MANTELONE INVESTMENTS LTD.,MUMBAI vs. DCIT (IT) 3 (2)91), MUMBAI

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ITA 7795/MUM/2019Status: DisposedITAT Mumbai27 January 2021AY 2011-123 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for settlement under the Vivad Se Vishwas Scheme. As there was no objection from the Revenue, the appeals were dismissed as withdrawn.

What were the facts?

The assessee had filed appeals for multiple assessment years. The assessee subsequently opted for settlement of disputes under the Direct Tax Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to the assessee opting for settlement under the Vivad Se Vishwas Scheme.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, “I” BENCH, MUMBAI

Before: HON’BLE SHRI AMARJIT SINGH, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Pinak Shah-Ld. AR
For Respondent: Shri S.S. Iyengar - Ld. Sr. DR

Heard together (4 matters)

I.T.A. No.7795/Mum/2019
I.T.A. No.7796/Mum/2019
I.T.A. No.7797/Mum/2019
I.T.A. No.7798/Mum/2019

Read from the judgment's own cause title. This page is filed under one of them.

आदेश / O R D E R Per Bench 1. Aforesaid appeals by assessee for Assessment Years 2011- 12 to 2014-15 contest separate orders of lower authorities on certain grounds of appeal

2. The Ld. Counsel for assessee, Shri Pinak Shah, at the outset, placed on record separate letters dated 23/12/2020 to submit that the assessee has already opted for settlement of dispute for all the years under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 and therefore, the appeals may be dismissed as withdrawn. The copies of Form No.3 as issued by appropriate authority for various years have also been placed on record. The Ld. DR did not object to withdrawal of appeals.

3. Since the assessee has already opted for settlement of dispute as aforesaid, all the appeals stand dismissed as withdrawn with liberty to assessee-appellant to seek restoration of the appeals in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons.

4. All the appeals stand dismissed as withdrawn in terms of our above order. Order pronounced on 27th January, 2021.

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