M/S K-LIFESTYLE & INDUSTRIAL LTD.,MUMBAI vs. DCIT CC 5 (3), MUMBAI

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ITA 133/MUM/2020Status: DisposedITAT Mumbai08 January 2021AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the matter was settled under the Vivad Se Vishwas Scheme 2020. As the Revenue did not oppose the withdrawal, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals before the ITAT. The assessee subsequently moved a petition seeking withdrawal of these appeals.

What were the issues?

The primary issue was whether the appeals should be withdrawn due to settlement under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI ‘H’ BENCH, MUMBAI

, 134, 1022 & 755/Mum/2020 Assessment Years: 2013-14, 2014-15 & 2016-17 Page 2 of 3 O R D E R Per Bench:

1.

The assessee has moved petition seeking withdrawal of the appeals on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020.

2.

Learned Departmental Representative does not oppose the prayer so made by the assessee.

3.

There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeals are required to be withdrawn.

4.

In view of the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss these appeals as withdrawn.

5.

In the result, all the appeals filed by the assessee and the Revenue are dismissed as withdrawn. Pronounced in the open court today on the 8th day of January, 2021.

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