ANTRA JEWELS,MUMBAI vs. ITO 19 (1)(1), MUMBAI

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ITA 4482/MUM/2019Status: DisposedITAT Mumbai05 January 2021AY 2009-103 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 accepted the assessee's request to withdraw the appeals as they had opted for the 'Viwad Se Vishwas Scheme'. Liberty was granted to revive the appeals if the scheme declarations failed.

What were the facts?

The assessee opted for the 'Viwad Se Vishwas Scheme, 2020' and made declarations. Consequently, the assessee requested to withdraw the appeals filed before the tribunal.

What were the issues?

Whether the assessee's appeals should be dismissed as withdrawn due to opting for the 'Viwad Se Vishwas Scheme'.

Which sections of the Income-tax Act were involved?

None explicitly mentioned in relation to the dismissal reason

AI-generated summary — verify with the full judgment below

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

Before: SHRI VIKAS AWASTHY

For Respondent: Shri Sanjay J Sethi

आदेश/ ORDER

1.

These two appeals by the assessee are against the orders of Commissioner of Income Tax (Appeals)-7, Mumbai ( in short ‘the CIT(A)’) for the assessment years 2009-10 dated 24/05/2019 and assessment year 2010-11 dated 28/05/2019, respectively.

2.

The assessee has filed a letter dated 05/01/2021 intimating that the assessee has opted for ‘Viwad Se Vishwas Scheme, 2020’( in short ‘VSVS’) and has (A.Y.2009-10) (A.Y.2010-11)

made declaration in the prescribed Form No. 1 & 2, hence, the assessee wants to withdraw the appeals.

3.

Shri Sanjay J Sethi, representing the Department stated that the Department has no objection if the assessee wants to withdraw appeals to avail the benefit of ‘VSVS’.

4.

In view of the fact that the assessee has opted for VSVS, and wants to withdraw appeals, the appeals by assessee are dismissed as withdrawn.

5.

Liberty is granted to the assessee to revive the appeal(s) in the event declarations filed by the assessee under VSVS fails to mature. It is further made clear that if the assessee /appellant seeks to restore the appeal(s) in the event assessee’s declaration made under VSVS is not accepted, the Registry shall not insist for filing of application for condonation of delay, if the Miscellaneous Application for recalling the order is filed beyond time on account of delay in communication of outcome under VSVS. [ Re. M/s. Nannusamy Mohan(HUF) vs. ACIT in T.C.A No.372 of 2020 decided on 16/10/2020 by Hon’ble Madras High Court]

6.

Both the appeals by assessee are dismissed as withdrawn with the liberty aforesaid.

Order pronounced in the open Court on Tuesday, the 05th day of January, 2021.

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