MR. GHANSHYAM SOPARKAR,MUMBAI vs. ACIT 21 (1), MUMBAI

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ITA 1531/MUM/2019Status: DisposedITAT Mumbai12 January 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The Tribunal dismissed both appeals as withdrawn based on the assessee's decision to settle under the Vivad Se Vishwas Scheme. Liberty was granted to seek restoration if the scheme declaration was not accepted.

What were the facts?

The assessee had filed appeals for Assessment Years 2010-11 and 2011-12. The assessee subsequently opted for settlement of disputes under the Direct Tax Vivad Se Vishwas Scheme, 2020.

What were the issues?

The primary issue was the withdrawal of appeals due to the assessee opting for the Vivad Se Vishwas Scheme.

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. Sr.DR

Assessee by : Assessee’s Letters dated 31/12/2020 Revenue by : Shri T.S. Khalsa- Ld. Sr.DR सुनवाई की तारीख/ : 12/01/2021 Date of Hearing घोषणा की तारीख / : 12/01/2021 Date of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeals by assessee for Assessment Years 2010- 11 & 2011-12 contest separate orders of learned first appellate authority on certain grounds of appeal

2. The registry placed on record assessee’s letter dated 31/12/2020 wherein it has been stated that the assessee has already opted for settlement of dispute under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme),2020 for both the years.

2 & 1532/Mum/2019 Mr. Ghanshyam Soparkar Assessment Years: 2010-11 & 11-12 Accordingly, the assessee seeks withdrawal of the appeals. The Ld. DR did not object to the same. 3. In view of foregoing, both the appeals stands dismissed as withdrawn with a liberty to assessee to seek restoration of any of the appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons. Both the appeal stands dismissed as withdrawn. 4.

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