What did the Tribunal hold?

The Tribunal, noting that the dispute was settled under the Vivad Se Vishwas Scheme, dismissed the appeals. Liberty was granted to seek restoration if the declaration was not accepted.

The assessee had opted for the Direct Tax Vivad Se Vishwas Scheme for assessment years 2006-07 and 2009-10. The assessee received a certificate determining no tax was payable and sought permission to withdraw the appeals.

What were the issues?

The primary issue was the withdrawal of appeals due to settlement under the Vivad Se Vishwas Scheme.

M/S Globus Stores Pvt Ltd vs ACIT | ITAT Mumbai 2021

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. DR

Heard together (3 matters)

I.T.A. No.945/Mum/2020

I.T.A. No.219/Mum/2020

I.T.A. No.1443/Mum/2020

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

Per Bench 1. During hearing of captioned appeals, the registry placed on record assessee’s letters all dated 30/12/2020 wherein it has been submitted that the assessee has already opted for Direct Tax Vivad Se Vishwas Scheme (VVS Scheme) 2020 for both the years and already received necessary certificate in Form No.3 determining that no tax is payable by the assessee. Accordingly, permission has been sought from the bench for withdrawal of all these appeals. The Ld. DR did not object to the same. 2. Keeping in view the contents of withdrawal letters, since the assessee has already settled the dispute under Direct Tax Vivad Se Vishwas Scheme (VVS Scheme), 2020 for both the years, we are inclined to dismiss all the appeals for the time being with a liberty to the assessee as well as to the revenue to seek restoration of appeal 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 07th January, 2021.

Sd/- Sd/- (Mahavir Singh) (Manoj Kumar Aggarwal) उपा�� / Vice President लेखा सद� / Accountant Member मुंबई Mumbai; िदनांक Dated : 07/01/2021 Sr.PS, JaisyVarghese

M/s. Globus Stores Private Limited Assessment Years: 2006-07 & 2009-10 आदेशकी�ितिलिपअ�ेिषत/Copy of the Order forwarded to : अपीलाथ�/ The Appellant 1. ��थ�/ The Respondent 2. आयकरआयु�(अपील) / The CIT(A) 3. आयकरआयु�/ CIT– concerned 4. िवभागीय�ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai 5. गाड�फाईल / Guard File 6.

M/S GLOBUS STORES PVT LTD,MUMBAI vs. ASST CIT 9(1), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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