HITESH RAMNIKLAL MEHTA,MUMBAI vs. ITO 19(1)(5), MUMBAI

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ITA 7450/MUM/2018Status: DisposedITAT Mumbai01 December 2020AY 2013-142 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 permitted the assessee to withdraw the appeal as they had opted for the Vivaad se Vishwas Scheme. The Departmental Representative had no objection to this withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) confirming a penalty under section 271(1)(c). The assessee later opted for the Vivaad se Vishwas Scheme to resolve the dispute.

What were the issues?

Whether the appeal should be withdrawn due to the assessee opting for the Vivaad se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” Bench, Mumbai

For Respondent: Ms. Smita Verma
Hearing: 01.12.2020Pronounced: 01.12.2020

This is an appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals) [in short learned CIT(A)] dated 29.10.2018 pertaining to A.Y. 2013-14.

2.

The grounds of appeal relate to confirmation of penalty u/s. 271(1)(c) of the I.T. Act of Rs. 4,01,967/-.

3.

At the outset, in this case the assessee by a written submission has stated that the assessee has opted for solution of dispute under the Vivaad se Vishwas Scheme. Hence, the assessee seeks permission to withdraw the appeal. Learned Departmental Representative does not have any objection in this regard. Hence, this appeal is permitted to be withdrawn.

4.

In the result, appeal stands dismissed as withdrawn.

Order pronounced under Rule 34(4) of the ITAT Rules by placing the result on notice board on 01.12.2020.

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