SURESH KUMAR JAIN,MUMBAI vs. DCIT CC 6(4), MUMBAI

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ITA 908/MUM/2020Status: DisposedITAT Mumbai27 November 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 noted that the matter was settled under the Vivad Se Vishwas Scheme 2020. The Departmental Representative did not oppose the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee subsequently filed a petition seeking withdrawal of the appeal.

What were the issues?

Whether an appeal can be withdrawn if the matter is settled under the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

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

Heard together (2 matters)

ITA Nos. 1908/Mum/2020
ITA Nos. 908/Mum/2020

Read from the judgment's own cause title. This page is filed under one of them.

O R D E R Per Pramod Kumar, VP:

1.

The assessee has moved petition seeking withdrawal of the appeal on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020.

2.

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

3.

There is no dispute that once the matter is resolved under Vivad Se Vishwas Scheme 2020, the related appeal is required to be withdrawn. Assessment Years: 2011-12 Page 2 of 2

4.

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the above position, as also bearing in mind entirety of the case, we deem it fit and proper to dismiss the appeal as withdrawn.

5.

In the result, the appeal is dismissed as withdrawn. Pronounced in the open court today on the 27th day of November 2020.

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