M/S KSL & INDUSTRIES LTD,MUMBAI vs. DCIT CC 5(3), MUMBAI

ITA 1089/MUM/2020Status: DisposedITAT Mumbai18 December 2020AY 2016-173 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the Vivad Se Vishwas Scheme and filed the necessary application. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee sought withdrawal of their appeal before the ITAT, Mumbai. The reason for withdrawal was that the matter had been settled under the Vivad Se Vishwas Scheme, 2020.

What were the issues?

Whether an appeal pending before the ITAT can be withdrawn if the dispute is settled under the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

Section 5(1) of the Direct Tax Vivad Se Vishwas Act, 2020

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “H” BENCH, MUMBAI

Before: SHRI MAHAVIR SINGH, VP & SHRI M. BALAGANESH, AM

Hearing: 18.12.2020Pronounced: 18.12.2020

O R D E R महावीर स िंह, उपाध्यक्ष के द्वारा / PER MAHAVIR SINGH, VP: This appeal of assessee is arising out of the order of the Commissioner of Income Tax (Appeals)]-53, Mumbai [in short CIT(A)], dated 25.11.2019. 2. The assessee has moved petition seeking withdrawal of the appeal on the ground that the matter is settled under Vivad Se Vishwas Scheme 2020.

We have heard the learned Departmental Representative Shri. T.S. Khalsa and also perused the letter of the assessee dated 30.10.2020. In the letter, the assessee has opted to settle the dispute under the Direct Tax Vivad Se Vishwas Act, 2020.

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