What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

The assessee filed an appeal against an order of the CIT(Appeals) for AY 2010-11. The assessee subsequently requested withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to settlement under the Vivad Se Vishwas Scheme.

M/S Damodar Mangalji & Co. Ltd vs ACIT | ITAT Panaji 2022

Income Tax Appellate Tribunal, PANAJI BENCH, PANAJI

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

For Appellant: Shri Mehul Shah, Accounts Manager

For Respondent: Smt. Rijula Uniyal, Sr. DR

Hearing: 07.04.2022Pronounced: 07.04.2022

Date of Hearing: 07.04.2022 Date of Pronouncement: 07.04.2022 ORDER Per Dr. M. L. Meena, AM:

The appeal has been filed by the assessee against the impugned order dated 27.08.2018 passed by the Ld. Commissioner of Income Tax (Appeals)-2, Panaji, in respect of the Assessment Year 2010-11.

At the outset, the ld. AR of the assessee has requested for withdrawal of the appeal vide application dated 07.04.2022 stating therein that the assessee has settled the dispute relating to the tax arrears for the assessment year under consideration under the “Vivad Se Vishwas Scheme, 2020”. A certificate to this effect under Section 5(1) of the Direct Tax Vivad Se Vishwas Act, 2020 has also been filed.

The Ld. DR has no objection.

In view of the above, we accept the request of the assessee for withdrawal of the appeal.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 07.04.2022.

M/S DAMODAR MANGALJI & CO. LTD,PANAJI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - 1(1), PANAJI

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