PREYAS C. SHETH,MUMBAI vs. ACIT - 24 (3), MUMBAI

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ITA 5449/MUM/2018Status: DisposedITAT Mumbai18 January 2021AY 2012-133 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, considering the assessee's application for withdrawal of appeal under the Vivad Se Vishwas Scheme and the no objection from the Revenue, decided to dismiss the appeals as withdrawn. Liberty was granted to the assessee to seek restoration if the declaration under the scheme is deemed void.

What were the facts?

The assessee filed appeals against the assessment orders for AY 2012-13 and 2013-14. The assessee subsequently filed an application under the "Vivad Se Vishwas Scheme", which was approved by the Principal Commissioner of Income Tax.

What were the issues?

Whether the appeals should be dismissed as withdrawn due to the assessee's participation in the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “SMC” MUMBAI

Before: SHRI C.N. PRASAD & SHRI N.K. PRADHAN

For Appellant: Ms. Vinita Shah, AR
For Respondent: Ms. Smita Verma, DR
Hearing: 11/01/2021Pronounced: 18/01/2021

ORDER PER N.K. PRADHAN, A.M. The captioned appeals filed by the assessee are directed against the order of the order of the Commissioner of Income Tax (Appeals)-36, Mumbai [in short ‘CIT(A)’] and arise out of the assessment completed u/s 143(3) r.w.s. 147 of the Income Tax Act 1961, (the ‘Act’).

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