What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal as it had opted for the Vivad se Vishwas Scheme. The Revenue had no objection to the withdrawal.

The assessee filed an appeal against the CIT(A) order for AY 2013-14. The assessee later opted for the Direct Tax Vivad se Vishwas Scheme and sought to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee could withdraw its appeal after opting for the Vivad se Vishwas Scheme.

Atlantic Power Private Limited… vs DCIT | ITAT Amritsar 2023

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR

Before: DR. M. L. MEENA & SH. ANIKESH BANERJEE

Hearing: 20.02.2023Pronounced: 28.02.2023

The present appeal has been filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals)-1, Jalandhar dated 21.12.2018, in respect of AY 2013-14.

Atlantic Power Pvt. Ltd. v. Dy.CIT 2. The appellant assessee vide letter dated 17.02.2023 for the withdrawal of appeal in respect of assessment year 2013-14 as it has opted the Direct Tax Vivad se Vishwas Scheme though Form No. 1 and Form No. 2 dated 29.01.2021. He further stated that he has received Form No. 3 under the Direct Tax Vivad se Vishwas Scheme from the office of the Pr.

CIT, Jalandhar-1.

The Ld. D.R. has no objection to the request of the assessee for withdrawal of the subject appeal.

Accordingly, the Ld. Counsel is allowed to withdraw the appeal.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 28.02.2023

ATLANTIC POWER PRIVATE LIMITED,HOSIARPUR vs. DY. COMMISSIONER. OF INCOME -TAX HOSIAR PUR. CIRCLE, HOSIARPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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