SAPPHIRE LAND DEVELOPEMNT P.LTD,MUMBAI vs. DCIT CEN CIR 37, MUMBAI

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ITA 2747/MUM/2017Status: DisposedITAT Mumbai28 December 2020AY 2011-122 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The tribunal dismissed the appeal as withdrawn because the assessee had opted for the Vivad Se Vishwas Scheme. The assessee was granted liberty to seek restoration if the declaration was not accepted.

What were the facts?

The assessee filed an appeal against the order of the first appellate authority for Assessment Year 2011-12. The assessee later opted for the Vivad Se Vishwas Scheme and filed the requisite declaration.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

Before: HON’BLE SHRI C.N. PRASAD, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Respondent: Shri T.S.Khalsa-Ld. Sr. DR

O R D E R PER MANOJ KUMAR AGGARWAL (AM) 1. Aforesaid appeal by assessee for Assessment Year 2011-12 contest the order of learned first appellate authority on certain grounds of appeal

1.

2. The Ld. AR, has sent an email on 25/12/2020 stating that the assessee has already opted for Vivad Se Vishwas Scheme (VVS Scheme) for this year and filed requisite declaration. Accordingly, the appeal is being withdrawn. The Ld. DR did not object to the same.

3.

Accordingly, the appeal stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons.

4.

The appeal stand dismissed as withdrawn.

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