SMT. SUMITRA SURESHKUMAR JAIN,MUMBAI vs. ITO WARD 18(3)(4), MUMBAI

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ITA 739/MUM/2019Status: DisposedITAT Mumbai04 November 2020AY 2011-123 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal as per their application under the Vivad se Vishwas Scheme. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee sought to withdraw the appeal to avail benefits under the 'Vivad se Vishwas Scheme, 2020'. The Revenue had no objection to the withdrawal.

What were the issues?

Whether the assessee can withdraw their appeal to pursue benefits under the Vivad se Vishwas Scheme.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “SMC”, MUMBAI

Before: SHRI VIKAS AWASTHYSmt. Sumitra Sureshkumar Jain,

For Respondent: Ms Smita Verma

आदेश/ ORDER

1.

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-53, Mumbai (in short ‘the CIT(A)’) dated 20/12/2018 for the assessment year 2011-12.

2.

The assessee has filed an application seeking withdrawal of appeal in the light of the fact that the assessee is seeking benefit under ‘Viwad Se Vishwas Scheme, 2020’( in short ‘’VSVS’). The assessee has filed copy of acknowledgement and Form No.1 filed under the said Scheme.

3.

Ms. Smita Verma, representing the Department has no objection for withdrawal of the appeal at this stage under VSVS by the assessee.

4.

Heard. In view of the fact that assessee has made an application under VSVS the assessee is allowed to withdraw appeal at this stage. Thus, the appeal of assessee is dismissed as withdrawn.

5.

Liberty is granted to the assessee to restore the appeal in the event application filed by the assessee under VSVS fails to mature. It is further made clear that if the assessee /appellant seeks to restore the appeal in the event assessee’s declaration made under VSVS is not accepted, the Registry shall not insist for filing of application for condonation of delay, if the Miscellaneous Application for recalling the order is filed beyond time [ Re. M/s. Nannusamy Mohan(HUF) vs. ACIT in T.C.A No.372 of 2020 decided on 16/10/2020 by Hon’ble Madras High Court]

6.

The appeal of assessee is dismissed as withdrawn with the liberty aforesaid.

Order pronounced on Monday the 4th day of November, 2020.

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