GENX ENTERTAINMENT LIMITED,MUMBAI vs. ACIT 11(1), MUMBAI

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ITA 5452/MUM/2017Status: DisposedITAT Mumbai11 January 2021AY 2010-113 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had settled the dispute under the Vivad Se Vishwas Scheme. Consequently, all the appeals were dismissed as withdrawn.

What were the facts?

The assessee had opted for the Direct Tax Vivad Se Vishwas Scheme, 2020, for all the assessment years under appeal and received the necessary certificate. The assessee's counsel sought withdrawal of the appeals based on this settlement.

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 Appellant: Smt. Srilalitha - Ld. AR
For Respondent: Shri T.S.Khalsa – Ld. Sr. DR

Heard together (5 matters)

I.T.A. No.5659/Mum/2017
I.T.A. No.4602/Mum/2017
I.T.A. No.5452/Mum/2017
I.T.A. No.4282/Mum/2017
I.T.A. No.4498/Mum/2018

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. During hearing of captioned appeals, the Ld. counsel for assessee submitted that the assessee has already opted for The Direct Tax Vivad Se Vishwas Scheme (VVS Scheme) 2020 for all the years and already received necessary certificate in Form No.3 from designated authority. The copies of the same have been placed on record. Accordingly, Ld. AR sought withdrawal of the appeals. The Ld. DR did not object to the same. 2. Keeping in view the fact that the assessee has already settled the dispute under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 for all the years, all these appeals stands dismissed as withdrawn with a liberty to the assessee as well as to the revenue to seek restoration of appeals in case declaration filed under the scheme is not accepted, for whatever reasons. 3. All the appeals stand dismissed in terms of our above order.

Order pronounced on 11th January, 2021.

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