MR. BIPIN THAKORLAL SHAH,MUMBAI vs. ACIT, CIRCLE - 19(1), MUMBAI

PDF · subscribers
ITA 3479/MUM/2019Status: DisposedITAT Mumbai04 January 2021AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. The appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal against an order pertaining to penalty under Section 271(1)(c). The assessee subsequently opted for settlement under the Vivad Se Vishwas Scheme and filed the necessary applications.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “B”, MUMBAI

Before: SHRI SHAMIM YAHYA & SHRI RAM LAL NEGI

For Appellant: Shri Milind Gandhi
For Respondent: Shri Sunil S. Deshpande
Hearing: 31/12/2020Pronounced: 04/01/2021

This appeal by the assessee is directed against order of learned Commissioner of Income Tax (Appeals) - 30, Mumbai (in short ‘the CIT(A)’) dated 15.03.2019 pertaining to Assessment Year 2013-14.

2.

The grounds of appeal relates to penalty under Section 271(1)(c) of the Income Tax Act, 1961 for an amount of Rs.2,70,375/-.

3.

At the outset, in this case, the learned counsel of the assessee submitted that assessee has opted for settlement of dispute under the Vivad Se Vishwas Scheme (VSVS). The necessary applications have been filed and the order

Bipin T. Shah received. Hence, the learned counsel submits that he shall be withdrawing the appeal. The learned Departmental Representative did not have any objection to this proposition.

4.

Upon careful consideration, we have granted permission to withdraw the appeal. Accordingly, this appeal is dismissed as withdrawn.

Order pronounced under Rule 34(4) of ITAT Rules on 4th January, 2021.

More judgments on Section 271(1)(c)

All 25,141 judgments and leading authorities on Section 271(1)(c) →

Latest GST High Court judgments

Search GST case law →