INDIA STRATEGIEC PARTENER,MUMBAI vs. ACIT-17(2), MUMBAI

ITA 7475/MUM/2018Status: DisposedITAT Mumbai24 December 2020AY 2009-102 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 considered the assessee's petition for withdrawal of the appeal. As the matter was settled under the Vivad Se Vishwas Scheme and the Departmental Representative did not oppose the prayer, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee moved a petition seeking withdrawal of the appeal. The reason for withdrawal was that the matter was settled under the Vivad Se Vishwas Scheme 2020.

What were the issues?

The primary issue was whether the appeal should be withdrawn as the dispute was settled under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Vivad Se Vishwas Scheme 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI ‘D’ BENCH, MUMBAI

O R D E R Per Bench: The assessee vide letter dated 16th December, 2020 has moved petition seeking 1. withdrawal of the appeal on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020.

Learned Departmental Representative does not oppose the prayer so made by the assessee.

There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn.

In view of the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss the appeal as withdrawn.

Assessment Years: 2009-10 Page 2 of 2 5. In the result, the appeal is dismissed as withdrawn. Pronounced in the open court today on the 24th December, 2020.

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