KANTABEN R KAKADIA,MUMBAI vs. ACIT 19(2), MUMBAI

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ITA 2472/MUM/2019Status: DisposedITAT Mumbai28 December 2020AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had opted for the Vivad Se Vishwas Scheme and withdrawn the appeal. The appeal was dismissed as withdrawn with liberty to seek restoration if the declaration was not accepted.

What were the facts?

The assessee filed an appeal before the ITAT for Assessment Year 2015-16. The assessee had opted for the Vivad Se Vishwas Scheme and filed the necessary declaration.

What were the issues?

The primary issue was the withdrawal of the appeal due to the assessee opting for the Vivad Se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “H” BENCH, MUMBAI

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

For Appellant: Shri Ranjit Sinha-Ld. AR
For Respondent: Shri Gurbinder Singh-Ld. Sr. DR

O R D E R PER C.N. PRASAD (JM) 1. Aforesaid appeal by assessee for Assessment Year 2015-16 contest the order of learned first appellate authority on certain grounds of appeal

1.

2. The Ld. AR, at the outset, submitted 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 Accordingly, the appeal is being withdrawn.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Accordingly, the appeal stand dismissed as withdrawn with a liberty to assessee to seek restoration of the appeal in case the aforesaid declaration filed under the scheme is not accepted, for whatever reasons.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The appeal stand dismissed as withdrawn.

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