, 2020, to settle the dispute.

What were the issues?

The primary issue was the withdrawal of the appeal due to settlement under the Vivadh se Vishwas Act.

Shapoorji Pallonji Forbes… vs ITO | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI PRAMOD KUMAR & SHRI SAKTIJIT DEY

For Appellant: Shri M.M. Golwala

For Respondent: Shri T.S. Khalsa Sr DR

Date of hearing 21-01-2021 Date of Pronouncement 21 /01/2021 O R D E R Per Bench

This is an appeal by the assessee against order dated 14-06-2019 of learned Commissioner of Income Tax (Appeals)-10, Mumbai for the assessment year 2012-13.

The learned Counsel for the assessee submitted, the assessee has filed a declaration under the Direct Tax Vivadh se Vishwas Act, 2020 for settling the dispute arising in this appeal and the designated authority has also issued Form No.3. Thus, he sought permission for withdrawal of the appeal. In fact, letter dated 18-01-2021 in this regard has also been filed by the learned Counsel for the assessee. The learned Departmental Representative has no objection for withdrawal of the appeal by the assessee.

In view of the facts discussed above, we dismiss the appeal as withdrawn.

In the result, appeal is dismissed.

SHAPOORJI PALLONJI FORBES SHIPPING LTD. (FORMERLY KNOWN AS SCI FORBES LTD.),MUMBAI vs. THE INCOME TAX OFFICER 5(3)(2), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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