KEDAR RAMESH VAZE,MUMBAI vs. ACIT 29(2), MUMBAI

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ITA 2617/MUM/2019Status: DisposedITAT Mumbai31 December 2020AY 2014-153 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 noted that the assessee had opted for the 'Vivad se Vishwas Scheme' and obtained the necessary form. Therefore, keeping the appeal pending would serve no purpose.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). During the hearing, the assessee submitted a letter indicating their intention to settle the tax litigation under the 'Vivad se Vishwas Scheme 2020'.

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Whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad se Vishwas Scheme.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 143(3),Section 250,Section 254(2)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “H” BENCH, MUMBAI

Before: SHRI PAVAN KUMAR GADALE & SHRI MANOJ KUMAR AGGARWAL

For Respondent: Shri Gurbinder Singh, DR
Hearing: 31/12/2020Pronounced: 31/12/2020

सुनवाई क� तार�ख / Date of Hearing 31/12/2020 घोषणा क� तार�ख /Date of Pronouncement 31/12/2020 आदेश / O R D E R

PER PAVAN KUMAR GADALE - JM:

1.

The assessee has filed an appeal against the order of Commissioner of Income Tax (Appeals) -40, Mumbai, passed u/s. 143(3) and 250 of the Income Tax Act, 1961.

2.

At the time of hearing, We find the assessee has submitted a letter dated 28-12-2020 mentioning that the assessee intended to settle the tax litigation

Kedar Ramesh Vaze, Mumbai. - 2 - by opting for ‘Vivad se Vishwas Scheme 2020’(VSVS2020) and enclosed Form-3 and also permission for withdrawal of the Assessee s Appeal. Contra, the Ld. DR has no serious objections.

3.

We heard the Ld. DR and perused the material on record. Since the assessee has opted for ‘Vivaad se Vishwas Scheme 2020’ and obtained Form-3 under VSVS Rules2020. We are of the view that, no purpose will be served in keeping the appeal pending. Accordingly, we dismiss the appeal of the assessee as withdrawn and the assessee is given liberty to move an application u/s 254(2) of the Act to recall the present order in accordance with the provisions of law.

4.

In the result, the appeal filed by the assessee is dismissed.

Order pronounced in the open court on 31.12.2020

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