NEHARAJ STOCK BROKERS P.LTD,MUMBAI vs. ACIT CIR 4(2), MUMBAI

ITA 391/MUM/2019Status: DisposedITAT Mumbai28 December 2020AY 2009-103 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 allowed the assessee to withdraw the appeal. Liberty was granted to revive the appeal if the application under the 'Vivad Se Vishwas Scheme' was not accepted.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee stated that they had opted for the 'Vivad Se Vishwas Scheme, 2020' and requested to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal to avail the benefit of the 'Vivad Se Vishwas Scheme'.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: SHRI VIKAS AWASTHY

For Appellant: Shri N.K. Sharma, AR

Hearing: 28.12.2020Pronounced: 28.12.2020

आदेश / O R D E R This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-2, Mumbai [in short ‘the CIT(A)’] dated 07.01.2019 for the Assessment year 2009-10. 2. Shri N.K. Sharma appearing on behalf of the assessee stated at Bar that the assessee has opted for ‘Viwad Se Vishwas Scheme, 2020’ (in short ‘VSVS’), therefore, the assessee may be permitted to withdraw the appeal with liberty to revive the appeal if the application made under VSVS is not accepted.

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