NIHAR ARVIND BAHADKAR,MUMBAI vs. INCOME TAX OFFICER - 26(2)(3), MUMBAI

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ITA 2712/MUM/2019Status: DisposedITAT Mumbai03 December 2020AY 2009-102 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's request to withdraw the appeals. The appeals were dismissed as withdrawn due to the assessee's participation in the Vivaad se Vishwas Scheme.

What were the facts?

The assessee filed appeals against penalty orders for AYs 2009-10 and 2010-11. The assessee later opted for the Vivaad se Vishwas Scheme to resolve the dispute.

What were the issues?

The primary issue was the levy of penalty under Section 271(1)(c). The resolution of the dispute under the Vivaad se Vishwas Scheme rendered the appeals infructuous.

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 Appellant: Shri Ashit Ved
For Respondent: Ms. Smita Verma
Hearing: 03.12.2020Pronounced: 03.12.2020

Heard together (2 matters)

I.T.A. No. 2712/Mum/2019
I.T.A. No. 2713/Mum/2019

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

These are appeals by the assessee directed against respective orders of learned Commissioner of Income Tax (Appeals) pertaining to A.Ys. 2009-10 & 2010-11.

2.

The grounds of appeal relate to levy of penalty u/s. 271(1)(c) of the Income Tax Act.

3.

At the outset, in this case learned Counsel of the assessee submitted that the assessee has opted for solution of dispute under the Vivaad se Vishwas Scheme and the assessee seeks permission to withdraw these appeals. Learned Departmental Representative does not have any objection in this regard. Hence, these appeals are dismissed as withdrawn.

2 Nihar Arvind Bahadkar

4.

In the result, appeals stand dismissed as withdrawn.

Order pronounced under Rule 34(4) of the ITAT Rules by placing the result on notice board on 03.12.2020.

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