What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal of the appeal due to settlement under the Vivad se Vishwas Act. The Tribunal allowed the withdrawal of the appeal.

The assessee filed an appeal against the CIT(A) order for AY 2014-15. The assessee subsequently opted to settle the dispute under the Vivad se Vishwas Act, 2020.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal after opting for settlement under the Vivad se Vishwas Act.

M/S.Yogesh Agencies & Investment… vs DCIT | ITAT Mumbai 2021

Income Tax Appellate Tribunal, “I” BENCH, MUMBAI

Before: SHRI PRAMOD KUMAR & SHRI SAKTIJIT DEY

For Appellant: Shri A.F. Jahangir

For Respondent: Shri S.S.Iyengar, Sr.DR

Pronounced: 14/01/2021

O R D E R Per Bench, This is an appeal by the assessee against order dated 28-12-2018of learned Commissioner of Income Tax (Appeals)-55, Mumbai for the assessment year 2014-15.

Vide letter dated 06-01-2021, kept on record, the assessee has stated that it has opted for settling the dispute arising in the present appeal by filing application under the Direct Tax Vivad se Viswas Act, 2020. Further, the assessee has stated that the designated authority has issued certificate in Form 3 accepting assessee’s application. Thus, the assessee has requested for withdrawal of the appeal. The learned Departmental Representative has no objection for withdrawal of appeal by the assessee. 3. Considering assessee’s aforesaid request for withdrawal of the appeal, we dismiss the appeal as withdrawn. 4. In the result, appeal is dismissed.

M/S.YOGESH AGENCIES & INVESTMENT PRIVATE LIMITED(SUCCESSOR OF M/S.COHORE INVESTMENTS LIMITED),MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX (IT)-2(1)(1), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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